M/S FERNS BUILDERS AND DEVELOPERS vs. THE STATE OF KARNATAKA

IN W.P.NO.47747/2017:

BETWEEN:

SHRIRAM PROPERTIES PVT. LTD., A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956 HAVING ITS REGISTERED OFFICE AT NO.123, ANGAPPA NAICKAN STREET CHENNAI AND ADMINISTRATIVE OFFICE AT: 3RD FLOOR, MOOKAMIBA COMPLEX, NO.4, LADY DESIKACHARY ROAD, CHENNAI - 560 004 REPRESENTED BY K. VAIDYANATHAN.

AND BRANCH AT:

NO.40/43, NAGASHREE CHAMBERS 4TH CROSS, 8TH MAIN, SADASHIVA NAGAR, BANGALORE - 560 090

REPRESENTED BY ITS AUTHORIZED REPRESENTATIVE. ...PETITIONER

(BY SRI. AJESH KUMAR S, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

REPRESENTED BY ITS SECRETARY

DEPARTMENT OF REVENUE

VIDHANA SOUDHA, AMBEDKAR

VEEDHI, BENGALURU - 560 001.

2 . BENGALURU DEVELOPMENT AUTHORITY

REPRESENTED BY ITS COMMISSIONER

T. CHOWDAIAH ROAD

KUMAR PARK WEST

BENGALURU - 560 020.

3 . BENGALURU BRUHAT MAHANAGARA PALIKE

BY ITS COMMISSIONER, N.R. CIRCLE

BANGALORE - 560 002.

…RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRIKE DOWN THE KARNATAKA LAND GRABBING PROHIBITION ACT OF 2011 AS THE ACT IS UNCONSTITUTIONAL AS IT VIOLATES THE PETITIONER'S RIGHT FOR A FREE AND FAIR TRIAL GUARANTEED UNDER ARTICLE 21 OF CONSTITUTION OF INDIA.

IN W.P.NO.433/2017:

BETWEEN:

M/S SHAKTHI HILL RESORTS PVT. LTD., BEML LAYOUT, RAJARAJESHWARI

NAGAR,OFF MYSORE ROAD BENGALURU – 560 098 REPRESENTED BY ITS CHAIRMAN SRI. R. ARUNACHALAM AGED ABOUT 64 YEARS. ... PETITIONER

(BY SRI. J.M. RAJANNA SHETTY, ADVOCATE)

AND:

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1 TO R-4)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE AND QUASH SECTION 11 OF THE KARNATAKA ACT NO.38/2014 AS ULTRA VIRES AND UNCONSTITUTIONAL VIDE ANNEXURE-G DATED:20.10.2014 PUBLISHED IN THE KARNATAKA GAZETTE.

IN W.P.NO.10728/2017:

BETWEEN:

SYMBIOSIS SOCIETY A SOCIETY REGISTERED UNDER SOCIETIES REGISTRATION ACT, 1860 HAVING ITS REGISTERED OFFICE AT SENAPATI BAPAT ROAD, PUNE AND CAMPUS AND ADMINISTRATIVE OFFICE AT:95/1, 95/2, ELECTRONIC CITY PHASE-1, HOSUR ROAD BANGALORE – 560 100 BY ITS AUTHORISED SIGNATORY MR. T. SUNIL JACOB. ... PETITIONER

(BY SRI. ASHOK HARNALLI, SR. COUNSEL FOR SRI. MANMOHAN P.N, ADVOCATE)

AND:

(BY SRI. PRABHULING K NAVADAGI, AG SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1 TO R-3; SRI. B.S. MANJUNATH, ADVOCATE FOR IMPLEEDING APPLICANT ON I.A. 1/2018)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA

PRAYING TO DECLARE THE KARNATAKA LAND GRABBING PROHIBITION ACT 2011 (KARNATAKA ACT 38 OF 2014) AS ULTRA VIRES THE CONSTITUTION OF INDIA VIDE ANNEX-Q AND/OR IN THE ALTERNATIVE.

IN W.P.NO.15532/2017:

BETWEEN:

REMCO(BHEL) HOUSE BUILDING CO-OPERATIVE SOCIETY LIMITED NO.356, 5TH MAIN, RPC (REMCO) LAYOUT HAMPI NAGAR BENGALURU – 560 104 REPRESENTED BY ITS PRESINDENT VIJAYAKUMAR S/O LATE GOPALAKRISHNA AGED ABOUT 55 YEARS. ... PETITIONER

(BY SRI. D.R. RAVISHANKAR, ADVOCATE)

AND:

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1 AND R-2; SRI. SHANTHI BHUSHAN, ADVOCATE FOR R-3; SRI. M. SHIVAPRAKASH, ADVOCATE FOR C/R-4 & ALSO FOR R-5)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE PROVISIONS OF THE KARNATAKA LAND GRABBING PROHIBITION ACT IS UNCONSTITUTIONAL AND ULTRA VIRES ARTICLE 14, ARTICLE 19 AND 21 AND ARTICLE 300A OF THE CONSTITUTION OF INDIA.

IN W.P.NO.16281/2017:

BETWEEN:

REPRESENTED BY GPA HOLDER DR. C.N. PRAKASH.

ALL SONS OF

LATE C.K. NARAYANA GOWDA 1 TO 4 RESIDING AT CHAMAREDDDIHALLI, ALANGUR POST, MULBAGAL TALUK KOLAR DISTRICT. ... PETITIONERS

(BY SRI. AMARNATH B, ADVOCATE)

AND:

2 . SRI HEMANTHA RAJU S/O LATE MUNI RAJU R/A NO.32, ESHWAR TEMPLE ROAD RAMOHALLI, KENGERI HOBLI BANGALORE SOUTH TALUK BANGALORE - 560 074.

3 . SRI. M.K. AYYAPPA COMMISSIONER, TRANSPORT DEPARTMENT, TRANSPORT BUILDING, SHANTI NAGAR BANGALORE – 560027.

4 . JAGADEESH THAHASILDHAR BANGALORE SOUTH TALUK AGED ABOUT 45 YEARS BANGALORE – 560 009.

5 . SHIVANNA RTD. DEPUTY THAHSILDAR AGED ABOUT 61 YEARS BANGALORE SOUTH TALUK KANDHAYA BHAVAN BANGALORE.

6 . CHANNEGOWDA RTD. REVENUE INSPECTOR NO.259, 7TH MAIN, SARASWHATHI NAGAR, BANGALORE – 560 040.

7 . M/S ASIAN FABTECH LTD FLAT NO.15, 2ND PHASE PEENYA, BANGALORE – 560 058 REP. BY MANAGING DIRECTOR SRI. K.H. PUTTASHWAMI S/O LATE HONNEGOWDA.

8 . SMT. AKKAYYAMMA D/O LATE SANJEEVAPPA AGED ABOUT 60 YEARS BEHIND YELLAMMA TEMPLE TIGALARA ROAD, KENGERI VILALGE KENGERI HOBLI.BANGALORE.

9 . SMT. PADHMAMMA D/O LATE SANJEEVAPPA AGED ABOUT 58 YEARS BEHIND YELLAMMA TEMPLE, TIGALARA ROAD, KENGERI VILLAGE KENGERI HOBLI, BANGALORE – 59.

10 . SRI. YELLAPPA D/O LATE SANJEEVAPPA AGED ABOUT 56 YEARS BEHIND YELLAMMA TEMPLE, TIGALARA ROAD, KENGERI VILLAGE KENGERI HOBLI, BANGALORE – 59.

11 . SMT. GOWRAMMA D/O LATE SANJEEVAPPA AGED ABOUT 54 YEARS BEHIND YELLAMMA TEMPLE TIGALARA ROAD, KENGERI VILLAGE KENGERI HOBLI, BANGALORE – 59.

12 . SRI. RAMESH S/O LATE SANJEEVAPPA AGED ABOUT 52 YEARS BEHIND YELLAMMA TEMPLE TIGALARA ROAD, KENGERI VILLAGE KENGERI HOBLI, BANGALORE – 59.

13 . SRI. SURESH S/O LATE SANJEEVAPPA AGED ABOUT 50 YEARS BEHIND YELLAMMA TEMPLE TIGALARA ROAD, KENGERI VILLAGE KENGERI HOBLI, BANGALORE – 59.

14 . SRI. LAKSHMAN S/O SHAMANNA AGED ABOUT 50 YEARS BEHIND YELLAMMA TEMPLE TIGALARA ROAD, KENGERI VILLAGE, KENGERI HOBLI, BANGALORE – 59.

15 . SMT. VIJAYALAKSHIMI D/O SHAMANNA AGED ABOUT 48 YEARS BEHIND YELLAMMA TEMPLE TIGALARA ROAD, KENGERI VILLAGE, KENGERI HOBLI, BANGALORE – 59.

16 . SMT. MUNILAKSHMAMMA D/O SHAMANNA AGED ABOUT 46 YEARS BEHIND YELLAMMA TEMPLE TIGALARA ROAD, KENGERI VILLAGE KENGERI HOBLI, BANGALORE – 59.

17 . SMT. NEELAMMA D/O SHAMANNA AGED ABOUT 46 YEARS BEHIND YELLAMMA TEMPLE TIGALARA ROAD, KENGERI VILLAGE KENGERI HOBLI, BANGALORE – 59.

18 . SMT. BHAGYAMMA D/O SHAMANNA AGED ABOUT 44 YEARS BEHIND YELLAMMA TEMPLE TIGALARA ROAD, KENGERI VILLAGE KENGERI HOBLI, BANGALORE – 59.

19 . SMT. SHARADA D/O SHAMANNA AGED ABOUT 42 YEARS BEHIND YELLAMMA TEMPLE TIGALARA ROAD, KENGERI VILLAGE KENGERI HOBLI, BANGALORE – 59.

20 . SRIRAMA S/O SHAMANNA AGED ABOUT 45 YEARS BEHING YELLAMMA TEMPLE TIGALARA ROAD, KENGERI VILLAGE KENGERI HOBLI, BANGALORE – 59.

21 . SMT. DHANALAKSHMI D/O SHAMANNA AGED ABOUT 40 YEARS BEHING YELLAMMA TEMPLE TIGALARA ROAD, KENGERI VILLAGE KENGERI HOBLI, BANGALORE – 59.

22 . KANTHARAJU S/O SHAMANNA AGED ABOUT 40 YEARS BEHING YELLAMMA TEMPLE TIGALARA ROAD, KENGERI VILLAGE KENGERI HOBLI, BANGALORE – 59.

23 . SMT. AKKAIYAMMA D/O LATE YALLAPPA AGED ABOUT 60 YEARS BEHING YELLAMMA TEMPLE TIGALARA ROAD, KENGERI VILLAGE KENGERI HOBLI, BANGALORE – 59.

24 . SMT. MANJULA D/O LATE YALLAPPA AGED ABOUT 48 YEARS BEHING YELLAMMA TEMPLE TIGALARA ROAD, KENGERI VILLAGE KENGERI HOBLI, BANGALORE – 59.

25 . SMT. ANUSOOYA D/O LATE YALLAPPA AGED ABOUT 46 YEARS BEHING YELLAMMA TEMPLE TIGALARA ROAD, KENGERI VILLAGE KENGERI HOBLI, BANGALORE – 59.

26 . RAJAPPA S/O LATE YALLAPPA AGED ABOUT 46 YEARS BEHING YELLAMMA TEMPLE TIGALARA ROAD, KENGERI VILLAGE KENGERI HOBLI, BANGALORE – 59.

27 . SRI. MUNIKRISHNA S/O LATE YALLAPPA AGED ABOUT 46 YEARS BEHING YELLAMMA TEMPLE TIGALARA ROAD, KENGERI VILLAGE, KENGERI HOBLI, BANGALORE – 59.

28 . SMT. SANJEEVAMMA D/O LATE YALLAPPA AGED ABOUT 46 YEARS BEHING YELLAMMA TEMPLE TIGALARA ROAD, KENGERI VILLAGE, KENGERI HOBLI, BANGALORE – 59.

29 . SRI. K.V. VENKATARANGAIAH S/O M. VENKATANARSIMHAIAH AGED ABOUT 50 YEARS DODDABELE VILLAGE KENGERI HOBLI, BANGALORE – 59.

30 . SRI. P.K. CHANDRASHEKAR S/O. P.V. KRISHNA MURTHY AGED ABOUT 50 YEARS NO.414, 2ND STAGE, INDIRANAGARA, BANGALORE – 38.

31 . SMT. SUJATHA W/O LATE K.K. MAHADEVA AGED ABOUT 50 YEARS NO.4, NAGADEVANAHALLI JNANABHARATHI POST KENGERI UPANAGARA BANGALORE – 560 060.

32 . SRI. H.B. JAYARAM S/O LATE N. BORAIAH AGED ABOUT 50 YEARS NO.1519/2, 1ST STAGE 2ND BLOCK, BANASHANKARI BANGALORE – 43.

33 . C.S. VINAY KUMAR AGED ABOUT 35 YEARS NO.259, 7TH MAIN SARASHWATHINAGAR BANGALORE – 560 040.

34 . SRI. K.V. VENUGOPAL S/O VENKATANARASIMHAIAH AGED ABOUT 50 YEARS DODDABELE VILLAGE, KENGERI HOBLI, BANGALORE -59. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1;

SRI. K.N. PUTTEGOWDA, ADVOCATE FOR R-7; SRI. H. SRIDHAR, ADVOCATE FOR R-30; SRI. B.R. SATISH, ADVOCATE FOR R-33; R-2, R-6, R-7 AND R-32 SERVED & UNREPRESENTED NOTICE DISPENSED WITH FOR R-3 TO R-5 R-8 TO R-29 & R-31 & R-34)

THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE PROCEEDINGS IN CASE NO.LGC(B)20/2017 ON THE FILE OF THE LAND GRABBING, KANDAYA BHAVAN, BANGALORE, AS AGAINST THE PETITIONERS HEREIN.

IN W.P.NO.17180/2017:

BETWEEN:

SRI. MUDDAVEERAPPA S/O LATE MUDDAVEEREGOWDA AGED ABOUT 82 YEARS R/O BASAVESHWARANAGARA 16TH WARD, OLD SOAP FACTORY ROAD KANAKAPURA TOWN RAMANAGARA DISTRICT. ... PETITIONER

(BY SRI. M.R. RAJAGOPAL, ADVOCATE)

AND:

BY ITS SECRETARY

DEPARTMENT OF REVENUE

VIDHANA SOUDHA]

BENGALURU – 560 001.

KANAKAPURA RAMANAGARA DISTRICT – 562 159.

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1 TO R-3; SRI. N. SUBBA SHASTRY, ADVOCATE FOR R-4)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE RECORDS FROM THE FILE OF THE R-4 TAHSILDAR, KANAKAPURA TALUK, KANAKAPURA IN RELATED TO THE LANDS BEARING SY. NOS.28, 29 AND 31 OF KEERANAGERE VILLAGE, MARALAVADI HOBLI, KANAKAPURA TALUK AND ALSO THE RECORDS FROM THE FILE OF THE R-2 IN RELATED TO CASE LGC(P) NO.34/2016 AND QUASH THE ORDER DATED:23.02.2016 PASSED BY THE R-2 VIDE ANNEX-P.

IN W.P. NO.21279/2017:

BETWEEN:

SRI. OMKARA ASHRAMA REPRESENTED BY ITS MANAGER SRI. K. BHASKAR SRINIVASPURA GRAMA UTTARAHALLI MAIN ROAD NEAR B.G.S. HOSPITAL UTTARAHALLI HOBLI BENGALURU - 560 062. ...PETITIONER

(BY SRI. SUNIL S RAO, ADVOCATE FOR SRI. T. SESHAGIRI RAO, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

REPRESENTED BY ITS

CHIEF SECRETARY

VIDHANA SOUDHA

BENGALURU - 560 001.

2 . THE STATE OF KARNATAKA

DEPARTMENT OF REVENUE

REPRESENTED BY ITS SECRETARY

VIDHANA SOUDHA

BENGALURU - 560 001.

3 . THE DEPUTY COMMISSIONER

BENGALURU URBAN DISTRICT

K.G. ROAD, BENGALURU - 560 001.

4 . THE TAHSILDAR

BENGALURU SOUTH TALUK

KANDAYA BHAVAN BUILDING

K.G. ROAD, BENGALURU - 560 001.

5 . THE REVENUE INSPECTOR

HEMMIGEPURA CIRCLE

KENGERI HOBLI

BENGALURU SOUTH TALUK.

6 . THE REGISTRAR

OFFICE OF THE SPECIAL COURT

FOR KARNATAKA LAND GRABBING

PROHIBITION, K.G. ROAD

BENGALURU - 560 001. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH OF THE IMPUGNED ORDER DATED 24.10.2016 IN CASE NO.LGC 17/2016 BY THE SPECIAL COURT FOR KARNATAKA LAND GRABBING ACT, 2011 WHICH IS FOUND AT ANNEXURE-L TO THE W.P.

IN W.P.NO.23095/2017:

BETWEEN:

SRI. PRAKASHNATH @SHEKARAPPA S/O HONNEGOWDA AGED ABOUT 50 YEARS "POOJARI ESTATE" SRINIVASAPURA CROSS UTTARAHALLI MAIN ROAD BANGALORE - 560 060. ...PETITIONER

(BY SRI. G. KRISHNAMURTHY, SR. COUNSEL FOR MS. APARNA N, ADVOCATE)

AND:

1 . STATE BY SPECIAL PUBLIC PROSECUTOR

ATTACHED TO SPECIAL COUIRT FOR

LAND GRABBING PROHIBITION IN

KARNATAKA, 3RD FLOOR, KANDAYA

BHAVAN, K.G. ROAD

BENGALURU - 560 001.

2 . SRI. HEMANTH RAJU

S/O MUNIRAJU

MAJOR

NO.32 ESHWARA TEMPLE ROAD

RAMOHALLI, KENGERI HOBLI

BANGALORE SOUTH TALUK

BENGALURU - 560 074.

…RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND

SMT. KAVITHA H.C, HCGP FOR R-1; SRI. D. MALLIKARJUNA SWAMY, ADVOCATE FOR R-12)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA READ WITH SECTION 482 OF CODE OF CRIMINAL PROCEDURE 1973 PRAYING TO QUASH THE COMPLAINT NUMBERED AS LGC (P) 23/2017 DATED 17.01.2017 VIDE ANNEX-A PENDING ON THE FILE OF THE SPECIAL COURT KARNATAKA LAND GRABBING AND PROHIBITION, KANDAYA BHAVAN, BANGALORE AND CONSEQUENTLY QUASH THE ORDER DATED 23.01.2017 VIDE ANNEX-B TAKING COGNIZANCE IN LGC (P) 23/2017 UNDER SECTION 4 OF THE ACT AND ENTIRE FURTHER PROCEEDINGS AGAINST THE PETITIONER.

IN W.P. NO.23800/2017:

BETWEEN:

1 . SMT UMA BALAGAVI

W/O MR. T.B. BALAGAVI

AGED ABOUT 55 YEARS

R/AT NO.120, MIG

K.H.B. COLONY

BASAVESHWARANAGAR

BENGALURU - 560 079.

