G N MOHAN RAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners in W.P.Nos.2-5/2019 are seeking direction to 1st respondent, Bengaluru East Taluk, to implement the order dated 25.06.2018 passed in Case No.R.R.T.(2)C.R.21/09-19 by the second respondent - Special Deputy Commissioner 1.

(2.) Petitioners No.1 to 4 in W.P.Nos.2-5/2019 are the absolute owners of the land bearing Sy.No.12 (New Sy.No.67 to 71) of Avalahalli Village, Bidarahalli Hobli, Bengaluru East Taluk measuring to an extent of 19 acres 23 guntas, out of which 2 acres of land is said to be the Kharab land and the remaining 17 acres 23 guntas was auctioned through darkhast sale in favour of one Sri G. Srinivasa Murthy.

(3.) The case of the petitioners is that the aforesaid land was no doubt part of Avalahalli Village, Bidarahalli Hobli, Bengaluru East Taluk prior to 1930. They would rely upon certain documents, which are produced in the earlier round of litigation before the second respondent Special Deputy Commissioner 1 in proceedings No.R.R.T.(2)C.R.21/09-19, where the documents which are relied upon by the petitioners are shown in page No.4 to 6 of the said order, where in all 20 documents which are produced are looked into and discussed threadbare by the said authority while considering the prayer in the said proceedings, which was initiated under Section 136(3) of the Karnataka Land Revenue Act, 1964 ('Act' for short).