MUNIAMMA Vs. TAHSILDAR BANGLORE EAST TALUK

JUDGEMENT

(1.) THESE two writ petitions involve common questions and parties are also common; it is taken up for examination together.

(2.) WRIT Petitions by a person, who had filed an application under Section 5 of the karnataka Village Offices (Abolition) Act, 1961 ('act' for short ). As per the application dated 9-8-1981, which has seen its ups and downs in being allowed at the first instance by the Tahsildar, being disturbed either in the writ petition or in an appeal. Such disturbance in the latest round having provided the impugned order dated 10-6-2004 Copy produced at Annexure 'a' to the writ petition, the present writ petition to get over the order.

(3.) THE impugned order under Annexure 'a' came to be passed in the appeal M. A. No. 26/2004 filed by the second respondent in W. P. No. 27958/2004 as per order dated 10-6-2004 in respect of an extent of 11 guntas of land in Sy. No. 217 of Banasawadi village, bangalore (earlier) North Taluk, now Bangalore east Taluk and also in the appeal M. A. No. 15/2004 filed by persons figuring as respondents No. 2, 3 and 4 in w. P. No. 28149/2004 as per the order dated 10-6-2004 both appeals on the file of VI Addl. City Civil judge, Bangalore City. The subject matter of the dispute in this appeal (M. A. No. 15/2004)and relating to the respondents was an extent of 10 guntas of land in Sy. No. . 2. 17 of banasawadi Village, Bangalore (earlier) North taluk, now Bangalore East Taluk.