2 . SHRI. B.N. JAYARAM

S/O LATE NAGAPPA @

DODDANAGAPPA

AGED ABOUT 53 YEARS

R/AT BYRATHI VILLAGE

BIDARAHALLI HOBLI

BENGALURU EAST TALUK

BENGALURU - 560 067.

...PETITIONERS

(BY SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. PRAKASH T HEBBAR, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

REVENUE DEPARTMENT

M.S. BUIDLING, 5TH FLOOR

DR. AMBEDKAR ROAD

BENGALURU - 560 001

REPRESENTED BY ITS SECRETARY.

2 . SHRI. JUVANES C

S/O LATE Y. CHINNAPPA

AGED ABOUT 55 YEARS

R/AT A-1, 5TH FLOOR

SAI KRUPA APARTMENT

NEAR CHURCH

VISHWANATH NAGENAHALLI

BENGALURU - 560 032.

3 . SHRI. B.A. BASAVARAJ

S/O ANJANAPPA

AGED ABOUT 48 YEARS

R/AT BYRATHI VILLAGE

BIDARAHALLI HOBLI

BENGALURU EAST TALUK

BENGALURU - 560 067. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1; SRI. K. HANUMANTHRAYAPPA, ADVOCATE FOR R-2; R-3 SERVED AND )

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THE KARNATAKA LAND GRABBING PROHIBITION ACT 2011 (KARNATAKA ACT 38/2014) AS ULTRA VIRES THE CONSTITUTION OF INDIA BEING VIOLATIVE OF ARTICLES 14, 20, 21 AND 300-A AND / OR IN THE ALTERNATIVE.

IN W.P. NO.25219/2017:

BETWEEN:

1 . SMT. MOTAMMA

W/O VENKATARAMU

AGED ABOUT 66 YEARS.

2 . MR. GAUTHAM

S/O VENKATARAMU

AGED ABOUT 35 YEARS.

3 . MR. PREETHAM

S/O VENKATARAMU

AGED ABOUT 35 YEARS.

ALL THE PETITIONERS ARE

R/A D.NO.47, 4TH CROSS

4TH MAIN, DOLLARS COLONY

MLA LAYOUT, RMV II STAGE

BANGALORE - 560 094.

...PETITIONERS

(BY SRI. SIDDHARTH B MUCHANDI, ADVOCATE)

AND:

1 . DEPUTY COMMISSIONER

CHIKKAMAGALURU DISTRICT

CHIKKAMAGALURU - 577 101.

2 . ASSISTANT COMMISSIONER

CHIKKAMAGALURU DISTRICT

CHIKKAMAGALURU - 577 101.

3 . TAHASILDHAR

MUDIGERE TALUK

CHIKKAMAGALURU - 577 101. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER DATED 14.03.2017 PASSED BY THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT AND ALL FURTHER PROCEEDINGS IN LGC (S) 197/2017 VIDE ANNEX-A.

IN W.P. NO.27437/2017:

BETWEEN:

SHRI. MUNIRAJU S/O LATE VENKATARAMANAPPA AGED ABOUT 45 YEARS R/AT SINGENA AGRAHARA VILLAGE SARJAPURA HOBLI, ANEKAL TALUK BENGALURU DISTRICT. ...PETITIONER

(BY SRI. PRAKASH T HEBBAR, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

REVENUE DEPARTMENT

M.S. BUILDING, 5TH FLOOR

DR. AMBEDKAR ROAD

BENGALURU - 560 001

REPRESENTED BY ITS SECRETARY.

2 . THE TAHASILDAR

ANEKAL TALUK

TALUK OFFICE COMPOUND

ANEKAL, BENGALURU DISTRICT.

…RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1 & R-2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA

PRAYING TO DECLARE THAT THE KARNATAKA LAND GRABBING PROHIBITION ACT 2011 (KARNATAKA ACT 38 OF 2018) HAS NO APPLICATION TO THE FACTS AND CIRCUMSTANCES OF THE PETITIONER'S CASE IN CASE LGC (S) NO.121/2016 BEFORE THE SPECIAL COURT BENGALURU TILL APPLICATION IN FORM NO.523 IS FINALLY DISPOSED OF AT ANNEX-B1.

IN W.P. NO.27573/2017:

BETWEEN:

1 . MRS. ROSAMMA VARGHESE

W/O LATE T. VARGHESE VAREED

AGED ABOUT 80 YEARS.

2 . MR. GEORGE T VARGHESE

S/O LATE T VARGHESE VAREED

AGED ABOUT 59 YEARS.

BOTH ARE RESIDING AT

TEXLA FARMS, SURVEY NO.42/1

KANIMINIKE VILLAGE

KENGERI HOBLI

BENGALURU SOUTH TALUK

BENGALURU DISTRICT. ...PETITIONERS

(BY SRI. KRISHNA B.R, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

REVENUE DEPARTMENT

M.S. BUILDING, 5TH FLOOR

DR. AMBEDKAR ROAD

BENGALURU - 560 001

REPRESENTED BY ITS

PRINCIPAL SECRETARY.

2 . THE THASILDAR

BENGALURU SOUTH TALUK

KANDAYA BHAVANA

K.G. ROAD, BENGALURU - 560 001. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THE KARNATAKA LAND GRABBING (PROHIBITION) ACT 2011 (KARNATAKA ACT 30 OF 2014) AS ULTRA VIRUS TO THE CONSTITUTION OF INDIA BEING VIOLATIVE OF ARTICLES 14, 20, 21 AND 300-A AND /OR IN THE ALTERNATIVE.

IN W.P. NO.32134/2017:

BETWEEN:

1 . SRI. G.H. NAGARAJ

S/O LATE G. HANUMANTEGOWDA

AGED ABOUT 66 YEARS.

2 . SMT. HEMAVATI

W/O G.H. NAGARAJ

AGED ABOUT 57 YEARS.

3 . SMT. N. TEJASWINI @ JYOTHI

D/O G.H. NAGARAJ

AGED ABOUT 35 YEARS.

4 . SRI. VINAY @ SHAM

S/O G.H. NAGARAJ

AGED ABOUT 30 YEARS.

ALL (1TO 4) ARE RESIDENT OF

WARD NO.4, 'MATHRU NILYA'

PRASHANTH NAGAR

CHICKBALLAPURA - 562 101. ...PETITIONERS

(BY SRI. R. DEVHADAS, SR. COUNSEL FOR SRI. M. VEERABHADRAIAH, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

REP. BY THE PRINCIPAL SECRETRY

DEPARTMENT OF REVENUE

M.S. BUILDING, 5TH FLOOR

DR. AMBEDKAR ROAD

BENGALURU - 560 001.

2 . THE DEPUTY COMMISSIONER

& DISTRICT MAGISTRATE

CHICKBALLAPURA DISTRICT

REVENUE BHAVAN

CHICKBALLAPURA TOWN

CHICKBALLAPURA - 562 101.

3 . THE TAHASILDAR

CHICKBALLAPURA TALUK

REVENUE BHAVAN

CHICKBALLAPURA TOWN

CHICKBALLAPURA - 562 101.

4 . THE COMMISSIONER

THE CHICKBALLAPURA MUNICIPAL

COUNCIL, CHICKBALLAPURA TOWN

CHICKBALLAPURA - 562 101.

5 . SRI. AMEER MOHAMMED SADIQ

S/O LATE K AMMERJAN

AGED ABOUT 58 YEARS

DINNEHOSAHALLI ROAD

IDSMT LAYOUT, WARD NO.6

CHICKBALLAPURA - 562 101.

6 . SRI. H. SRIRAM

S/O HANUMANTHAPPA

AGED ABOUT 55 YEARS

EX-MUNICIPAL PRESIDENT

WARD NO.30, CHAMARAJPET

SIDLAGATTA ROAD

CHICKBALLAPURA - 562 101.

7 . SRI. RAVICHANDRA KUMAR

S/O LATE KRISHNAPPA

AGED ABOUT 45 YEARS

WARD NO.29, CHAMARAJPET

SIDLAGATTA ROAD

CHICKBALLAPURA - 562 101. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1 TO R-3; SMT. PUSHPALATHA, ADVOCATE FOR R-4; SRI. MANU KULKARNI, ADVOCATE A/W SMT. SRUSHTI VIJ, ADVOCATE FOR R-5 TO R-7)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT KARNATAKA LAND GRABBING PROHIBITION ACT, 2011 (KARNATAKA ACT, 38/2014 AS ULTRA VIRES OF THE CONSTITUTION OF INDIA BEING VIOLATIVE OF ARTICLES 14, 20, 21 & 300- A AS PER ANNEXURE-A.

IN W.P. NO.32849/2017:

BETWEEN:

1 . DR. SITARAM SHETTY

AGED ABOOUT 60 YEARS

S/O LATE CHARMAKKI NARAYANA SHETTY

R/AT 4/10, MILLERS ROAD

OPPOSITE VIKRAM HOSPITRAL

BENGALURU - 560 001.

2 . SUMITRA R SHETTY

AGED ABOUT 61 YEARS

DAUGHTER OF LATE CHARMAKKI

NARAYANA SHETTY

RESIDING AT 65, LAVELLE ROAD

4TH CROSS, BENGALURU - 560 001. ...PETITIONERS

(BY SRI. SHRISHAIL NAVALGUND, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

THROUGH ITS CHIEF SECRETARY

VIDHANA SOUDHA

AMBEDKAR VEEDHI

BENGALURU - 560 001.

2 . DEPUTY CONSERVATOR OF

FORESTS, KOPPA DIVISION

CHIKKAMAGALURU - 577 101.

…RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1 & R-2)

THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA, 1950 PRAYING TO STRIKE DOWN THE KARNATAKA LAND GRABBING PROHIBITION ACT, 2011 (KARNATAKA ACT NO.38 OF 2014) ANNEXURE-A AS BEING VIOLATIVE OF ARTICLES 14 (EQUALITY BEFORE LAW) 20 (PROTECTION IN RESPECT OF CONVICTION FOR OFFENCES) AND 21 (PROTECTION OF LIFE AND PERSONAL OF LIBERTY) OF THE CONSTITUTION OF INDIA, 1950 AND/OR AS BEING OUTSIDE THE COMPETENCE OF THE LEGISLATURE OF THE STATE OF KARNATAKA.

IN W.P. NO.33085/2017:

BETWEEN:

SRI. A.C. ANANTHA SWAMY AGED ABOUT 75 YEARS S/O LATE PATEL CHIKKAHANUMAIAH RESIDING AT AVALAHALLI, KENGERI HOBLI BANGALORE SOUTH TALUK BENGALURU - 560 026. ...PETITIONER (BY SRI. BHADRINATH R, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

REPESENTED BY ITS SECRETARY

REVENUE DEPARTMENT

M.S. BUILDING, VIDHANA SOUDHA

DR. AMBEDKAR VEEDHI

BENGALURU - 560 001.

2 . THE TAHASILDAR

BENGALURU SOUTH TALUK

BENGALURU - 560 009. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE PROCEEDINGS PENDING ON THE FILE OF THE HON'BLE SPECIAL COURT FOR PROHIBITION OF LAND GRABBING, KANDAYA BHAVAN, BANGALORE, AS AGAINST THE PETITIONER VIDE ANNEX-S.

IN W.P. NO.34202/2017:

BETWEEN:

DR. B. RAMANA RAO S/O LATE B.S. RAMA RAO AGED ABOUT 65 YEARS NO.94/H, 9TH CROSS 13TH MAIN, RAJMAHAL VILAS EXTENSION, BENGALURU - 560 080.

...PETITIONER (BY SRI. S.G. BHAGAVAN, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

BY THE PRINCIPAL SECRETARY

DEPARTMENT OF REVENUE

M.S. BUILDING, DR. AMBEDKAR ROAD

BENGALURU - 560 001.

2 . NARAYANASWAMY

S/O LATE HANUMANTHAIAH

R/O NO.MARUTHI NAGARA

NEAR ANJINEYA SWAMY TEMPLE

MADANAYAKANAHALLI - 560 042

BENGALURU NORTH TALUK.

…RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1; SRI. CHOKKA REDDY, ADVOCATE FOR R-2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA LAND GRABBING PROHIBITION ACT, 2011, THE ACT. AND QUASH THE PROCEEDINGS IN L.G.C. (P) NO.234 OF 2017 IN KARNATAKA LAND GRABBING, SPECIAL COURT, KANDAYA BHAVANA, THE SPECIAL COURT, KANDAYA BHAVAN, THE SPECIAL COURT' DATED 03.04.2017 AS PER ANNEX-D IN SO FAR AS THE PETITIONER IS CONCERNED AND TO AWARD COSTS OF THE PETITION.

IN W.P. NO.35384/2017:

BETWEEN:

MR. IRFAN RAZACK S/O LATE SRI. S. RAZACK AGED ABOUT 63 YEARS MANAGING DIRECTOR OF M/S PRESTIGE ESTATES

PROJECTS LTD., OFFICE AT: THE FALCON HOUSE NO.1, MAIN GUARD CROSS ROAD BANGALORE - 560 001. ...PETITIONER

(BY SRI. UDAY HOLLA, SR. COUNSEL FOR SRI. MOHUMED SADIQ B.A, ADVOATE)

AND:

1 . THE STATE OF KARNATAKA

VIDHANA SOUDHA

REVENUE DEPARTMENT

BANGALORE, REPRESENTED BY ITS

SECRETARY.

2 . DEPUTY COMMISSIONER

BANGALORE NORTH TALUK

KANDAYA BHAVAN

K.G. ROAD, BANGALORE - 560 009.

3 . THE ASSISTANT COMMISSIONER

BANGALORE NORTH TALUK

KANDAYA BHAVAN

K.G. ROAD, BANGALORE - 560 009.

4 . THE TAHSILDAR

BANGALORE NORTH TALUK

MINIVIDHANA SOUDHA

BANGALORE-560 064.

…RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE KARNATAKA LAND GRABBING PROHIBITION ACT, 2011 (PUBLISHED IN THE OFFICIAL GAZETTE ON 09.10.2014) IS ILLEGAL AND ULTRA VIRES THE CONSTITUTION OF INDIA

(ANNEXURE-A) AND CONSEQUENTLY STRIKE DOWN THE KARNATAKA LAND GRABBING PROHIBITION ACT, 2011.

IN W.P. NO.36324/2017:

BETWEEN:

SMT. V. KRISHNAMMA AGED ABOUT 61 YEARS W/O LATE GOVINDARAJU NO.7, MARAPPA THOTA 2ND CROSS, P.G. ROAD J.C. NAGAR, BANGALORE - 560 006.

...PETITIONER

(BY SRI. NARAYANA SWAMY P.M, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

REVENUE DEPARTMENT

M.S. BUILDING, 5TH FLOOR

DR. AMBEDKAR ROAD

BENGALURU - 560 001

REP BY ITS SECRETARY.

2 . THE COMMISSIONER

BRUHATH BANGALORE MAHANAGARA

PALIKE, J.C. ROAD

BANGALORE - 560 002.

3 . THE CHIEF ENGINEER

BRUHATH BANGALORE MAHANAGARA

PALIKE, 9TH FLOOR

JAYANAGAR COMMERCIAL COMPLEX

JAYANAGAR, BANGALORE - 560 011.

…RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1; SRI. KEMPANNA, ADVOCATE FOR R-2 & R-3)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THE KARNATAKA LAND GRABBING PROHIBITION ACT 2011 (KARNATAKA ACT 38/2014) AS ULTRA VIRUS THE CONSTITUTION OF INIDA BEING VOLATILE OF THE ARTICLES 14, 20, 21 AND 300-A AND OR IN THE ALTERNATIVE.

IN W.P. NO.36610/2017:

BETWEEN:

1 . SRI. S. SOMASHEKARA REDDY

AGED ABOUT 58 YEARS

PRESIDENT

BENGALURU AIRPORT CITY

LIONS SERVICE TRUST

MUNNEKOLALU VILLAGE

MARATHALLI POST

BENGALURU - 560 037.

2 . SRI. LINGA REDDY K

AGED ABOUT 58 YEARS

VICE PRESIDENT

BENGALURU AIRPORT CITY LIONS

SERVICE TRUST, MUNNEKOLALU

VILLAGE MARATHALLI POST

BENGALURU - 560 037.

3 . SRI. KRISHNA REDDY G

AGED ABOUT 47 YEARS

TREASURER

BENGALURU AIRPORT CITY LIONS

SERVICE TRUST, MUNNEKOLALU

VILLAGE MARATHALLI POST

BENGALURU - 560 037. ...PETITIONERS (BY SRI. HARISH H.V, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

REPRESENTED BY CHIEF SECRETARY

VIDHANA SOUDHA

VIDHANA VEEDHI ROAD

BENGALURU - 560 001.

2 . DEPARTMENT OF REVENUE

REPRESENTED BY ITS

PRINCIPAL SECRETARY

VIKAS SOUDHA

VIDHANA VEEDHI ROAD

BENGALURU - 560 001. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ENTIRE SUO-MOTU PROCEEDINGS IN LGC (S) 238/2016 ON THE FILE OF KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT AT BENGALURU AT ANNEX-A AS ULTRA VIRUS THE CONSTITUTION OF INDIA.

IN W.P. NO.36640/2017:

BETWEEN:

SRI. S. ANNEYAPPA S/O LATE SONNELLAPPA AGED ABOUT 75 YEARS R/AT THIGALACHOWDADENAHALLI VILLAGE, SARJAPURA HOBLI ANEKAL TLAUK - 562 125. ...PETITIONER

(BY SRI. KUMAR J.C, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

REVENUE DEPARTMENT

M.S. BUILDING

5TH FLOOR, DR. AMBEDKAR ROAD

BENGALURU - 560 001

REP BY ITS PRINCIPAL SECRETARY.

2 . THE TAHSILDAR

ANEKAL TALUK, ANEKAL

BENGALURU DISTRICT - 562 106.

…RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THE KARNATAKA LAND GRABBING PROHIBITION ACT, 2011 (KARNATAKA ACT 38/2014) AS ULTRA VIRES THE CONSTITUTION OF INDIA BEING VIOLATIVE OF ARTICLES 14, 20, 21 AND 300-A.

IN W.P. NO.36690/2017:

BETWEEN:

1 . RATHEESH NAMBIAR

S/O LATE C.R. NAMBIAR

AGED ABOUT 42 YEARS

R/AT NO./RFA A64

PURAVA RIVER, MARTHAHALLI

BANGALORE - 560 037.

2 . VISHWANATH REDDY

S/O LATE NARAYANA REDDY

AGED ABOUT 61 YEARS

R/AT NAZRAYANAGHATTA VILLAGE

SARJAPURA HOBLI, ANEKAL TALUK

BANGALORE - 562 106.

3 . N.K. HARISH

S/O LATE N KRISHNA REDDY

AGED ABOUT 49 YEARS

NARAYANAGHATTA VILLAGE

SARJAPURA HOBLI, ANEKAL TALUK

BANGALORE - 562 106.

4 . K. SRINIVAS REDDY

S/O LATE N. KRISHNA REDDY

AGED ABOUT 44 YEARS

NARAYANAGHATTA VILLAGE

SARJAPURA HOBLI, ANEKAL TALUK

BANGALORE - 562 106.

