CHIKKARANGAIAH Vs. STATE

JUDGEMENT

(1.) THOUGH the matter is posted for preliminary hearing in 'b' group, the same is taken up for final disposal by consent of the parties.

(2.) THESE petitions are preferred by five petitioners who want to challenge the grant of lands made as early as on 8-12-1978 for a public purpose viz. , establishment of Karnataka Antibiotics and Pharmaceuticals Limited.

(3.) THE learned Counsel for the petitioners Mr. Joshi, contended that it is the knowledge of the grant that is criteria and his client came to know about the allotment to the present Company only in 1992, the other petitioners are not fully equipped with the facts of the case. As rightly pointed out by the 5th respondent they have suppressed material facts before this Court and have approached this Court with unclean hands. It is needless to point out that it is only an attempt to coerce the 5th respondent to allow the petitioners to freely encroach upon the lands allotted to 5th respondent by the Government as early as in 1978. In fact this Court has deprecated certain attempts made by the petitioners claiming to be small villagers, in the case of H. Gopala Gowda and another v State of Karnataka and Others, wherein it has been held as follows: