N KUMAR Vs. M RAVI

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and learned counsel for the respondents.

(2.) Both the petitions are taken up together for disposal as a common legal issue is involved. Facts in W.P.No.10003/2007

(3.) The petitioners have called in question the proceedings of respondent No.3 bearing No.SC.ST(A) 85/2006-07 produced and marked as Annexure-F to the writ petition and to declare that the institution of the proceedings by respondent No.1 under Sections 4 and 5 of the Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 [hereinafter referred to as 'the Act' for short] constitute an abuse of process of law.