...PETITIONERS

(BY SRI. D.R. RAVISHANKAR, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

BY LAW AND PARLIMENTARY AFFAIRS

VIDHANA SOUDHA

BANGALORE - 560 001

REP BY CHIEF SECRETARY.

2 . STATE OF KARNATAKA

BY SECRETARY TO GOVT.,

DEPARTMENT OF REVENUE

M.S. BUILDING

BANGALORE - 560 001.

3 . TAHSILDAR

ANEKAL TALUK

BANGALORE SOUTH DIVISION

BANGALORE - 562 106. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THE KARNATAKA LAND GRABBING PROHIBITION ACT 2011 (KARNATAKA ACT 38 OF 2014) ANNEX-C) AS ULTRA VIRES THE CONSTITUTION OF INDIA BEING VIOLATIVE OF

ARTICLES 14, 20, 21 AND 300-A AND/OR IN THE ALTERNATIVE.

IN W.P. NO.36760/2017:

BETWEEN:

SRI. ARUACHALAM S/O LATE SRI. RANGASWAMY MUDALIAR AGED ABOUT 62 YEARS CHAIRMAN M/S SHAKTHI HILL RESORTS PRIVATE LIMITED, HAVING ITS OFFICE AT BEML LAYOUT RAJARAJESWARINAGAR BENGALURU - 560 039. ...PETITIONER

(BY SRI. J.M. RAJANNA SETTY, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

REPRESENTED BY ITS

HOME DEPARTMENT

HOME COMMISSIONER

M.S. BUILDING

BENGALURU - 560 001.

2 . B.M.T.F. POLICE STATION

CORPORATION BUILDING

J.C. ROAD, BENGALURU - 560 002

REPRESENTED BY

THE DEPUTY SUPERINTENDENT

OF POLICE. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED NOTICE AT ANNEX-C DATED 24.07.2017 ISSUED BY THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT AS DEVOID OF THE AUTHORITY OF LAW.

IN W.P. NO.37713/2017:

BETWEEN:

SMT. SUMITHRA W/O G.T. VENKATESH AGED ABOUT 37 YEARS KASABA HOBLI, RURAL GUDIBANDE & GUDIBANDE TALUK CHIKKABALLAPURA - 561 207. ...PETITIONER

(BY SRI. M. SHIVAPRAKASH, ADVOCATE)

AND:

1 . PRINCIPAL SECRETARY

DEPARTMENT OF REVENUE

STATE OF KARNATAKA

VIDHANA SOUDHA

BANGALORE - 560 001.

2 . THE KARNATAKA LAND GRABBING

PROHIBITION SPECIAL COURT

KANDAYA BHAVAN, K.G. ROAD

BANGALORE - 560 001

REPRESENT BY REGISTER.

3 . THE DEPUTY COMMISSIONER

GOVERNMENT OF KARNATAKA

CHIKKABALLAPURA DISTRICT

CHIKKABALLAPURA - 561 207.

4 . THE ASSISTANT COMMISIONER

GOVERNMENT OF KARNATAKA

CHIKKABALLAPURA SUB DIVISION

CHIKKABALLAPURA - 561 207

5 . THE TAHSILDAR

GUDIBANDE TALUK OFFICE

GUDIBANDE TALUK

GUDIBANDE, CHIKKABALLAPURA

DISTRICT - 561 207.

6 . SRI. NANJAPPA

S/O VENKATARANAPPA

TAHSILDAR, GUDIBANDE TALUK

CHIKKABALLAPURA - 561 207.

7 . MAHAMMED ELIYAS

S/O LATE SHAIK FAKRUDDIN

R/AT UPPARAHALLI VILLAGE

KASABA HOBLI, GUDIBANDE TALUK

CHIKKABALLAPURA - 561 207.

…RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP R-1 TO R-5; SRI. CHETHAN KUMAR H, ADVOCATE FOR R-6; SRI. SHARATH S GOWDA, ADVOCATE FOR R-7)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED ORDER PASSED DATED 01.08.2017 BY THE R-2 AT ANNEXURE-M AND QUASH THE IMPUGNED ORDER PASSED DATED 20.022017 AT ANNEXURE-J PASSED BY THE R-4 AND CONSEQUENTLY TO DIRECT HT ER-3 TO ADJUDICATE AND CONCLUDE THE PROCEEDINGS IN R.A.NO.25/2015-16 ON MERITS.

IN W.P. NO.40597/2017:

BETWEEN:

NARAYANA MURTHY MANAGING TRUSTEE OF HANUMAGIRI PRIVATE TRUST, RESIDING AT # 81 BALAJI NILAYA, 4TH MAIN

POORNA PRAJNA NAGAR 5TH STAGE, BASK BANGALORE - 560 061.

...PETITIONER

(BY SRI. AJIT P.B, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

REPRESENTED BY THE

REVENUE DEPARTMENT

M.S. BUILDING, 5TH FLOOR

DR. AMBEDKAR ROAD

BANGALORE - 560 001

REPRESENTED BY ITS

PRINCIPAL SECRETARY.

2 . THE TAHSILDAR

BANGALORE SOUTH TALUK

KANDAYA BHAVAN

BANGALORE - 560 001.

…RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE KARNATAKA LAND GRABBING PROHIBITION ACT, 2011 (KARNATAKA ACT 38/2014) IS ULTRA VIRES THE CONSTITUTION OF INDIA AS IT VIOLATES ARTICLES 14, 20, 21 AND 300-A OF THE CONSTITUTION OF INDIA.

IN W.P. NO.41593/2017:

BETWEEN:

MR. IRFAN RAZACK AGED ABOUT 63 YEARS S/O LATE SRI. S. RAZAK MANAGING DIRECTOR OF

M/S PRESTIGE ESTATES PROJECTS LTD A REGISTERED COMPANY REGISTERED UNDER THE COMPANIES ACT 1956 OFFICE AT:THE FALCON HOUSE" NO.1, MAIN GUARD CROSS ROAD BANGALORE - 560 001. ...PETITIONER

(BY SRI. UDAY HOLLA, SR. COUNSEL FOR SRI. MOHUMED SADIQ B.A, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

VIDHANA SOUDHA

REVENUE DEPARTMENT

BANGALORE - 560 001

REPRESENTED BY ITS SECRETARY.

2 . DEPUTY COMMISSIONER

BANGALORE EAST TALUK

KANDAYA BHAVAN

K.G. ROAD, BANGALORE - 560 009.

3 . THE ASSISTANT COMMISSIONER

BANGALOPRE EAST TALUK

KANDAYA BHAVAN

K.G. ROAD, BANGALORE - 560 009.

4 . THE TAHSILDAR

BANGALORE EAST TALUK

K.R. PURAM, BANGALORE - 560 036. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE KARNATAKA LAND GRABBING ACT, 2011 (PUBLISHED IN THE OFFICIAL GAZETTE ON 09.10.2014) IS ILLEGAL AND ULTRA VIRES THE CONSTITUTION OF INDIA (ANNEXURE-A) AND

CONSEQUENTLY STRIKE DOWN THE KARNATAKA LAND GRABBING PROHIBITION ACT, 2011.

IN W.P. NO.42959/2017:

BETWEEN:

1 . M/S SRI. NAKODA CONSTRUCTION LTD

OFFICE AT NO.133/1

THE RESIDENCY 10TH FLOOR

RESIDENCY ROAD

BENGALURU - 560 025

REPT. BY ITS DIRECTOR

SRI. MAHAVEER GULECHA

S/O TEJRAJ GULECHA.

2 . SRI. MAHAVEER GULECHA

S/O TEJRAJ GULECHAR

NO.40/A, CLASSIC ORCHARDS

BANNERGHATTA ROAD

BEHIND MEENAKSHI TEMPLE

KOTHANUR BENGALURU - 560 076.

...PETITIONERS

(BY SRI. B.S. RADHANANDAN, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

REVENUE DEPARTMENT

M.S. BUILDING

BENGALURU - 560 001

SECERTARY TO THE GOVERNMENT.

2 . STATE BY SPECIAL PUBLIC

PROSECUTOR, ATTACHED TO

SPECIAL COURT OF LAND

GRABBING PROHIBITION IN KARNATAKA.

…RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE PROVISIONS OF THE SECTION 9 OF THE KARNATAKA LAND GRABBING PROHIBITION ACT, IS UNCONSTITUTIONAL AND ULTRA VIRES THE ARTICLE 14, ARTICLE 19 AD ARTICLE 21 AND ARTICLE 300A OF THE CONSTITUTION OF INDIA.

IN W.P. NO.43059/2017:

BETWEEN:

SRI. BABU R S/O RAMACHANDRAPPA AGED ABOUT 39 YEARS R/AT # 323, RAGHVANAPALYA UTTARAPALYA HOBLI BANGALORE SOUTH TALUK - 560 078. ...PETITIONER

(BY SRI. SURESH DESAI K, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

REVENUE DEPARTMENT

M.S. BUILDING, 5TH FLOOR

DR.AMBEDKAR ROAD

BENGALURU - 560 001

REPRESENTED BY ITS

PRINCIPAL SECRETARY.

2 . THE DEPUTY COMMISSIONER

BANGALORE URBAN DISTRICT

K.G.ROAD, BANGALORE - 560 009.

3 . THE TAHSILDAR

BENGALURU SOUTH TALUK

BENGALURU

BENGALURU DISTRICT - 560 009.

4 . N. NAGARAJ

S/O H NARAYANAPPA

AGED ABOUT 60 YEARS

R/AT VASANTHPURA

SUBRAMANYA PURA POST

BENGALURU - 560 061. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1 TO R-3; SRI. ANIL KUMAR J, ADVOCATE FOR R-4)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THE KARNATAKA LAND GRABBING PROHIBITION ACT, 2011 (KARNATAKA ACT 38/2014) AS ULTRA VIRES THE CONSTITUTION OF INDIA BEING VIOLATIVE OF ARTICLES 14, 20, 21 AND 30-A AND OR/IN THE ALTERNATIVE.

IN W.P. NO.43227/2017:

BETWEEN:

M/S SALARPURIA ROPPY REALTORS PVT LTD., A COMPANY INCORPORATED UNDER THE COMPANIES ACT 1956 HAVING ITS REGISTERED OFFICE AT # 3, 4TH FLOOR SALARPURIA WINDSOR ULSOOR ROAD, BENGALURU KARNATAKA - 560 042 REPRESENTED BY ITS AUTHORISED SIGNATORY MR. ASHWIN SANCHETI. ...PETITIONER (BY SRI. BADRI VISHAL, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

REVENUE DEPARTMENT

M.S. BUILDING, 5TH FLOOR

DR. AMBEDKAR ROAD

BENGALURU - 560 001

REPRESENTED BY ITS SECRETARY.

2 . TAHASILDAR

BANGALORE SOUTH TALUK

KANDAYA BHAVAN GROUND FLOOR

K.G. ROAD, BANGALORE - 560 009.

…RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THE KARNATKA LAND GRABBING PROHIBITION ACT 2011 (KARNATAKA ACT 38 OF 2014) AS ULTRA VIRES THE CONSTITUTION OF INDIA BEING VIOLATIVE OF ARTICLES 14, 20, 21 AND 300-A.

IN W.P. NO.44273/2017:

BETWEEN:

1 . T.V. VENKATESH

S/O LATE THALLAM VISHWANATH

SKPT ROAD, C-BLOCK

Y.N. HOSAKOTE TOWN AND HOBLI

PAVAGADA TALUK

TUMKUR DISTRICT - 572 141.

2 . N.S. MANJUNATHA

S/O LATE N.V. SHANKARATHNAM

SHETTY, R/AT C-BLOCK

Y.N. HOSAKOTE TOWN AND HOBLI

PAVAGADA TALUK

TUMKUR DISTRICT - 572 141.

3 . N.R. ASHWATHKUMAR

S/O N.V. RAJAGOPA SHETTY

RESIDING AT Y.N. HOSAKOTE

PAVAGADA TALUK

TUMKUR DISTRICT - 560 042.

...PETITIONERS

(BY SRI. H SRINIVAS RAO, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

REVENUE DEPARTMENT

M.S. BUILDING, 5TH FLOOR

DR. AMBEDKAR ROAD

BENGALURU - 560 001

REPRESENTED BY ITS SECRETARY.

2 . SRI. KOTESHWARA TEMPLE SEVA

AND DEVELOPMENT TRUST (REGD)

Y.N. HOSAKOTE TOWN AND HOBLI

PAVAGADA TALUK, TUMKUR - 572 141

REP. BY ITS PRESIDENT

H.P. BALARAM NAYAK. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1; SRI. R. NATARAJ, ADVOCATE FOR R-2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THE KARNATKA LAND GRABBING PROHIBITION ACT 2011 (KARNATAKA ACT 38 OF 2014) AS ULTRA VIRES THE CONSTITUTION OF INDIA BEING VIOLATIVE OF ARTICLES 14, 20, 21 AND 300-A.

IN W.P. NO.44687/2017:

BETWEEN:

1 . SRI. TEJRAJ GULECHA

S/O SRI. PUKARAJ

AGED ABOUT 62 YEARS

R/ATNO.40/A, CLASSICAL

ORCHARDS, BEHIND MEENAKSHI

TEMPLE, BANNERGHATTA ROAD BENGALURU - 560 076.

2 . SRI. REDDY VEERANNA

S/O LATE SANJEEVAPPA

R/AT 9/1, CLASIC COURT

RICHMOND ROAD

BENGALURU - 560 025. ..PETITIONERS

(BY SRI.: GANAPATHY BHAT VAJRALLI, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

REVENUE DEPARTMENT

M.S. BUILDING, BENGALURU - 560 001

REPRESENTED BY ITS SECRETARY.

2 . THE STATE BY SPECIAL PUBLIC

PROSECUTOR, ATTACHED TO SPECIAL

COURT OF LAND GRABBING

PROHIBITION IN KARNATAKA

BENGALURU - 560 009.

3 . THE EXCUTIVE ENGINEER

B.B.M.P. BYTARAYANAPURA

YELAHANKA, BANGALORE - 64

AMNEDED V.C.O. DATED 05.02.2018.

…RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE PROVISION OF SECTION-9 OF THE KARNATAKA LAND GRABBING PROHIBITION ACT IS UNCONSTITUTIONAL AND ULTRA

VIRUS THE ARTICLE 14, ARTICLE 19 AND ARTICLE 21 AND ARTICLE 3-A OF THE CONSTITUTION OF INDIA.

IN W.P. NO.45114/2017:

BETWEEN:

SMT. R. VASANTHAMMA W/O K.P. REVANNA AGED ABOUT 80 YEARS BYCHENAHLLI VILLAGE KUSHALANAGARA HOBLI SOMAWARPETE TALUK KODAGU DISTRICT - 571 234. ...PETITIONER (BY SRI. T. SESHAGIRI RAO, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

DEPARTMENT OF REVENUE

VIDHANA SOUDHA

BENGALURU - 560 001

REP. BY ITS SECRETARY.

2 . THE DISTRICT COMMISSIONER

KODAGU DISTRICT

MADIKERI - 571 234.

3 . THE TAHSILDAR

SOMARPETE TALUK

MADIKERI - 571 234.

4 . THE CHIEF OFFICER

TOWN MUNICIPALITY

KUSHALANAGARA - 571 234.

5 . MR. K.S. DEVAPPA

AGED ABOUT 70 YEARS

BYCHENAHALLI

KUSHALANAGARA - 571 234.

6 . SRI. M.E. MOHIDDIN

AGED ABOUT 65 YEARS

VICE PRESIDENT

KARNATAKA STATE SCIENCE PARISHAT

KODAGU DISTRICT UNIT

KODAGU - 571 234.

7 . DR. B.S. RADHAKIRSHNA

AGED ABOUT 75 YEARS

RATHABEEDHI

KUSHALANAGARA - 571 234.

8 . SRI. K.C. GANAPATHI

AGED ABOUT 55 YEARS

KUSHALANAGARA-571 234

BYCHENAHALLI.

9 . SRI. POUL D'SOUZA

AGED ABOUT 55 YEARS

BYCHENAHALLI

KUSHALANAGAR - 571 234.

10 . SRI. M.S. BIDDAPPA

AGED ABOUT 48 YEARS

BYCHENAHALLI

KUSHALANAGARA - 571 234.

11 . SMT. M.B. INDIRA

AGED ABOUT 50 YEARS

BYCHENAHALLI

KUSHALANAGARA - 571 234.

12 . SRI. B.S. LOKESH SAGAR

AGED ABOUT 50 YEARS

BYCHENAHALLI

KUSHALANAGARA - 571 234.

13 . SRI. BOPAIAH

AGED ABOUT 60 YEARS

KUSHALANAGARA - 571 234.

14 . DR. MOTAIAH

AGED ABOUT 60 YEARS

BYCHENAHALLI

KUSHALANAGARA - 571 234.

15 . SRI. SHIVAKUMARA

AGED ABOUT 4 YEARS

BYCHENAHALLI

KUSHALANAGARA - 571 234. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1 TO R-3; SRI. B.S. BASAVARAJU, ADVOCATE FOR R-6; R-5, R-7, R-10 & R-11, R-14 & R-15 ARE SERVED AND )

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED NOTICE/ORDER DATED 16.08.2017 INITIATED BY THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT, BENGALURU VIDE ANNEX-A IN SO FAR AS THE PETITIONER IS CONCERNED.

IN W.P. NO.47887/2017:

BETWEEN:

SMT. SMITHA UDAY KUMAR W/O UDAY KUMAR SMITHA VILAS ALVAS HOSPITAL ROAD MARPADY VILLAGE MOODABIDRI - 574 227. ...PETITIONER

(BY SRI. DHANANJAY KUMAR, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

REVENUE DEPARTMENT

MS BUILDING, 5TH FLOOR

DR.AMBEDKAR ROAD

BENGALURU - 560 001

REPRESENTED BY ITS SECRETARY.

2 . TAHASILDAR

MOODABIDRI

MANGALORE TALUK

D.K. DISTRICT - 574 227.

3 . SUB INSPECTOR OF POLICE

MOODABIDRI POLICE STATION

MANGALORE TALUK,

D.K. DISTRICT - 574 227. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THE KARNATAKA LAND GRABBING PROHIBITION ACT 2011 (KARNATAKA ACT 38/2014) AS ULTRA - VIRES THE CONSTITUTION OF INDIA BEING VIOLATIVE OF ARTICLES 14, 20, 21 AND 300-A.

IN W.P. NO.50674/2017:

BETWEEN:

SMT. B.V. SHYLAJA W/O N. NAGARAJU AGED ABOUT 48 YEARS R/AT NO.88, VASANTHAPURA UTTARAHALLI HOBLI SUBRAMANAYAPURA POST BANGALORE - 560 061. ...PETITIONER

(BY SRI. V VISWANATH SETTY, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

REVENUE DEPARTMENT

M.S. BUILDING, AMBEDKAR

VEEDHI, BANGALORE - 560 001

REPRESENTED BY THE SECRETARY.

2 . SHRI. AJITH KUMAR R

S/O R.M. RAMACHANDRA

AGED ABOUT 34 YEARS

R/AT. NO.272, RAGHAVANAPALYA

J.P. NAGAR, 9TH PHASE

BENGALURU - 560 083.

3 . SHRI. N. SRINIVASA

S/O NARAYANAPPA

AGED ABOUT 54 YEARS

R.AT NO.700, VASANTHAPURA

KALYANINAGAR UTTARAHALLI

HOBLI, SUBRAMANYAPURA

POST BANGALORE - 560 061.

…RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1; SRI. K. SURESH DESAI, ADVOCATE FOR R-2; SRI. P. MAHADEVASWAMY, ADVOCATE FOR R-3)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER PASSED BY THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT, BANGALORE DATED 24.10.2017 BY TAKING COGNIZANCE AGAINST THE PETITIONER AND R-3 FOR THE ALLEGED OFFENCES PUNISHABLE UNDER SECTION 4(3) OF KARNATAKA LAND GRABBING ACT, 2011 ON THE BASIS OF FALSE COMPLAINT FILED BY THE R-2 AGAINST THE PETITIONER AND THE R-2 UNDER SECTION 9(1) OF KARNATAKA LAND GRABBING ACT, VIDE ANNEX-K.

IN W.P. NO.51160/2017:

BETWEEN:

1 . S.B. JAGADEESH

AGED ABOUT 52 YEARS

S/O BYREGOWDA

RESIDING AT RAMESHWARA

BADAVANE, CHANNARAYAPATNA

TOWN, CHANNARAYAPATNA TALUK

HASSAN DISTRICT- 577 230.

2 . RATHNAMMA

AGED ABOUT 55 YEARS

W/O VENKATARAMU

R/AT RAMARISHNA LAYOUT

GANDHI CIRCLE

CHANNARAYAPATNA TALUK

HASSAN DISTRICT - 577 230.

3 . H.K. VISHVESHWARA

AGED ABOUR

S/O KUMARASWAMY

R/AT H. HOSAHALLI VILLAGE

SHRAVANABELAGOLA HOBLI

CHANNARAYAPATNA TALUK

HASSAN DISTRICT - 577 230. ...PETITIONERS

(BY SRI. SAHUL HAMEED, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

REVENUE DEPARTMENT

M.S. BUILDING, 5TH FLOOR

DR. AMBEDKAR ROAD

BENGALURU - 560 001

REPRESENTED BY ITS SECRETARY.

2 . SHRI. RAMAMURTHY GOWDA

S/O HANUMANTHRAYAPPA

AGED ABOUT 47 YEARS

R/AT NO.98, 8TH MAIN ROAD

GYANAGANGANAGAR

ULLAL MAIN ROAD

BANGALORE - 560 056. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1; SRI. C.R. GOPALSWAMY FOR R-2)

THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THE KARNATAKA LAND GRABBING PROHIBITION ACT 2011 (KARNATAKA ACT 38 OF 2014) AS ULTRA VIRES THE CONSTITUTION OF INDIA BEING VIOLATIVE OF ARTICLES 14, 20 21 AND 300-1 AND/OR IN THE ALTERNATIVE.

IN W.P. NO.52972/2017:

BETWEEN:

1 . BHANDARKAR'S ARTS AND

SCIENCE COLLEGE , TRUST

SPONSORED BY THE ACADEMY

OF GENERAL EDUCATION

MANIPAL, SITUATED AT

KUNDAPUR - 576 201

UDUPI DISTRICT, REP. BY ITS PRINCIPAL

SRI. N.P. NARAYANA SHETTY.

2 . THE ACADEMY OF GENERAL

EDUCATION, UNIVERSITY BUILDING

MADHAVANAGAR, MANIPAL - 576 104

REP. BY ITS ADMINISTRATIVE

OFFICER, DR. H. SHANTHARAM. ...PETITIONERS

(BY SRI. N. RAVINDRANATH KAMATH, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

REVENUE DEPARTMENT,

5TH FLOOR, M.S.BUILDING,

DR.AMBEDKAR ROAD,

BENGALURU-01

REP BY ITS SECRETARY

2 . THE TAHSILDAR

KUNDAPUR TALUK

KUNDAPUR - 576 201

UDUPI DISTRICT.

3 . THE ASSISTANT COMMISSIONER

KUNDAPUR - 576 201

UDUPI DISTRICT.

4 . THE DEPUTY COMMISSIONER

UDUPI DISTRICT

MANIPAL - 576 104

UDUPI DISTRICT.

5 . THE TOWN MUNICIPAL COUNCIL

KUNDAPUR - 576 201

UDUPI DISTRICT

BY ITS CHIEF OFFICER.

6 . SR. GANESH SHETTY

FATHERS NAME NOT KNOWN

TO PETITIONERS

GADDEMANE, LIC ROAD

VADERA HOBLI VILLAGE

KUNDAPUR TALUK.

7 . SRI. SHARATHCHANDRA HEGDE

S/O LATE B. SADANANDA HEGDE

RESIDING AT SADANANDA

SATWADY, POST MOODLAKATTE

KUNDAPURA TALUK

UDUPI DISTRICT - 576 217.

…RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1 TO R-4;

SRI. H. JAYAKAR SHETTY, ADVOCATE FOR R-6 & R-7; R-5 SERVED)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THE KARNATAKA LAND GRABBING PROHIBITION ACT, 2011 (KARNATAKA ACT 38/2014) AT ANNEX-C AS ULTRA VIRES THE CONSTITUTION OF INDIA BEING VIOLATIOVE OF ARTICLES 14, 2021 AND 300-A AND / OR IN THE ALTERNATIVE.

IN W.P. NO.53008/2017:

BETWEEN:

SMT. SMITHA UDAY KUMAR W/O UDAY KUMAR SMITHA VILAS ALVAS HOSPITAL ROAD MARPADY VILLAGE MOODABIDRI - 574 227. ...PETITIONER (BY SRI. DHANANJAY KUMAR, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

REVENUE DEPARTMENT

M.S. BUILDING, 5TH FLOOR

DR. AMBEDKAR ROAD

BENGALURU - 560 001

REPRESENTED BY ITS SECRETARY.

2 . TAHASILDAR

MOODABIDRI

MANGALORE TALUK

D.K. DISTRICT - 574 227. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THE KARNATAKA LAND GRABBING PROHIBITION ACT 2011 (KARNATAKA ACT 38 OF 2014) AS ULTRA VIRES THE CONSTITUTION OF INDIA BEING VIOLATIVE OF ARTICLES 14, 20, 21 AND 300-A.

IN W.P. NO.54035/2017:

BETWEEN

ARUN S S/O. LATE SHRI. V. G. SURENDRAN AGED ABOUT 53 YEARS R/AT NO. 29, 2ND FLOOR J.V.R. PLAZA, BELLARY MAIN ROAD, HEBBAL, BENGALURU - 24 MANAGING DIRECTOR MONITO BUILDERS PVT. LTD., A REGISTERED PARTNERSHIP FIRM HAVING ITS OFFICE AT NO.29 2ND FLOOR, GVR PLAZ, BELLARY MAIN ROAD HEBBAL, BANGALORE - 560 024. ...PETITIONER

(BY SRI. K. SHASHIKIRAN SHETTY, SR. COUNSEL FOR SMT. LATHA S SHETTY, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

REPRESENTED BY ITS

CHIEF SECRETARY

REVENUE DEPARTMENT

M.S. BUILDING

BENGALURU - 560 001.

2 . JOINT COMMISSIONER (NORTH)

TOWN PLANNING DEPARTMENT

BBMP, YALAHANKA ZONE

BANGALORE - 560 092.

3 . ASSISTANT DIRECTOR

TOWN PLANNING DEPARTMENT

BBMP, YALAHANKA ZONE

BANGALORE - 560 092.

4 . DEPUTY COMMISSIONER

BENGALURU URBAN DISTRICT

FOURTH FLOOR, DC OFFICE

BUILDING, REVENUE COMPLEX

K.G. ROAD, BANGALORE - 560 009.

5 . EXECUTIVE ENGINEER

MAJOR RAIN WATER DRAIN

(YELAHANKA), BBMP YELAHANKA

ZONE, BANGALORE-560 092. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP, FOR R-1 & R-4; SRI. ASHWIN S HALADY, ADVOCATE FOR R-2, 3 & 5)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE PROVISIONS OF THE KARNATAKA LAND GRABBING PROHIBITION ACT, IS UNCONSTITUTIONAL AND ULTRA VIRES ARTICLE 14, 19 AND 21 AND 300-A OF THE CONSTITUTION OF INDIA (ANNEXURE-A).

IN W.P. NO.54081/2017:

BETWEEN:

SRI. V.G. SIDDHARTHA S/O SRI. S.V. GANGAIAH HEGDE AGED ABOUT 57 YEARS MANAGING PARTNER 'SHABAN RAMZAN' HALASUR ESTATE NR PURA TALUK

CHIKMAGALUR DISTRICT CHIKMAGALUR - 577 101. ...PETITIONER

(BY SRI. K. SHASHIKIRAN SHETTY, SR. COUNSEL FOR SMT. LATHA S SHETTY, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

REPRESENTED BY ITS CHIEF SECRETARY

REVENUE DEPARTMENT,

M.S.BUIDLING

BENGALURU-560 001

2 . THE RANGE FOREST OFFICER

BALEHONNUR ANGE

N.R. PURA TALUK, CHIKMAGALUR

CHIKMAGALUR - 577 101.

3 . ASSISTANT CONSERVATOR OF FOREST

N R PURA TALUK

CHIKMAGALUR DISTRICT

CHIKMAGALUR-577101

4 . DEPUTY CONSERVATOR OF FOREST

KOPPA KOPPA

CHIKMAGALUR-577101. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE PROVISIONS OF THE KARNATAKA LAND GRABBING PROHIBITION ACT, IS CONSTITUTIONAL AND ULTRA VIRES ARTICLE 14, 19 AND 21 AND 300-A OF THE CONSTITUTION OF INDIA (ANNEXURE-A).

IN W.P. NO.54082/2017:

BETWEEN:

SRI. V.G. SIDDHARTHA HEGDE S/O SRI. S.V. GANGAIAH HEGDE AGED ABOUT 57 YEARS PROPRIETOR 'DEVADARSHINI ESTATE' KOPPA TALUK CHIKMAGALUR DISTRICT CHIKMAGALUR-577101. ...PETITIONER

(BY SRI. K. SHASHIKIRAN SHETTY, SR. COUNSEL FOR SMT. LATHA S SHETTY, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

REPRESENTED BY ITS CHIEF SECRETARY

REVENUE DEPARTMENT,

M.S.BUIDLING

BENGALURU-560 001

2 . THE RANGE FOREST OFFICER

KOPALA TALUK

CHIKMAGALUR DISTRICT

CHIKMAGALUR -577 104.

3 . ASSISTANT CONSERVATOR OF FOREST

KOPALA TALUK

CHIKMAGALUR DISTRICT

CHIKMAGALUR-577 101.

4 . DEPUTY CONSERVATOR OF FOREST

KOPPA, CHIKMAGALUR-577 101. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP, FOR R-1 & R-4)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE CRIMINAL PROCEEDINGS PENDING BEFORE THE LAND GRABBING SPECIAL COURT IN PROCEEDINGS NO.LGC (S) NO.887/2017 AGAINST THE PETITIONER FOR OFFENCE PUNISHABLE UNDER SECTION 4(3) OF THE KARNATAKA LAND GRABBING PROHIBITION ACT, 2011(ANNEXURE-B)

IN W.P. NO.55683/2017:

BETWEEN:

1 . KARNATAKA REDDY JANANSANGA

BEING A REGISTED SOCIETY

UNDER MYSORE SOCIETIES ACT 1904

HAVING ITS OFFICE AT CA SITE NO.1

MAHAYOGI VEMANA RPAD

16TH MAIN, 3RD BLOCK

KORAMANGALA, BANGALORE-560 034

REPTD. BY ITS SECRETARY

SRI. MUNINAGAPPA.

2 . SRI. MUNINAGAPPA

GENERAL SECRETARY

KARNATAKA REDDY JANA SANGHA,

NO.1, 100 FEET ROAD, MAHAYOGI

VEMANA ROAD, 16TH MAIN

KORAMANGALA 3RD BLOCK

BENGALURU-560 034. ...PETITIONERS

(BY SRI.: MALLA REDDY B.V, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

REVENUE DEPARTMENT

M.S.BUILDING, 5TH FLOOR

DR.AMBEDKAR ROAD

BENGALURU-560 001

REPTD. BY ITS SECRETARY.

2 . RICKY EAPEN

FATHERS NAME NOT KNOWN TO THE

PETITIONER, MAJOR

R/AT NO.570/571, 3RD BLOCK

16TH A" MAIN, KORAMANGALA

BANGALORE-560 034.

…RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP, FOR R-1; SRI. K.B.S. MANIAN, ADVOCATE FOR R-2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED ORDER DATED 24.03.2017 ANNX-A ISSUED BY THE SPECIAL COURT CONSTITUTED UNDER KARNATAKA LAND GRABBING PROHIBITION ACT 2011 IN CASE NO. LGC (P) 224/2017 AND THE PROCEEDING SIN LGC (P). 886/2017 VIDE ANNX-A.

IN W.P. NO.56296/2017:

BETWEEN:

DR. A.C. GANAPATHY S/O A.B.CHINNAPPA, AGED ABOUT 72 YEARS RESIDING AT CHENNAGI VILLAGE CHENNAKOTE POST, POLLIBETTA KODAGU-571 215. ...PETITIONER (BY SRI. C.M. POONACHA, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

REPRESENTED BY ITS

PRINCIPAL SECRETARY

REVENUE DEPARTMENT

M.S. BUILDING

BENGALURU-560 001.

2 . THE TASHILDAR

VIRAJPET TALUK,

KODAGU DISTRICT-571 218. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE SUMMONS DATED 17.11.2017 IN PROCEEDING SNO. LGC (G) NO.1932/2017 PENDING ON THE FILE OF COURT HALL-01, THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT, AS AGAINST THE PETITIONER FOR OFFENCE PUNISHABLE UNDER THE KARNATAKA LAND GRABBING PROHIBITION ACT 2011 VIDE ANNX-A ISSUED BY REGISTRAR KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT.

IN W.P. NO. 235/2018:

BETWEEN:

MR. C.V.MANJUNATHA AGED ABOUT 63 YEARS, THE AUTHORIZED DIRECTOR, TELECOM EMPLOYEES CO-OPERATIVE HOUSING SOCIETY LTD., REGISTERED OFFICE AT NO.23, I FLOOR, NEHRUNAGAR MAIN ROAD, BEHIND REDDY PETROL BUNK, SHESHADRIPURAM, BENGALURU-560020.

…PETITIONER

(BY SRI. AJIT KALYAN, ADVOCATE)

AND;

DEPARTMENT OF REVENUE,

ROOM NO.506, 5TH FLOOR,

M.S.BUILDING, GATE NO.3,

DR. B.R.AMBEDKAR VEEDHI,

BENGALURU-560001.

(REPRESENTED BY ITS

PRINCIPAL SECRETARY)

BENGALURU NORTH (A) TALUK,

3RD FLOOR, HOTEL SHARAVATHI

BUILDING, YELAHANKA NEW TOWN

OPP. TO CANARA BANK,

BENGALURU-560064.

S/O. LATE HANUMANTHARAYAPPA,

AGED ABOUT 53 YEARS,

RESIDING AT KOLIPURA VILLAGE,

JALA HOBLI, B.K.HALLI POST,

BENGALURU NORTH (A) TALUK,

BENGALURU-562149. 4. MR. Y.G.ASHWATH

S/O. LATE GOVINDAPPA

AGED ABOUT 58 YEARS,

RESIDING AT NO.358, “A” SECTOR,

KHB COLONY, YELAHANKA NEW TOWN,

BENGALURU-560064.

…RESPONDENTS (BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP, FOR R-1 & R-2; SRI. B.S. ANIL KUMAR, ADOVATE FOR R-3; R-4 SERVED AND )

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTICE DATED 01.06.2017 ANNEXURE- A AND FURTHER QUASH THE ENTIRE PROCEEDINGS

VIDE ANNEXURE-C ON THE FILE OF THE HON’BLE SPECIAL COURT-2, FOR PREVENTION OF LAND GRABBING, AT III FLOOR, KANDAYA BHAVAN, BENGALURU AS AGAINST THE PETITIONER HEREIN.

IN W.P. NO.463/2018:

BETWEEN:

M/S. JAMNALAL BAJAJ SEVA TRUST NO.226, 2ND FLOOR, BAJAJ BHAVAN NARIMAN POINT, MUMBAI MANAGING TRUSTEE SRI. NEERAJ BAJAJ.

REPRESENTED BY GPA HOLDER, COL.BALAKUMAR NAIR, AGED ABUT 58 YEARS, S/O. LATE COL. N.G.K. NAIR, 13TH K.M.MAGADI ROAD, VISHWANEEDAM POST, BENGALURU-560091. …PETITIONER

(BY SRI. N. SHANKARNARAYAN BHAT, ADVOCATE)

AND

REPRESENTED BY SECRETARY TO

GOVERNMENT, REVENUE DEPARTMENT

M.S. BUILDING, DR. B.R. AMBEDKAR

VEEDHI, BENGALURU-560001.

PRESIDENT,

SUVARNA KANNADA NADU YUVA VEDIKE (R),

PIPE LINE ROAD, SUNKADAKATTE,

BENGALURU-560 091. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP, FOR R-1; SRI. M.S. PARTHASARATHI, ADVOATE FOR R-2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE PROVISIONS OF THE KARNATAKA LAND GRABBNING PROHIBITION ACT 2011 IS ULTRA VIRUS OF THE CONSTITUTION BY STRIKING DOWN THE SAID ACT AND BY DECLARING THAT THE PROVISIONS OF THE SAID ACT CAN NOT BE MADE APPLICABLE OR ENFORCED AND FURTHER BE PLEASED TO QUASH THE ORDER OF THE COURT OF THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT AT BENGALURU IN NO.LGC(P) NO.240/2016 DATED 24.11.2017 VIDE ANNEXURE-A IN THIS W.P.

IN W.P. NO.777/2018:

BETWEEN:

CONCORDE HOUSING CORPORATION PVT. LTD., A COMPANY REGISTERED UNDER THE COMPANIES ACT 1956, HAVING ITS REGISTERED OFFICE AT NO.46/A, 1ST MAIN, 3RD PHASE, J.P.NAGAR, BENGALURU REPRESENTED BY ITS DIRECTOR SRI. R.G.ANIL.

…PETITIONER (BY SRI. MANMOHAN P.N, ADVOCATE)

AND

DEPARTMENT OF REVENUE,

M.S.BUILDING, BENGALURU-560001.

REPRESENTED BY ITS SECRETARY

MEMBER, LAKE MAINTENANCE

ANEKAL TALUK, ANEKAL-560100.

ANEKAL TALUK, BENGALURU RURAL DISTRICT

BENGALURU-560100. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THE KARNATAKA LAND GRABBING PROHIBITION ACT 2011 AS ULTRA VIRES THE CONSTITUTION OF INDIA AND QUASH THE REPORT DATED 12.12.2016 OF THE R-2 VIDE ANNEXURE-L AND QUASH THE ORDER DATED 01.12.2016 AND 16.12.2016 PASSED BY THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT, BENGALURU IN LGC (S) 57/2016 VIDE ANNEXURE-N AND ETC.

IN W.P. NO.1348/2018:

BETWEEN:

C. BHAVANI @ HAMSA AGED ABOUT 40 YEARS, W/O. SRI. K.M.NARENDRA KUMAR, D/O. LATE CHINNAPPA, NO.177, LAKSHMI NIVAS, 8TH MAIN, C.Q.A.L. LAYOUT, SAHAKARNAGAR, BENGALURU-560092.

…PETITIONER

(BY SRI. VINOD REDDY, ADVOCATE)

AND

REVENUE DEPARTMENT,

M.S.BUILDING, 5TH FLOOR,

DR. B.R.AMBEDKAR ROAD,

BENGALURU-560001.

REPRESENTED BY ITS SECRETARY

AGED ABOUT 51 YEARS,

S/O. LATE CHINNAPPA,

NO. F-14, FORTUNA ICON APARTMENT

‘F’ BLOCK, SAHAKARANAGAR,

BENGALURU-560 092.

…RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP, FOR R-1; SRI. H.S. DWARAKANATH, ADVOCATE FOR R-2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE CONCERN RECORDS, DECLARE THE KARNATAKA LAND GRABBING PROHIBITION ACT 2011 (KARNATAKA ACT 38 OF 2014) AS ULTRA VIRES THE CONSTITUTION OF INDIA BEING VIOLATIVE OF ARTICLES 14, 20, 21 AND 300-A AND ETC.

IN W.P. NO.1395/2018:

BETWEEN:

SRI. H.M.MUNINARAYANA S/O. LATE MUTHAPPA, DEAD BY HIS LR

SMT. MALINI N., W/O. LATE H.M.MUNINARAYANA AGED ABOUT 60 YEARS, R/AT NO.9, SRI. RAMA NILAYA, BEHIND SRIRAMA TEMPLE, HULIMAVU, B.G.ROAD, BENGALURU-560076.

…PETITIONER (BY SRI. SHIVANNA K.G, ADVOCATE)

AND

VIDHANA SOUDHA,

REVENUE DEPARTMENT,

BENGALURU-560001.

REPRESENTED BY ITS SECRETARY

BENGALURU NORTH TALUK

KANDAYA BHAVAN

K.G.ROAD, BENGALURU-560002.

BENGALURU NORTH TALUK,

KANDAYA BHAVAN,

K.G.ROAD, BENGALURU-560009.

BENGALURU SOUTH TALUK,

MINI VIDHANA SOUDHA,

BENGALURU-560064.

REPRESENTED BY ITS GENERAL

SECRETARY, SRI. NAZEER AHAMED,

S/O. K.M.HYDER,

AGED ABOUT 50 YEARS,

AT NO.391, 2ND MAIN ROAD, 2ND CROSS, R.M.V.EXTENSION, BENGLAURU-560094. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP, FOR R-1 & R-4; SRI. R. KOTHWAL, ADVOCATE FOR R-5)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE KARNATAKA LAND GRABBING PROHIBITION ACT, 2011 (PUBLISHED IN THE OFFICIAL GAZETTE ON 09.10.2014) IS ILLEGAL AND ULTRA VIRES THE CONSTITUTION OF INDIA VIDE ANNEXURE-A AND CONSEQUENTLY STRIKE DOWN THE KARNATAKA LAND GRABBING PROHIBITION ACT, 2011.

IN W.P. NO.3032/2018:

BETWEEN:

SRI BABU R. S/O. RAMACHANDRAPPA, AGED AOBUT 38 YEARS, R/AT NO.323 RAGHAVANAPLYA UTTRAPALYA HOBLI, BENGALURU SOUTH TALUK PIN-560078.

…PETITIONER

(BY SRI. K. SURESH DESAI, ADVOCATE)

AND

REVENUE DEPARTMENT

M.S.BUILDING, 5TH FLOOR,

D.R.AMBEDKAR ROAD

BENGALURU-560001

REPRESENTED BY ITS

PRINCIPAL SECRETARY,

LAW DEPARTMENT

VIDHANA SOUDHA

DR.AMBEDKAR ROAD,

BENGALURU-560001 REPRESENTED BY ITS

PRINCIPAL SECRETARY

BENGALURU URBAN DISTRICT

K.G.ROAD, BENGALURU-560009.

BENGALURU SOUTH TALUK,

BENGALURU

BENGALURU DISTRICT-560009.

…RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226, 14, 20 AND 21 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THE KARNATAKA LAND GRABBING PROHIBITION ACT, 2011 (KARNATAKA ACT 38 OF 2014) AS ULTRA VIRES THE CONSTITUTION OF INDIA BEING VIOLATIVE OF ARTICLES 14, 20, 21 AND 300-A AND / OR IN THE ALTERNATIVE AND ETC.

IN W.P. NO.3641/2018:

BETWEEN:

M/S. SETHURAMAN ESTATE, MAGONDI VILLAGE & POST, NARASIMHARAJAPURA TALUK, CHIKKAMAGALORE DISTRICT-577101. REPERSENTED BY ITS MANAGING PARTNER SRI NISHANT RAMESH GURJER, S/O. SRI. RAMESH L. GURJER, AGED 44 YEARS, …PETITIONER (BY SRI. MANMOHAN P.N, ADVOCATE)

AND

CHIKKAMAGALUR DISTRICT,

CHIKKAMAGALUR-577101

BALENHONNUR DIVISION,

NARASIMHARAJAPURA TALUK,

CHIKKAMAGALUR DISTRICT-577101. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE KARNATAKA LAND GRABBING PROHIBITION ACT, 2011 (KARNATAKA ACT 38/14) IS ULTRA VIRES THE CONSTITUTION OF INDIA OR IN ALTERNATIVE ISSUE A DECLARATION THAT THE KARNATAKA LAND GRABBING PROHIBITION ACT 2011 IS NOT APPLICABLE TO THE PETITIONER VIDE ANNEXURE-J AND ETC.

IN W.P. NO.4729/2018:

BETWEEN:

W/O. LATE B PARAMASHIVAIAH

AGED ABOUT 60 YEARS,

RESIDING AT

VETERNARY HOSPITAL ROAD,

TIPTUR TOWN, TIPTUR-572201.

S/O. LATE BASAVANNA

AGED ABOUT 58 YEARS,

RESIDING AT FARM HOUSE,

BEHIND TVS SHOW ROOM

B.H.ROAD, TIPTUR-572201. …PETITIONERS

(BY SRI. CHANDRAKANTH R. GOULAY, ADVOCATE)

AND

S/O. BAPPANNA

AGE MAJOR

RESIDING AT PATEL COMPOUND

GORGONDANAHALLI,

TIPTUR TALUK, TUMKUR DISTRICT-572201.

…RESPONDENTS (BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP, FOR R-1)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR RELEVANT RECORDS AND QUASH THE ENTIRE PROCEEDINGS IN LGC (P) NO.1/2016 ON THE FILE OF THE KARNATAKA LAND GRABBING PROHIBITION SEPCIAL COURT AS PER ANNEXURE-K, AS WITHOUT COMPETENCE AND JURISDICTION AND OTHERWISE BEING ARBITRARY, ILLEGAL AND VOID AND ETC.

IN W.P. NO.5389/2018:

BETWEEN:

P.G. RAMESH S/O. GANAPAIAH, 67 YEARS, HOSURU VILLAGE, AMMATTI HOBLI, VIRAJPET TALUK-571211, KODAGU DISTRICT.

…PETITIONER (BY SRI. S.G. BHAGAVAN, ADVOCATE)

AND

VIRAJPET TALUK,

KODAGU DISTRICT-571218.

…RESPONDENTS (BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA AND SECTION 482 OF THE CODE OF CRIMINAL PROCEDURE PRAYING TO QUASH THE KARNATAKA LAND GRABBING PROHIBITION ACT, 2011, QUASH THE PROCEEDINGS IN L.G.C.(G) NO.1942/2017 IN KARNATAKA LAND GRABBING, SPECIAL COURT, 3RD FLOOR, KANDAYA BHAVANA, KEMPEGOWDA ROAD, BENGALURU, COURT HALL NO.1 DATED 31.10.2017 VIDE ANNEXURE-B AND ETC.

IN W.P. NO.5390/2018:

BETWEEN:

H.B.SRINIVASAMURTHY, S/O. LATE BHIMAIYA, 65 YEARS, HOSURU VILLAGE AND POST, AMMATTI HOBLI, VIRAJPET TALUK-571211 KODAGU DISTRICT.

…PETITIONER (BY SRI. S.G. BHAGAVAN, ADVOCATE)

AND

BENGALURU-560001.

VIRAJPET TALUK,

KODAGU DISTRICT-571218.

…RESPONDENTS (BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA AND SECTION 482 OF THE CODE OF CRIMINAL PROCEDURE PRAYING TO QUASH THE KARNATAKA LAND GRABBING PROHIBITION ACT, 2011, QUASH THE PROCEEDINGS IN L.G.C.(G) NO.1945/2017 IN KARNATAKA LAND GRABBING, SPECIAL COURT, 3RD FLOOR, KANDAYA BHAVANA, KEMPEGOWDA ROAD, BENGALURU, COURT HALL NO.1 DATED 07.11.2017 AS PER ANNEXURE-B AND ETC.

IN W.P. NO.5391/2018:

BETWEEN:

BALASUBRAMANYA S/O. GOPAL BHAT, 61 YEARS, HOSURU VILLAGE AND POST, AMMATTI HOBLI, VIRAJPET TALUK-571211 KODAGU DISTRICT.

…PETITIONER (BY SRI. S.G. BHAGAVAN, ADVOCATE)

AND

BENGALURU-560001.

VIRAJPET TALUK,

KODAGU DISTRICT-571218.

…RESPONDENTS (BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA AND SECTION 482 OF THE CODE OF CRIMINAL PROCEDURE PRAYING TO QUASH THE KARNATAKA LAND GRABBING PROHIBITION ACT, 2011, QUASH THE PROCEEDINGS IN L.G.C.(G) NO.1946/2017 IN KARNATAKA LAND GRABBING, SPECIAL COURT, 3RD FLOOR, KANDAYA BHAVANA, KEMPEGOWDA ROAD, BENGALURU, COURT HALL NO.1 DATED 07.11.2017 AS PER ANNEXURE-B AND ETC.

IN W.P. NO.5704/2018:

BETWEEN:

NAGARAJU S/O. GANGADHARAIAH AGED ABOUT 47 YEARS, RESIDING AT NO.416 TAVAREKERE VILLAGE, MADAGI ROAD, TAVAREKERE POST BENGALURU SOUTH TALUK.

…PETITIONER (BY SRI. S. SUDHARSHAN, ADVOCATE)

AND

S/O. LATE MANIRAJU

AGED ABOUT 46 YEARS,

SOCIAL WORKER

C/O. YUDDA BHOOMI HORATA SENE

NO.32, ESHWARA TEMPLE ROAD,

RAMOHALLI, KENGERI HOBLI,

BENGALURU SOUTH TALUK

BENGALURU-560074.

BENGALURU SOUTH TALUK

KHANDAYA BHAWAN

KEMPEGOWDA ROAD,

BENGALURU-560009.

…RESPONDENTS (BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP, FOR R-2; R-1 SERVED AND )

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA AND SECTION 482 OF THE CODE OF CRIMINAL PROCEDURE, 1973 PRAYING TO DECLARE THAT THE PROCEEDING ON THE RECORD OF THE SPECIAL COURT OF THE TRIAL OF OFFENCES UNDER THE KARNATAKA LAND GRABBING (PROHIBISION) ACT, 2011 IN PETITION NO.LGC 43 OF 2016 IS ANNEXURE-G AT PAGE NO.227- 270 DATED 08.01.2018 IN VIOLATION OF THE UNDERLYING STATUTE, IN GROSS VIOLATION OF ARTICLE 21 OF THE CONSTITUTION, OPPOSED TO EXTABLISHED LAWS AND IN CONTRAVENTION OF OTHER STATUTES AND HAS LED TO A GRAVE FAILURE AND MISCARRIAGE OF JUSTICE AND TO QUASH IT, ACCORDINGLY, IN EXERCISE OF THE CONSITUENT AND INHERENT POWER OF THIS HON’BLE COURT.

IN W.P.NO.6061/2018:

BETWEEN:

MR. CHANNAMUNIYAPPA S/O MUTHAIAH AGED ABOUT 40 YEARS

PEDDAMAPALYA VILLAGE, TAWAREKERE HOBLI, BENGALURU SOUTH BENGALURU 562 130. ...PETITIONER

(BY SRI. K. SHASHIKIRAN SHETTY, SR. COUSEL FOR SMT. LATHA S SHETTY, ADVOCATE)

AND:

THIS WRIT PETITION IS FILED UNDER ARTICLE 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE PROVISIONS OF THE KARNATAKA LAND GRABBING PROHIBITION ACT, IS UNCONSTITUTIONAL AND ULTRA VIRES ARTICLE 14,

ARTICLE 19 AND ARTICLE 21 AND ARTICLE 300A OF THE CONSTITUTION OF INDIA (ANNEXURE-A)

IN W.P.NO.6330/2018:

BEETWEEN:

ALL ARE RESIDENTS OF No.130, 3RD CROSS, 16TH MAIN ROAD, J.C.NAGAR, KURUBARAHALLI, BENGALURU -560 086. ...PETITIONERS (BY SRI. SHANMUKHAPPA, ADVOCATE)

AND:

SRI. S GOPAL S/O LATE SRINIVASA, AGED ABOUT 60 YEARS R/O NO.147, III MAIN, SHANTHIDHAMA CLUB ROAD, CHENGAPPA LAYOUT, SUNKADAKATTE, BENGALURU. …RESPONDENT (BY SRI. L. SREEKANTA RAO, ADVOCATE)

THIS WRIT PETITION IS FILED UNDER ARTICLE 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER DATED 24.11.2017 PASSED BY THE LEARNED JUDGE OF THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURTS, COURT HALL No.2, AT BANGALORE IN CASE LGC (P) No.260 OF 2016 VIDE ANNEXURE-A.

IN W.P.NO.6376/2018:

BETWEEN:

SRI. SHIVALINGAIAH S/O SRI LINGE GOWDA, AGED ABOUT 50 YEARS R/A PEDDANAPALYA VILLAGE TAVAREKERE POST, TAVAREKERE HOBLI, BENGALURU. ...PETITIONER (BY SRI. KESHAVA BHAT A, ADVOCATE)

AND:

…RESPONDENTS (BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP, FOR R-1 & R-2; R-3 SERVED AND )

THIS WRIT PETITION IS FILED UNDER ARTICLE 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO CALL FOR ENTIRE RECORDS PERTAINING TO IMPUGNED ORDER IN CASE No.LGC(P) No.43 OF 2016 FROM THE FILE OF THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT AT BENGALURU AND ON PERUSAL OF THE SAME.

IN W.P.NO.6583/2018:

BETWEEN:

PETITIONERS 1 AND 2 ARE RESIDENTS OF KANUTHOTA, AREHADA VILLAGE TALAGUPPA HOBI, SAGAR TALUK SHIVAMOGGA DISTRICT – 577 401. ...PETITIONERS

(BY SRI. RAJENDRA KUMAR SUNGAY T.P, ADVOCATE)

AND:

PROBIBITION SPECIAL COURT, III FLOOR, KANDAYA BHAVAN, BANGALORE 560 009. REP. BY ITS REGISTRAR ….RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP, R-1)

THIS WRIT PETITION IS FILED UNDER ARTICLE 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO CALL FOR RELEVANT RECORDS FROM THE RESPONDENTS; SET-ASIDE THE ORDER DATED 29.01.2018 PASSED IN LGC (G) No.1431 OF 2017 BY THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT, BENGALURU, VIDE ANNEXURE-E, AND DISMISS THE COMPLAINT FILED BY THE 1ST RESPONDENT.

IN W.P.NO.6960/2018:

BETWEEN:

SMT. LAKSHMAMMA W/O LATE SRI RANGAIAH RESIDING AT HANUMANTAPURA MIDIGESHI HOBLI MADHUGIRI TALUK TUMAKURU DISTRICT – 572 132.

...PETITIONER

(BY SRI. T. SHESHAGIRI RAO, ADVOCATE)

AND:

…RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP, FOR R-1 TO R-4 NOTICE DISPENSED WITH FOR R-5)

THIS WRIT PETITION IS FILED UNDER ARTICLE 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER DATED 24.11.2017 ONE PASSED BY THE SPECIAL COURT IN CASE No. LGC(S) No.186 OF 2017 & 187 OF 2017 VIDE ANNEXURE-K TO THE WRIT PETITION; HOLD AND DECLARE THAT SECTION 9 OF KARNATAKA LAND GRABBING PROHIBITION ACT, 2011 IS ULTRA VIRUS AND UNCONSTITUTIONAL AND PASS APPROPRIATE TO STRUCK DOWN THE SAME AND ETC.

IN W.P.NO.7868/2018:

BETWEEN:

N KAMALASAMBASIVA @ SAMBASIVAMURTHY SWAMIJI, S/O LATE NARASIMHAIAH, AGED ABOUT 73 YEARS, DHARMADHIKARI SRI. KOTILINGASWAMY TEMPLE, R/AT KAMMASANDRA VILLAGE, BETHAMANGALA HOBLI, BANGARPET TALUK-563 121.

...PETITIONER (BY SRI. RAHUL S REDDY, ADVOCATE)

AND:

…RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLE 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THE KARNATAKA LAND GRABBING PROHIBITION ACT 2011 (KARNATAKA ACT 38/2014) AS ULTRA VIRES THE CONSTITUTION OF INDIA BEING VIOLATIVE OF ARTICLES 14, 20, 21 AND 300A AND ETC.

IN W.P.NO.8035/2018:

BETWEEN:

DAADYS DEVELOPERS AND BUILDERS REPRESENTED BY BOBY SEBASTIAN S/O LATE K. T. SABASTIAN AGED ABOUT 42 YEARS R/A NO.383, 9TH MAIN 7TH SECTOR, H S R LAYOUT BENGALURU – 560 102.

...PETITIONER

(BY SRI. D.R. RAVISHANKAR, ADVOCATE FOR SRI. N. SHIVAKUMAR, ADVOCATE)

AND:

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLE 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THE KARNATAKA LAND GRABBING PROHIBITION ACT 2011 (KARNATAKA ACT 38/2014) AS

ULTRA VIRES THE CONSITUTION OF INDIA BEING VIOLATIVE ARTICLES 14, 20, 21 AND 300-1 IN THE ALTERNATIVE.

IN W.P.NO.8186/2018:

BETWEEN:

MVC HANUMANTHAIAH SON OF VENKATARAMANAPPA AGED 70 YEARS RESIDING AT NO 2, WEST PARK ROAD, MALLESHWARAM BENGALURU – 560 003.

...PETITIONER

(BY SRI. SHAKAR SHETTY, ADVOCATE)

AND:

STATE OF KARNATAKA REP. BY ITS REVENUE SECRETARY VIDHANA SOUDHA DR. AMBEDKAR VEEDHI BENGALURU – 560 001.

…..RESPONDENT

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLE 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER DATED 21.12.2017 IN LGC(S) No.500 OF 2017 ON THE FILE OF THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT, BENGALURU, (CH-1) AS PER ANNEXURE-G, ACCORDING TO LAW.

IN W.P. NO.8187/2018:

BETWEEN:

R. NAGARATHNA W/O SRI. MVC HANUMANTHAIAH AGED ABOUT 65 YEARS RESIDING AT NO.2 WEST PARK ROAD MALLESHWARAM BENGALURU-560 003. ...PETITIONER

(BY SRI. S. SHAKAR SHETTY, ADVOCATE)

AND:

STATE OF KARNATAKA REP. BY ITS REVENUE SECRETARY VIDHANA SOUDHA DR. AMBEDKAR VEEDHI BENGALURU - 560 001. …RESPONDENT

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER DATED 21.12.2017 IN LGC (S) NO. 501/2017 ON THE FILE OF THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT, BANGLORE, (CH-1) AS PER ANNWXURE-G, ACCORDING TO LAW.

IN W.P. NO.8189/2018:

BETWEEN:

C. SHASHIDAR S/O M.V.C. HANUMANTHAIAH AGED ABOUT 44 YEARS RESIDING AT 2, WEST PARK

ROAD, MALLESHWARAM BENGALURU - 560 003. ...PETITIONER

(BY SRI. S. SHAKAR SHETTY, ADVOCATE)

AND:

STATE OF KARNATAKA REP. BY ITS REVENUE SECRETARY VIDHANA SOUDHA DR AMBEDKAR VEEDHI BENGALURU - 560 001. …RESPONDENT

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING QUASH THE ORDER DATED 21.11.2017 IN LGC (S) NO. 502/2017 ON THE FILE OF THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT, BANGLORE, (CH-1) AS PER ANNWXURE-G, ACCORDING TO LAW.

IN W.P. NO.8190/2018:

BETWEEN:

V.R. SWAMY S/O VENKATARAMANAPPA AGED ABOUT 72 YEARS RESIDING AT NO 2 WEST PARK ROAD MALLESHWARAM BENGALURU - 560 003. ...PETITIONER

(BY SRI. S. SHAKAR SHETTY, ADVOCATE)

AND:

STATE OF KARNATAKA REP. BY ITS REVENUE SECRETARY VIDHANA SOUDHA DR. AMBEDKAR VEEDHI BENGALURU - 560 001. …RESPONDENT

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING QUASH THE ORDER DATED 21.12.2017 IN LGC (S) NO. 504/2017 ON THE FILE OF THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT, BANGLORE, (CH-1) AS PER ANNWXURE-G, ACCORDING TO LAW.

IN W.P. NO.8191/2018:

BETWEEN:

C. MANJULA D/O MVC HANUMANTHAIAH AGED ABOUT 42 YEARS RESIDING AT NO 2 WEST PARK ROA, MALLESHWARAM BENGALURU - 560 003. ...PETITIONER

(BY SRI. S. SHAKAR SHETTY, ADVOCATE)

AND:

STATE OF KARNATAKA REP. BY ITS REVENUE SECRETARY VIDHANA SOUDHA

DR. AMBEDKAR VEEDHI BENGALURU - 560 001. …RESPONDENT

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING QUASH THE ORDER DATED 21.12.2017 IN LGC (S) NO. 505/2017 ON THE FILE OF THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT, BANGLORE, (CH-1) AS PER ANNWXURE-G, ACCORDING TO LAW.

IN W.P. NO.8210/2018:

BETWEEN:

SRI. A.M. NARAYANASWAMY S/O MUNICHIKKANNA AGED ABOUT 58 YEARS RESIDING AT ARASANAHALLI VILLAGE, SULIBELE POST HOSAKOTE TALUK - 562114 BENGALURU RURAL DISTRICT. ...PETITIONER

(BY SRI. BHADRINATH R, ADVOCATE)

AND:

1 . THE STATE OF KARANTAKA

DEPARTMENT OF REVENUE

M S BUILDING

BENGALURU - 560001

REPRESENTED BY ITS

PRINCIPAL SECRETARY.

2 . THE REGIONAL COMMISSIONER

BMTC BUILDING II FLOOR

BENGALURU DIVISION

BENGALURU - 560004.

3 . THE DEPUTY COMMISSIONER

BENGALURU RURAL DISTRICT

V V TOWER, BENGALURU - 560 001.

4 . THE ASSISTANT COMMISSIONER

DODDABALLAPURA SUB DIVISION

DODDABALLAPURA - 561203

BENGALURU RURAL DISTRICT.

5 . THE THASILDAR

HOSKOTE TALUK HOSKOTE - 562114

BENGALURU RURAL DISTRICT.

6 . SRI B N GOPALA GOWDA

S/O LATE NARAYANA GOWDA

AGED ABOUT 82 YEARS

RESIDING AT BENNIGANAHALLI

VILLAGE, SULIBELE HOBLI

HOSKOTE TALUK - 562114

BANGALORE RURAL DISTRICT.

7 . SRI B C CHIKKA BACHE GOWDA

S/O LATE CHANNA BYRE GOWDA

AGED ABOUT 76 YEARS

RESIDING AT BENNIGANAHALLI

VILLAGE, SULIBELE HOBLI,

HOSKOTE TALUK - 562114

BANGALORE RURAL DISTRICT.

8 . SRI B N VENKATARAMANA GOWDA

S/O LATE NARAYANA GOWDA

AGED ABOUT 71 YEARS

RESIDING AT BENNIGANAHALLI

VILLAGE, SULIBELE HOBLI,

HOSKOTE TALUK - 562114

BANGALORE RURAL DISTRICT.

9 . SRI B N BACHE GOWDA

S/O LATE NARAYANA GOWDA

AGED ABOUT 69 YEARS

RESIDING AT BENNIGANAHALLI

VILLAGE, SULIBELE HOBLI,

HOSKOTE TALUK - 562114

BANGALORE RURAL DISTRICT.

10 . SRI B C VENKATESH GOWDA

S/O LATE CHANNA BYREGOWDA

AGED ABOUT 67 YEARS

RESIDING AT BENNIGANAHALLI

VILLAGE, SULIBELE HOBLI,

HOSKOTE TALUK - 562114

BANGALORE RURAL DISTRICT

…RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1 TO R-5; SRI. P.M. SIDDAMALLAPPA, ADVOCATE R-6,7, 9 & 10)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING QUASH THE ORDER DATED 04.01.2018 IN CASE LGC (S) NO.1252 OF 2017 PASSED BY THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT, BANGALORE AS FOUND AT ANNEXURE-A.

IN W.P. NO.8585/2018:

BETWEEN:

THARIQ KHAN S/O MAJEED KHAN AGED ABOUT 43 YEARS R/AT BILGUNDA VILLAGE AMMATHI HOBLI, VIRAJAPET TALUK, KODAGU DISTRICT. ...PETITIONER

(BY SRI. SACHIN B.S, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

DEPARTMENT OF REVENUE

M.S. BUILDING, BANGALORE-560 001

REPRESENTED BY ITS SECRETARY.

2 . TAHASILDAR

VIRAJAPET TALUK, VIRAJAPET

KODAGU DISTRICT-571 218. …RESPONDENTS (BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING DECLARE THE KARNATAKA LAND GRABBING PROHIBITION ACT 2011 AS ULTRA VIRES THE CONSTITUTION OF INDIA QUASH THE IMPUGNED ORDER DATED 25.01.2018 AND ENTIRE PROCEEDING SIN PROCEEDINGS ON THE FILE OF KARNATAKA SPECIAL COURT FOR LAND GRABBING PROHIBITION BANGALORE VIDE ANEX-A

IN W.P. NO.9116/2018:

BETWEEN:

SMT. A.S. NIRMALA W/O LATE VIVEK AGED ABOUT 71 YEARS RESIDING AT NO.49/3, 16TH CROSS, 4TH MAIN ROAD MALLESHWARAM BENGALURU - 560 003. ...PETITIONER

(BY SRI. P.S. RAJAGOPAL, SR. COUNSEL FOR

SRI. BHADRINATH R, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

DEPARTMENT OF REVENUE

M S BUILDING

BENGALURU - 560 001

REPRESENTED BY ITS

PRINCIPAL SECRETARY.

2 . THE TAHSILDAR

BENGALURU EAST ALUK

KRISHNARAJAPURAM

BENGALURU EAST TALUK

BENGALURU - 560 036.

3 . THE REVENUE INSPECTOR

BENGALURU EAST TALUK

KRISHNARAJAPURAM

BENGALURU EAST TALUK

BENGALURU - 560 036.

4 . SRI. MUNIVENKATAPPA

S/O LATE CHIKKANNA

AGED ABOUT 51 YEARS

RESIDING AT NO.156, 1ST CROSS

KURUDUSONNENAHALLI ROAD

BEHIND PETROL BUNK

MEDAHALLI VIRGONAGAR POST

BENGALURU - 560 049.

5 . SRI. M. KRISHNA MURTHY

S/O LATE M.S. MUNIKEMPAIAH

AGED ABOUT 46 YEARS

RESIDING AT MEDAHALLI

EXTENSION (BEHIND RAMARA

TEMPLE), VIRGONAGAR POST

BIDARAHALLI HOBLI

BENGALURU EAST TALUK

BENGALURU - 560 049. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP R-1 TO R-3; SRI. RAJESH SHETTY, ADVOCATE FOR R-4; SRI. RAGHUNATH V, ADVOCATE FOR R-5)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THE KARNATAKA LAND GRABBING PROHIBITION ACT 2011 (KARNATAKA ACT 38/2014) AS ULTRA VIRES THE CONSTITUTION OF INDIA BEING VIOLATION OF ARTICLE 14, 20, 21 AND 300A.

IN W.P. NO.9117/2018:

BETWEEN:

SRI. M. KRISHNA MURTHY S/O LATE M.S. MUNIKEMPAIAH AGED ABOUT 46 YEARS RESIDING AT MEDAHALLI EXTENSION (BEHIND RAMARA TEMPLE) VIRGONAGAR POST BIDARAHALLI POST BENGALURU EAST TALUK BENGALURU - 560 049. ...PETITIONER

(BY SRI. P.S. RAJAGOPAL, SR. COUNSEL FOR SRI. BHADRINATH R, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

DEPARTMENT OF REVENUE,

M.S. BUILDING

BENGALURU - 560 001

REPRESENTED BY ITS

PRINCIPAL SECRETARY.

2 . THE TAHSILDAR

BENGALURU EAST TALUK

KRISHNARAJAPURAM

BENGALURU - 560 036.

3 . THE REVENUE INSPECTOR

BENGALURU EAST TALUK

KRISHNARAJAPURAM

BENGALURU - 560 036.

4 . SRI. MUNIVENKATAPPA

S/O LATE CHIKKANNA

AGED ABOUT 51 YEARS

R/AT NO.156, IST CROSS

KURUDUSONNEHALLI ROAD

BEHIND PETROL BUNK

MEDAHALLI, VIRGONAGAR POST

BENGALURU - 560 049.

5 . SMT A.S. NIRMALA

W/O LATE VIVEK

AGED ABOUT 67 YEARS

RESIDING AT NO.49/3, 16TH

CROSS, 4TH MAIN ROAD

MALLESHWARAM

BENGALURU - 560 003. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP, FOR R-1 TO R-3; SRI. RAJESH SHETTY, ADVOCATE FOR R-4; SRI. SRINATH P, ADVOCATE FOR R-5)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THE KARNATAKA LAND GRABBING PROHIBITION ACT 2011 (KARNATAKA ACT 38 OF 2014) AS ULTRA VIRES THE CONSTITUTION OF INDIA BEING VIOLATION OF ARTICLE 14, 20, 21 AND 300A.

IN W.P. NO.9194/2018:

BETWEEN:

VITTAL SHETTY S/O KORAGA SHETTY AGED ABOUT 65 YEARS R/AT ULLODI JAMBUVALLI GRAMA BEGUVALLI POST, THIRTHAHALLI TALUK SHIVAMOGGA DISTRICT - 577 220. ...PETITIONER

(BY SRI. RAGHUPATHY T.N, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

REPRESENTED BY ITS

PRINCIPAL SECRETARY

REVENUE DEPARTMENT

VIDHANA SOUDHA

AMBEDKAR VEEDHI

BENGALURU - 560 001.

2 . DEPARTMENT OF FORESTS

REPRESENTED BY ITS

PRINCIPAL SECRETARY

M S BUILDING 4TH FLOOR

AMBEDKAR VEEDHI

BENGALURU - 560 001.

3 . RANGE FOREST OFFICER

MANDAGADDE RANGE

MANDAGADDE POST,

THIRTHAHALLI TALUK

SHIVAMOGGA DISTRICT - 577 220. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THE KARNATAKA LAND GRABBING PROHIBITION ACT 2011 (KARNATAKA ACT 38/2014) AS ULTRA VIRES THE CONSTITUTION OF INDIA BEING VIOLATION OF ARTICLE 14, 20, 21 AND 300A.

IN W.P. NO.11029/2018:

BETWEEN:

SRI. H.L. KRISHNAPPA S/O LAKSHMANAIAH R/AT HONNAGHANAHATTI VILLAGE, TAVAREKERE POST MAGADI MAIN ROAD BANGALORE URBAN DISTRICT BENGALURU - 560 030. ...PETITIONER

(BY SRI. RAMESHCHANDRA, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

REPRESENTED BY ITS

CHIEF SECRETARY REVENUE

DEPARTMENT, M.S. BUILDING

BENGALURU - 560 001

BENGALURU CITY.

2 . THE THASILDAR

BANGALORE SOUTH TALUK

KHANDAYA BHAWAN

KEMPEGOWDA ROAD

BANGALORE - 560 009.

3 . SRI. HEMANTHARAJU

S/O LATE MUNIRAJU

SOCIAL WORKER

C/O YUDDA BHOOMI HORATA

SENE, NO.32, ESHWARA TEMPLE

ROAD, RAMOHALLI, KENGERI

HOBLI, BANGALORE SOUTH

TALUK, BANGALORE - 560 074. …RESPONDENTS (BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1 & R-2; R-3 SERVED AND )

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEXURE-A ORDER DATED 08.01.2018 TAKING COGNIZANCE IN L.G.C.NO.(P) NO.43/2016 AGAINST THE PETITIONER ON THE FILE OF THE SPECIAL COURT SET UP FOR PROHIBITION OF LAND GRABBING, BENGALURU ON 08.01.2018.

IN W.P. NO.11306/2018:

BETWEEN:

SRI. LAKSHMICHAND AGED ABOUT 80 YEARS S/O MOHANLAL COFFEE PLANTER VIJAYALAKSHMI JEWELLERS M.G. ROAD, CHIKKAMAGALURU - 577 101 CHIKKAMAGALURU DISTRICT. ...PETITIONER

(BY SRI. SHANKARANARAYANA BHAT N, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

REPRESENTED BY SECRETARY

TO GOVERNMENT, REVENUE

DEPARTMENT, M.S. BUILDING

DR. AMBEDKAR VEEDHI

BENGALURU - 560 001.

2 . THE TAHASILDAR

CHIKKAMAGALURU TALUK

AND DISTRICT

CHIKKAMAGALURU - 577 101. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THE KARNATAKA LAND GRABBING PROHIBITION ACT 2011 IS ULTRA VIRES OF THE CONSTITUTION BY STRIKING DOWN THE SAID ACT AND QUASH THE NOTICE ISSUED TO THE PETITIONER BY THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT AT BANGALORE IN LGC (S) NO.1712/2017 AT ANNEX-A IN THIS W.P.

IN W.P. NO.11767/2018:

BETWEEN:

1 . VISTARA VENTURES

REPRESENTED BY ITS PARNTER

S.K. PRAJWAL

AGED ABOUT 42 YEARS

OFFICE AT NO.191, 2ND FLOOR

16TH MAIN, 36TH CROSS

4TH T BLOCK, JAYANAGAR

BENGALURU - 560 054.

2 . SMT. V. PADMAVATHY

D/O LATE A. VENKATAPPA

AGED ABOUT 54 YEARS

RESIDING AT NO.255/6

7TH MAIN ROAD, N.S. PALYA

BTM 2ND STAGE

BENGALURU - 560 076. ...PETITIONERS (BY SRI. HEMANTH KUMAR D, ADVOCATE)

100

AND:

AROON SAAB S/O YAKOOB SAAB AGED MAJOR RESIDING AT NO.10 VARASIDHI VINAYAKA LAYOUT APR CHOULTRY ROAD VANGASANDRA, 14TH CROSS MADIWALA POST BENGALURU - 560 068. …RESPONDENT

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ALL FURTHER PROCEEDINGS IN LGC (P) NO.316/2017 PENDING ON THE FILE OF THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURTS AT BANGALORE VIDE ANNEX-H DATED 07.03.2018 AND ANNEX-J DATED 07.03.2018.

IN W.P. NO.11973/2018:

BETWEEN:

SRI. KRISHNADEVERAYA EDUCATION TRUST A TRUST REGISTERED UNDER THE INDIAN TRUSTS ACT HAVING ITS OFFICE AT NO.16, BALLARI ROAD SADASHIVANAGAR BANGALORE - 560 080 REPRESENTED BY ITS SECRETARY MR. K. SYAMA RAJU. ...PETITIONER (BY MS. NAYANATARA, ADVOCATE FOR SRI. G.L. VISHWANATH, ADVOCATE)

AND:

THE STATE OF KARNATAKA REPRESENTED BY ITS CHIEF SECRETARY REVENUE DEPARTMENT M.S. BUILDING, 5TH FLOOR BANGALORE - 560 001. …RESPONDENT

101

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THE KARNATAKA LAND GRABBING PROHIBITION ACT 2011 (KARNATAKA ACT 38 OF 2014) AS ULTRA VIRES ARTICLES 14, 20 (1), 21 AND 300A OF THE CONSTITUTION OF INDIA.

IN W.P. NO.11975/2018:

BETWEEN:

SRI. KRISHNADEVERAYA EDUCATION TRUST, A TRUST REGISTERED UNDER THE INDIAN TRUSTS ACT HAVING ITS OFFICE AT NO.16, BALLARI ROAD SADASHIVANAGAR BANGALORE - 560 080 REPRESENTED BY ITS SECRETARY MR. K. SYAMA RAJU. ...PETITIONER

(BY MS. NAYANATARA, ADVOCATE FOR SRI. G.L. VISHWANATH, ADVOCATE)

AND:

THE STATE OF KARNATAKA REPRESENTED BY ITS CHIEF SECRETARY REVENUE DEPARTMENT M.S. BUILDING, 5TH FLOOR BANGALORE - 560 001 …RESPONDENT

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

102

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THE KARNATAKA LAND GRABBING PROHIBITION ACT 2011 (KARNATAKA ACT 38/2014) AS ULTRA VIRES ARTICLES 14, 20 (1), 21 AND 300A OF THE CONSTITUTION OF INDIA.

IN W.P. NO.12264/2018:

BETWEEN:

SRI. D.R. SIDDARAMAIAH S/O LATE RANGAPPA R/O DODDANARAVANGALA VILLAGE BELLAVI HOBLI - 572 153 TUMAKURU TALUK AND DISTRICT. ...PETITIONER

(BY SRI. V.B. SIDDARAMAIAH, ADVOCATE)

AND 1 . THE STATE OF KARNATAKA

REP. BY PRL.SECRETARY

REVENUE DEPARTMENT

M.S. BUILDING

BANGALORE - 01.

2 . SRI. D. GANGANNA

S/O LATE CHIKKURAIAH

R/O NO.20, 11TH CROSS

MANJUNATHANAGAR

MAGADI ROAD

BENGALURU - 560 023. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1; SRI. A.V. GANGADHARAPPA, ADVOCATE FOR R-2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA

103

PRAYING TO SET ASIDE THE ORDER DATED 24.01.2018 PASSED BY THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT, DATED 24.01.2018, IN CASE LGC (P) NO.1369/2017 VIDE ANNEXURE-P, WITH RESPECT TO THE LAND BEARING SY.NO.21 OF DODDANARAVANGALA VILLAE, BELLAVI HOBLI, TUMAKURU TALUK, MEASURING 8 ACRES 20 GUNTAS AND THEREBY DROP THE PROCEEDING SIN CASE LGC (P) NO.1369/2017 ON THE FILE OF THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT, BENGALURU.

IN W.P. NO.12614/2018:

BETWEEN:

1 . SRI. S.G. GOVINDAIAH

S/O LATE GIRIGOWDA

AGED ABOUT 64 YEARS.

2 . SMT. PRIYANKA G

D/O. S.G. GOVINDAIAH

AGED ABOUT 34 YEARS.

3 . SMT. NEETHU G

D/O S.G. GOVINDAIAH

AGED ABOUT 32 YEARS.

THE PETITIONERS ARE

RESIDING AT #75

II "H" MAIN ROAD

11TH BLOCK

NAGARABHAVI II STAGE

BENGALURU - 560 072.

...PETITIONERS

(BY SRI. SRINIVASA D.C, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

104

BY ITS CHIEF SECRETARY

VIDHANA SOUDHA

DR. AMBEDKAR VEEDHI

BENGALURU - 560 001.

2 . STATE OF KARNATAKA

BY ITS SECRETARY

REVENUE DEPARTMENT

M.S. BUILDING

DR. AMBEDKAR VEEDHI

BENGALURU - 560 001.

3 . SRI. HEMANTHARAJU

S/O LATE MUNIRAJU

AGED ABOUT 48 YEARS

NO.32, EASHWARA TEMPLE

ROAD, RAMOHALLI

KENGERI HOBLI

BENGALURU SOUTH TALUK

BENGALURU - 560 074. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1 & R- 2; R-3 SERVED AND )

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER PASSED BY THE HON'BLE SPECIAL COURT FOR PROHIBITION OF LAND GRABBING, BENGALURU, IN LGC (P) NO.43/2016 DATED 08.01.2018, VIDE ANNEXURE-M IN TAKING COGNIZANCE AGAINST THE PETITIONERS FOR THE OFFENCE PUNISHABLE UNDER SECTION 4 AND 5 OF THE KARNATAKA LAND GRABBING PROHIBITION ACT, 2011, AS ILLEGAL, VOID AND UNCONSTITUTIONAL.

IN W.P. NO.13112/2018:

BETWEEN:

1 . R. RAMANAND

105

S/O RAJANAHALLI LAXMANASETTY

AGED ABOUT 79 YEARS

PRESIDENT

M/S BAPUJI EDUCATION ASSOCIATION

PJ EXTENSION, DAVANAGERE - 577 002.

2 . MUDDEGOWDRU REVANA SIDDAPPA

S/O MUDDEGOWDRU CHENNABASAPPA

AGED ABOUT 85 YEARS

VICE PRESIDENT

M/S BAPUJI EDUCATION ASSOCIATION

PJ EXTENSION, DAVANAGERE - 577 002.

3 . DR. SHAMANUR SHIVASHANKARAPPA

S/O LATE S KALLAPPA

AGED ABOUT 80 YEARS

SECRETARY

M/S BAPUJI EDUCATION ASSOCIATION PJ

EXTENSION, DAVANAGERE - 577 002.

4 . S.S. MALLIKARJUN

S/O S.S. SHIVASHANKARAPPA

AGED ABOUT 50 YEARS

JOINT SECRETARY

M/S BAPUJI EDUCATION ASSOCIATION

PJ EXTENSION, DAVANAGERE - 577 002.

5 . A.C. JAYANNA

S/O A. CHANNABASAPPA

AGED ABOUT 80 YEARS

TREASURER

M/S BAPUJI EDUCATION ASSOCIATION

PJ EXTENSION, DAVANAGERE - 577 002.

6 . A.S. VEERANNA

S/O A. CHANNABASAPPA

AGED ABOUT 72 YEARS

MEMBER

M/S BAPUJI EDUCATION ASSOCIATION

PJ EXTENSION, DAVANAGERE - 577 002.

7 . MAKANUR MALLIKARJUNAPPA

106

S/O MAKANUR MALLESHAPPA

AGED ABOUT 65 YEARS

MEMBER

M/S BAPUJI EDUCATION ASSOCIATION

PJ EXTENSION, DAVANAGERE - 577 002.

8 . S.S. JAYANNA

S/O SHAMANUR SHIVAPPA

AGED ABOUT 66 YEARS

MEMBER

M/S BAPUJI EDUCATION ASSOCIATION

PJ EXTENSION, DAVANAGERE - 577 002.

9 . SMT. K.A. GIRIJAMMA

W/O LATE KIRUVADI ANJANAPPA

AGED ABOUT 80 YEARS

MEMBER

M/S BAPUJI EDUCATION ASSOCIATION PJ

EXTENSION, DAVANAGERE - 577 002.

...PETITIONERS

(BY SRI. SIDDHARTH B MUCHANDI, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

REPRESENTED BY ITS

CHIEF SECRETARY

REVENUE DEPARTMENT

M.S. BUILDING

BENGALURU - 560 001.

2 . THE TAHSILDAR

BANGALORE SOUTH TALUK

KANDHAYA BHAVAN

K.G.ROAD, BANGALORE - 560 001.

…RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

107

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE PROCEEDINGS PENDING BEFORE THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT IN LGC(S) 246/2016 (SUO-MOTU) VIDE ANNEX-A.

IN W.P. NO.14215/2018:

BETWEEN

1 . SRI. JAGADISH

S/O NARAYANAPPA

AGED ABOUT 38 YEARS

WORKING AS RTC SHRESTEDHAR

OFFICE OF TALUK, TIPTUR TALUK

TUMKUR DISTRICT, R/O VIDYANAGAR

10TH CROSS,STELLA MARYS

SCHOOL ROAD, TIPTUR

TUMKUR DISTRICT - 572 107.

2 . SRI. D.K. RANGAPPA

S/O KARIYAPPA

AGED ABOUT 51 YEARS

WORKING AS REVENUE

INSPECTOR(I/C)

NONAVINEKERE HOBLI

TIPTUR TALUK, TUMKUR DISTRICT

R/O KANTCHEGATTA ROAD

TIPTUR, TUMKUR DISTRICT - 572 107.

3 . SRI. NAVEEN

S/O SHIVAIAH

AGED ABOUT 33 YEARS

WORKING AS VILLAGE ACCOUNTANT

EDEENAHALLI TALUK, KASABA HOBLI

TIPTUR TALUK,TUMKUR DISTRICT

R/O MRUTHYUNJAYANAGAR EXTENSION

KANTCHEGATTA ROAD, TIPTUR

TUMKUR DISTRICT - 572 107. ...PETITIONERS

108

(BY SRI. CHANDRAKANTH R GOULAY, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

REP. BY ITS SECRETARY

DEPARTMENT OF REVENUE

M.S. BUILDING

DR AMBEDKAR VEEDHI

BENGALURU - 560 001.

2 . SRI. RAVI KUMAR

S/O BAPPANNA

AGE MAJOR

RESIDING AT PATEL COMPOUND

GORGONDANAHALLI

TIPTUR TALUK

TUMKUR DISTRICT - 572 107. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP, FOR R-1)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ENTIRE PROCEEDINGS IN LGC(P) NO.1/2016 ON THE FILE OF THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT AS PER ANNEX-H AS WITHOUT COMPETENCE AND JURISDICTION AND OTHERWISE BEING ARBITRARY, ILLEGAL AND VOID.

IN W.P. NO.14390/2018:

BETWEEN:

SRI. H. VISHWANATH S/O LATE VENKATARAMANAPPA NO.2511, 26TH CROSS BANASHANKARI II STAGE BANGALORE - 70. ...PETITIONER

109

(BY SRI. JEEVAN K, ADVOCATE)

AND:

1 . THE TAHASILDHAR

BANGALORE SOUTH TALUK

KANDAYABHAVANA

BANGALORE - 09.

2 . THE SURVEYOR

DEPARTMENT OF SURVEY

BANGALORE SOUTH TALUK

KANDAYA BHAVANA

BANGALORE - 09.

3 . V. CHANDRA SHEKAR

S/O LATE V. GUNDANNA

AGED ABOUT 61 YEARS

NO.103, 1ST BLOCK

JANAPRIYA LAKE VIEW

APARTMENT, KODICHIKKANAHALLI

BANGALORE - 560 076.

4 . H. RAMACHANDRAIAH

S/O LATE VENKATARAMANAPPA

AGED ABOUT 62 YEARS

NO.730, 6TH CROSS, KEMPEGOWDA

HBCS, LAYOUT, 3RD BLOCK

3RD PHASE, 3RD STAGE

BANASHANKARI, BANGALORE - 70.

5 . K. RAVINDRA REDDY

S/O PURUSHOTTAM REDDY

AGED ABOUT 62 YEARS

NO.8-2-120/8-2-120/86/1-3

ROAD NO.2, BANJARA HILLS

HYDERABAD - 500.034.

6 . CHIKKA VENKATAPPA

S/O LATE MUNIVENKATAPPA

AGED ABOUT 69 YEARS

110

(FORMER COMMISSIONER OF CMC

BOMMANAHALLI), NO.159E

17TH MAIN ROAD, VIJAY NAGAR

BANGALORE - 40. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP, FOR R-1 & R-2; SRI. RAVISHANKAR S, ADVOCATE R-4; R-3 IS PARTY-IN-PERSON; R-5 SERVED & )

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THE KARNATAKA LAND GRABBING PROHIBITION ACT 2011 (KARNATAKA ACT 38 OF 2014) AS ULTRA VIRUS THE CONSTITUTION OF INDIA BEING VIOLATIVE OF ARTICLES 14, 20, 21 & 300- A AND/OR IN THE ALTERNATIVE.

IN W.P. NO.15257/2018:

BETWEEN:

K. RAVINDRA REDDY S/O K. PURUSHOTHAM REDDY AGED ABOUT 65 YEARS R/AT NO 8-2-293/82/F/A/35-B ROAD NO 6, B/S FNCC JUBILEE HILLS HYDERABAD - 500 033. ...PETITIONER

(BY SRI. G.R. MOHAN, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

REVENUE DEPARTMENT

M.S. BUILDINGS, 5TH FLOOR

BENGALURU - 560 001

BY ITS SECRETARY.

2 . SRI. CHANDRASHEKAR V

111

AGED ABOUT 61 YEARS

S/O LATE V. GUNDANNA

NO 103, 1ST BLOCK

1ST STAGE, JANAPRIYA LAKE

APARTMENTS, KODICHIKKANAHALLI

BENGALURU - 560 076. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1 R-2 IS PARTY-IN-PERSON)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE KARNATAKA LAND GRABBING PROHIBITION ACT, 2011 IS ULTRA VIRES THE CONSTITUTION OF INDIA, BEING VIOLATIVE OF ARTICLE 14, 20 AND 21 OF THE CONSTITUTION OF INDIA AND THAT THE ACT DOES NOT PROVIDE FOR PROCEDURE ENSURING JUST AND FAIR TRIAL OF AN ACCUSED PARTICULARLY IN THE MATTER O DISPUTE REGARDING TITLE AND; FURTHER THE PROVISIONS OF THE ACT DENYING LIBERTY TO THE PETITIONER DOES QUALIFY THE TEST OF REASONABLENESS

IN W.P. NO.15270/2018:

BETWEEN:

1 . SRI. SANJAY JAYARAM

S/O N.G. JAYARAM

AGED ABOUT 51 YEARS.

2 . SMT. APARNA DESRAJ

(APARNA DEVRAJ URS)

AGED ABOUT 45 YEARS

W/O SANJAY JAYARAM.

3 . SRI. UDAY JAYARAM

S/O N.G. JAYARAM

AGED ABOUT 55 YEARS.

112

ALL RESIDING AT NO.24

17TH MAIN ROAD, MALLESHWARA

WEST, BANGALORE - 560 003. ...PETITIONERS (BY SRI. SANJAY KRISHNA V, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

REVENUE DEPARTMENT

M.S. BUILDING, 5TH FLOOR

DR B R AMBEDKAR ROAD

BENGALURU-560 001

REPRESENTED BY ITS SECRETARY.

2 . THE TAHSILDAR

MAGADI TALUK

TALUK OFFICE, MAGADI

RAMNAGARA DISTRICT.

3 . SRIHEMANTH RAJU

S/O LATE MUNI RAJU

AGED ABOUT 46 YEARS

C/O YUDDA BHOOMI

HORATASENE, RAMOHALLI

KENGERI HOBLI, BANGALORE

SOUTH TALUK

BANGALORE - 560 074. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1 & R-2; R-3 SERVED)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED ORDER DATED 08.01.2018 UNDER ANNX-A PASSED BY THE SPECIAL COURT CONSTITUTED UNDER THE KARNATAKA LAND GRABBING PROHIBITION ACT, 2011 IN CASE L.G.C.(P) NO.43/2016.

113

IN W.P. NO.18327/2018:

BETWEEN:

SRI. M.B. DEVAYYA S/O BHEEMAIAH AGED ABOUT 53 YEARS KANDANGALA VILLAGE VIRAJPET TALUK KODAGU DISTRICT. ...PETITIONER

(BY SRI. BASAVARAJ S, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

REPRESENTED BY ITS

CHIEF SECRETARY

REVENUE DEPARTMENT

M.S. BUILDING

BENGALURU - 560 001.

2 . THE RANGE FOREST OFFICER

VIRAJPET, KODAGU DISTRICT

MADIKEI - 571 218.

3 . DEPUTY CONSERVATOR FOREST

KODAGU DISTRICT

MADIKEI - 571 218.

4 . TAHASILDAR

VIRAJPET TALUK

KODAGU DISTRICT

MADIKEI - 571 218. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

114

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE PROVISIONS OF THE KARNATAKA LAND GRABBING PROHIBITION ACT, IS UNCONSTITUTIONAL AND ULTRA VIRES ARTICLE 14, ARTICLE 19 AND ARTICLE 21 AND ARTICLE 300A OF THE CONSTITUTION OF INDIA.

IN W.P. NO.18329/2018:

BETWEEN:

SMT. N.P. BINDU W/O. POOVAIAH AGED ABOUT 36 YEARS KANDANGALA VILLAGE VIRAJPET TALUK KODAGU DISTRICT. ...PETITIONER

(BY SRI. BASAVARAJ S, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

REPRESENTED BY ITS

CHIEF SECRETARY

REVENUE DEPARTMENT

M.S. BUILDING

BENGALURU - 560001.

2 . THE RANGE FOREST OFFICER

VIRAJPET, KODAGU DISTRICT

MADIKEI - 571 218.

3 . DEPUTY CONSERVATOR FOREST

KODAGU DISTRICT

MADIKEI - 571 218.

4 . TAHASILDAR

VIRAJPET TALUK

KODAGU DISTRICT

MADIKEI - 571 218.

115

…RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1 TO R-4)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE PROVISIONS OF THE KARNATAKA LAND GRABBING PROHIBITION ACT, IS UNCONSTITUTIONAL AND ULTRA VIRES ARTICLE 14, ARTICLE 19 AND ARTICLE 21 AND ARTICLE 300A OF THE CONSTITUTION OF INDIA.

IN W.P. NO.18646/2018:

BETWEEN:

SRI. RAJANNA AGED ABOUT 65 YEARS S/O LATE PATEL MUNISHAMAPPA R/A MALIGENAHLLI VILLAGE KASABA HOBLI, DEVENAHALLI TALUK BENGALURU RURAL DISTRICT - 562 110.

…PETITIONER

(BY SRI. ABHINAV RAMANAND A, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

REVENUDE DEPARTMENT

M.S. BUILDING, DR. AMBEDKAR

ROAD, BENGALURU - 560 001

REP. BY ITS SECRETARY.

2 . THE TAHSILDAR

DEVANAHALLI TALUK

BENGALURU RURAL

DISTRICT - 562 110.

3 . THE REGISTRAR

116

KARNATAKA LAND GRABBING

PROHIBITION SPECIAL COUORT

M.S. BUILDING

DR. AMBEDKAR ROAD

BENGALURU - 560 001. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE KARNATAKA LAND GRABBING PROHIBITION ACT, 2011, (KARNATAKA ACT 38 OF 2014) AS ULTRAVIRES THE CONSTITUTION OF INDIA BEING VIOLATIVE OF ARTICLE 14, 20, 21 AND 300-A AND OTHER PROVISIONS OF THE CONSTITUTION OF INDIA.

IN W.P. NO.19751/2018:

BETWEEN:

1 . G.T. SRINIVAS

S/O LATE POOLA THIMMARAYAPPA

AGED ABOUT 58 YEARS.

2 . VENKATALAKSHMAMMA

W/O G.T. SRINIVAS

AGED ABOUT 49 YEARS.

3 . G.S. VINOD RAJ

S/O G.T. SRINIVAS

AGED ABOUT 31 YEARS.

ALL ARE RESIDINGS AT

B BLOCK, BAPUJINAGAR

GUDIBANDE TOWN

GUDIBANDE TALUK - 561 209

CHIKKABALLAPUR DISTRICT. ...PETITIONERS

117

(BY SRI. AKKI MANJUNATH GOWDA, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

REPRESENTED BY ITS SECRETARY

DEPARTMENT OF REVENUE

VIDHANA SOUDHA

BENGALURU - 560 001.

2 . MOHAMMED ELIYAS

S/O LATE SHAIK FAKRUDDIN

AGED ABOUT 53 YEARS

RESIDING AT UPPARAHALLI

VILLAGE, KASABA HOBLI

GUDIBANDE TALUK - 561 209

CHIKKABALLAPURA DISTRICT. …RESPONDENTS (BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1; SRI. SHARATH S GOWDA, ADVOCATE FOR R-2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THE KARNATAKA LAND GRABBING PROHIBITION ACT 2011 (KARNATAKA ACT 38 OF 2014) AS ULTRA VIRES THE CONSTITUTION OF INDIA BEING VIOLATIVE OF ARTICLES 14, 20, 21 AND 300-A.

IN W.P. NO.19761/2018:

BETWEEN:

1 . K. MANOHAR RAJU

S/O LATE RAGHAVARAJU

AGED AOBUT 60 YEARS

2 . S. AMRUTHA KUMARI

W/O K. MANOHAR RAJU

AGED ABOUT 58 YEARS.

118

BOTH RESIDING AT NO.2-18/8

NEAR AYYAPASWAMY TEMPLE

4TH CROSS, R.R. LAYOUT

HOSAPALYA ROAD

MANGAMMANAPALYA

BENGALURU - 560 068. ...PETITIONERS

(BY SRI. ASHOK HARANALLI, SR. COUSEL FOR SRI. ABHINAY Y.T, ADVOCATE)

AND:

THE JOINT COMMISSIONER BRUHAT BENGALURU MAHANAGARA PALIKE, BOMMANAHALLI ZONE BENGALURU - 560 001. …RESPONDENT

(BY SRI. R. RAMESHCHANDRAN, ADVOCATE)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER DATED 05.04.2018 PASSED BY THE R-2 IN L.G.C. (S)64/2016 VIDE ANNX-J. AND CONSEQUENTLY, DIRECT THE R-2 TO CONTINUE THE INTERIM ORDER GRANTED BY IT ON 22.12.2017 TILL THE DISPOSAL OF THE L.G.C. (S) 64/2016 VIDE ANNX-G.

IN W.P. NO.22025/2018:

BETWEEN:

1 . SRI. SRIKANTH

S/O SRI. NAGALINGAPPA KAYAKAD

AGED ABOUT 31 YEARS

R/O PURADAKERE

HEREKERUR TALUK

HAVERI.

2 . SRI. DEVARAJ

119

S/O SRI. SHIVAPPA MALLAPUR

AGED ABOUT 33 YEARS

R/O PURADAKERE

HEREKERUR TALUK

HAVERI.

3 . SRI. SIDDESH

S/O SRI. THIPPESHAPPA BANAKAR

AGED ABOUT 38 YEARS

R/O PURADAKERE

HEREKERUR TALUK

HAVERI.

4 . SRI. BUDEPPA

S/O SRI. VEERAPPA BADIGER

ALIAS ARKACHARI

AGED ABOUT 72 YEARS

R/O PURADAKERE

HEREKERUR TALUK

HAVERI.

5 . SRI GADIGEPPA

S/O SRI.VEERAPPA KUMBLUR,

AGED ABOUT 49 YEARS

R/O PURADAKERE

HEREKERUR TALUK

HAVERI.

6 . SRI. NAGARAJ

S/O SRI. VIRUPAKSHAPPA

BEVINAHALLI

AGED ABOUT 40 YEARS

R/O.PURADAKERE,

HEREKERUR TALUK,

HAVERI.

7 . SRI. YOGESH

S/O SRI. BASAPPA KAYAKAD

AGED ABOUT 40 YEARS

R/O PURADAKERE

HEREKERUR TALUK

HAVERI.

120

8 . SRI. NAGAPPA

S/O SRI. BASAPPA KAYAKAD

AGED ABOUT 42 YEARS

R/O PURADAKERE

HEREKERUR TALUK

HAVERI.

9 . SRI. SHIVARAJ

S/O SRI NAGARAJ BAVENAHALLI,

R/O.PURADAKERE,

HEREKERUR TALUK,

HAVERI.

10 . SRI. VIRUPAKSHAPPA

S/O SRI. SIDDALINGAPPA

BEVINAHALLI

AGED ABOUT 74 YEARS

R/O PURADAKERE

HEREKERUR TALUK

HAVERI.

11 . SRI. SHAREIFF SAB

S/O SRI. KAJI SAB BADIGER

AGED ABOUT 47 YEARS

R/O PURADAKERE

HEREKERUR TALUK

HAVERI.

12 . SRI. TIPPU SULTAN

S/O SRI. KAJA SAB JATIGAR

AGED ABOUT 56 YEARS

R/O PURADAKERE

HEREKERUR TALUK

HAVERI.

13 . SRI. MOHAMAD SAB

S/O KHAZI SAB JATIGAR

ALIAS BADIGERE

AGED ABOUT 60 YEARS

R/O PURADAKERE

HEREKERUR TALUK

HAVERI. ...PETITIONERS

121

(BY SRI. M.V. HIREMATH, ADVOCATE)

AND:

1 . THE PRINCIPAL SECRETARY

DEPARTMENT OF REVENUE

GOVERNMENT OF KARNATAKA

M.S. BUILDING

BENGALURU - 560 001.

2 . SRI. SRINGERI MUTT VIDABHINAVA

NARASIMHA BHARATI SWAMI GURU

SACHIDANANDA SHANKAR BHARATI

SWAMIGALU, KUDLI

SHIVAMOGGA TALUK

SHIVAMOGGA - 577 227.

3 . THE TAHASILDHAR

HIREKERUR TALUK

HAVERI - 581 111. …RESPONDENTS (BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1 & R-3 R-2 SERVED)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THE PROVISIONS OF SECTIONS 2, 7, 11, 20 OF THE KARNATAKA LAND GRABBING AND PROHIBITION ACT OF 2011 AS VOID, ARBITRARY, UNJUST AS THEY ARE VIOLATIVE OF PROVISIONS OF THE CONSTITUTION OF INDIA.

IN W.P. NO.22817/2018:

BETWEEN:

SRI. MANJUNATHA AGED ABOUT 49 YEARS S/O LATE GOVINDAPPA R/AT H. THIMMAPURA VILLAGE

122

BELENHALLI POST, KASABA HOBLI TARIKERE TALUK, CHIKKAMAGALURU DISTRICT - 577 228. ...PETITIONER

(BY SRI. PUNDIKAI ISHWARA BHAT, ADVCOATE)

AND:

1 . THE STATE OF KARNATAKA

REP. BY ITS SECRETARY

DEPARTMENT OF FOREST

M.S. BUILDING

BENGALURU - 560 001.

2 . THE DEPUTY CONSERVATOR

OF FOREST, FOREST DEPARTMENT

BHADRAVATHI DIVISION

BHADRAVATHI, SHIVAMOGGA

DISTRICT - 577 301.

3 . THE ASSISTANT CONSERVATOR

OF FOREST, FOREST DEPARTMENT

TARIKERE SUB DIVISION

TARIKERE CHIKKAMAGALURU - 577 228.

4 . THE RANGE FOREST OFFICER

FOREST DEPARTMENT

LAKKAVALLI RANGE

TARIKERE TALUK

CHIKKAMAGALURU

DISTRICT - 577 228. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1 TO R-4)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER DATED 15.12.2017 PASSED BY KARNATAKA LAND GRABBING PROHIBITION

123

SPECIAL COURTS, BENGALURU IN L.G.C.(T)NO.1984/2017 (ANNEXURE-A)

IN W.P. NO.22837/2018:

BETWEEN:

M/S VINAYAKA BUILDERS AND DEVELOPERS, A REGISTERED PARTNERSHIP FIRM, HAVING ITS OFFICE AT 10/1 LAKSHMINARAYAN COMPLEX, PALACE ROAD VASANTHANAGAR BENGALURU - 560 052 REPRESENTED BY ITS AUTHORIZED SIGNATORY SRI. K.M. LINGARAJA.

...PETITIONER

(BY SRI. CHANDAN K, ADVOCATE)

AND:

THE STATE OF KARNATAKA REPRESENTED BY ITS CHIEF SECRETARY REVENUE DEPARTMENT M.S. BUILDING, 5TH FLOOR BANGALORE - 560 001. …RESPONDENT

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA LAND GRABBING PROHIBITION ACT, 2011 ('THE ACT') AND QUASH THE PROCEEDINGS IN LGC (S) NO.1611 OF 2017 IN KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT, KANDAYA BHAVANA ('THE SPECIAL COURT')

124

VIDE ANNEXURE-D IN SO FAR AS THE PETITIONER IS CONCERNED.

IN W.P. NO.23435/2018:

BETWEEN:

1 . SRI. B.S. PATIL

AGED ABOUT 63 YEARS

S/O SANGANAGOUDA PATIL.

2 . SMT. SHANTA PATIL

AGED ABOUT 59 YEARS

W/O B.S. PATIL.

NO 112, SECTOR II 2ND CROSS

7TH MAIN, NOBO NAGAR

BANNERGHATTA ROAD

BENGALURU - 560 076. ...PETITIONERS

(BY SRI. RAMESHCHANDRA, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

REPRESENTED BY ITS

CHIEF SECRETARY

REVENUE DEPARTMENT

M.S. BUILDING

BENGALURU - 560 001

BENGALURU CITY.

2 . ASSISTANT EXECUTIVE ENGINEER

SWD, BBMP, BOMMANAHALLI

BENGALURU - 560 068. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1; SRI. N.R. JAGADEESWARA, ADVOCATE FOR R-2)

125

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEXURE-A ORDER DATED 29.01.2018 TAKING COGNIZANCE IN L.G.C.NO. (G) NO.131 OF 2018 AGAINST THE PETITIONER'S ON THE FILE OF THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT, BENGALURU.

IN W.P. NO.23437/2018:

BETWEEN:

SMT. UMA AGED ABOUT 65 YEARS W/O SUBRAMANYAM NO.122B, 2ND CROSS 7TH MAIN, NOBO NAGARA BANNERGHATTA ROAD BENGALURU - 560 076. ...PETITIONER

(BY SRI. RAMESHCHANDRA, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

REPRESENTED BY ITS

CHIEF SECRETARY

REVENUE DEPARTMENT

M.S. BUILDING

BENGALURU - 560 001

BENGALURU CITY.

2 . ASSISTANT EXECUTIVE ENGINEER

SWD, BBMO, BOMMANAHALLI

BENGALURU - 560 068. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1; R-2 SERVED)

126

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEXURE-A ORDER DATED 29.01.2018 TAKING COGNIZANCE AGAINST THE PETITIONER ON THE FILE OF THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT, BENGALURU.

IN W.P. NO.23819/2018:

BETWEEN:

SRI. RAMARAYA NAYAK AGED ABOUT 67 YEARS S/O LATE K.N. NAYAK NO.113, BHAGYASHREE NILAYA 2ND CROSS, 7TH MAIN, SECTOR II NOBO NAGARA, BANNERGHATTA ROAD, BENGALURU - 560 076. ...PETITIONER

(BY SRI. RAMESHCHANDRA, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

REPRESENTED BY ITS

CHIEF SECRETARY

REVENUE DEPARTMENT

M.S. BUILDING

BENGALURU - 560 001

BENGALURU CITY.

2 . ASSISTANT EXECUTIVE ENGINNER

SWD, BBMO BOMMANAHALLI

BENGALURU - 560 068, …RESPONDENTS (BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1; R-2 SERVED)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA

127

PRAYING TO QUASH ANNEXURE-A ORDER DATED 29.01.2018 TAKING COGNIZANCE IN L.G.C.NO.(G) NO.133 OF 2018 AGAINST THE PETITIONER ON THE FILE OF THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT, BENGALURU.

IN W.P. NO.25761/2018:

BETWEEN:

G. LAKSHMANAPPA S/O LATE GOVINDAPPA AGED ABOUT 65 YEARS R/A KADIVANAKATTE VILLAGE HEBBALLI PSOT HOSADURGA TLAUK, CHITRADURGA DISTRICT - 577 554. ...PETITIONER

(BY SRI. VIRUPAKSHAIAH P.H, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

REPRESENTED BY

PRINCIPAL SECRETARY

REVENUE DEPARTMENT

M.S. BUILDING

BANGALORE - 560 001.

2 . THE DEPUTY COMMISSIONER

CHITRADURGA DISTRICT

CHITRADURGA - 577 501.

3 . THE ASSISTANT COMMISSIONER

HOSADURGA SUB DIVISION

CHITRADURGA - 577 527.

4 . THE TAHSILDAR

HOSADURGA TALUK

CHITRADURGA - 577 527. …RESPONDENTS

128

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE KARNATAKA LAND GRABBING PROHIBITION ACT, 2011 (KARNAATAKA ACT 38/2014) AS ULTRA VIRES THE CONSTITUTION OF INDIA BEING VIOLATIVE OF ARTICLE 14, 20, 21 AND 300-A AND / OR IN THE ALTERNATIVE.

IN W.P. NO.25768/2018:

BETWEEN:

SRI. MUTHAPPA B.K S/O LATE KORAGAPPA AGED ABOUT 66 YEARS RESIDING AT PODAVADA VILLAGE KARADA, NAPOKLU HOBLI MADIKERI TALUK KODAGU DISTRICT - 574 214. ...PETITIONER

(BY SRI. RANJAN KUMAR K, ADVOCATE)

AND:

1 . THE REVENUE INSPECTOR

NAPOKLU HOBLI

MADIKERI TALUK - 574 214.

2 . THE TAHSILDAR

MADIKERI TALUK

COORG DISTRICT - 571 201.

3 . THE DEPUTY COMMISSIONER

MADIKERI TALUK

MADIKERI DISTRICT - 571 201.

4 . THE STATE OF KARNATAKA

129

REPRESENTED BY ITS

CHIEF SECRETARY

REVENUE DEPARTMENT

VIDHANA SOUDHA

BENGALURU - 560 001. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1 TO R-4)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE ORDER DATED 05.01.2018 PASSED BY THE COURT OF THE LAND GRABBING PROHIBITION SPECIAL COURT IN LGC (T) NO.1694/2017 (ANNEXURE-J).

IN W.P. NO.26054/2018:

BETWEEN:

SRI. NAMBUDAMADA PRAKASH S/O MACHAIAH AGED ABOUT 51 YEARS RESIDING AT V. BADAGA VILLAGE VEERAJPET TALUK KODAGU DISTRICT - 571 218. ...PETITIONER

(BY SRI. VENUGOPAL M.S, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

REPRESENTED BY ITS

CHIEF SECRETARY

VIDHANA SOUDHA

BENGALURU - 560 001.

2 . THE PRINCIPAL SECRETARY

TO GOVERNMENT

REVENUE DEPARTMENT

130

M.S. BUILDING

DR. B.R. AMBEDKAR VEEDHI

BENGALURU - 560 001.

3 . THE THASILDAR

VEERAJPET TALUK

KODAGU DISTRICT - 571 218. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1 TO R-3)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE SECTION 4 AND 5 OF THE KARNATAKA LAND GRABBING PROHIBITION ACT 2011 AS UN CONSTITUTIONAL AND STRIKE DOWN THE SAME VIDE ANNEXURE-A.

IN W.P. NO.26481/2018:

BETWEEN:

W/O B/G. ANANDA PRAKASH

AGED ABOUT 36 YEARS

BADAVANADINNE, KOLUR VILLAGE

KENJIGE POST, BANAKAL HOBALI

MUDIGERE TALUK - 577 132.

S/O B.P. GAPALAGOWDA

AGED ABOUT 43 YEARS

AGROCITIROST, BADAVANADINNE

KOLUR VILLAGE, KENJIGE POST

BANAKAL HOBALI

MUDIGERE TALUK - 577 132

CHIKKAMAGALUR DISTRICT.

…PETITIONERS

(BY SRI. SUYOG, ADVOCATE FOR SRI. ARUNA SHYAM M, ADVOCATE)

131

AND:

DEPARTMENT OF REVENUE

M.S. BUILDING

BANGALORE - 560 001 REPRESENTED BY ITS SECRETARY.

S/O BHADRAYYA

AGED ABOUT 45 YEARS

AGRICULTURIST, BADAVANADINNE

KOLUR VILLAGE, KENJIGE POST

BANAKAL HOBALI

MUDIGERE TALUK - 577 132

CHIKKAMAGALUR DISTRICT.

…RESPONDENTS

(BY SRI. PRABHILING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA; SMT. KAVITHA H.C, HCGP FOR R-1; SRI. SANDESH A.S, ADVOCATE FOR R-2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THE KARNATAKA LAND GRABBING PROHIBITION ACT 2011 AS ULTRA VIRES THE CONSTITUTION OF INDIA AND SAID ACT IS NO APPLICABLE TO THE PETITIONER.

IN W.P. NO.26545/2018:

BETWEEN:

1 . GAVI RANGAIAH @ GAVI RANGAPPA

S/O RAMAIAH

AGED ABOUT 55 YEARS.

2 . MALLAPPA

S/O HANUMANTHAPPA

AGED ABOUT 60 YEARS.

132

3 . MURTHY NAIKA

S/O SOMLA NAIKA

AGED ABOUT 50 YEARS.

4 . T.H. SIDDAIAH

S/O HANUMANTHAPPA

AGED ABOUT 60 YEARS.

ALL ARE AGRICULTURISTS AND

R/A KATHEHOLE VILLAGE

UDUVALLI POST, HIRIYUR TALUK

CHITRADURGA DISTRICT - 577 598.

...PETITIONERS

(BY SRI. VIRUPAKSHAIAH P.H, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

REPRESENTED BY PRINCIPAL

SECRETARY, REVENUE

DEPARTMENT, M.S. BUILDING

BANGALORE - 560 001.

2 . THE DEPUTY COMMISSIONER

CHITRADURGA DISTRICT

CHITRADURGA - 577 501.

3 . THE TAHSILDAR

HIRIYUR TALUK

CHITRADURGA DISTRICT - 577 598.

…RESPONDENTS

(BY SRI. PRABHILING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1 TO 3)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA

133

PRAYING TO DECLARE THE KARNATAKA LAND GRABBING PROHIBITION ACT, 2011 (KARNATAKA ACT 38 OF 2014) AS ULTRA VIRES THE CONSTITUTION OF INDIA BEING VIOLATIVE OF ARTICLE 14, 20, 21 AND 300-A AND / OR IN THE ALTERNATIVE.

IN W.P. NO.26546/2018:

BETWEEN:

1 . LAKKAMMA

W/O KARIYAPPA

AGED ABOUT 60 YEARS.

2 . HONNANAYAKA

S/O RANGANAYAKA

AGED ABOUT 80 YEARS.

BOTH THE PETITIONERS ARE

AGRICULTURISTS AND

R/A KATHEHOLE VILLAGE

UDUVALLI POST, HIRIYUR TALUK

CHITRADURGA DISTRICT - 577 598. ...PETITIONERS

(BY SRI. VIRUPAKSHAIAH P.H, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

REPRESENTED BY

PRINCIPAL SECRETARY

REVENUE DEPARTMENT

M.S. BUILDING

BANGALORE - 560 001.

2 . THE DEPUTY COMMISSIONER

CHITRADURGA DISTRICT

CHITRADURGA - 577 501.

3 . THE TAHSILDAR

HIRIYUR TALUK

CHITRADURGA

134

DISTRICT - 577 598. …RESPONDENTS

(BY SRI. PRABHILING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THE KARNATAKA LAND GRABBING PROHIBITION ACT, 2011 (KARNATAKA ACT 38 OF 2014) AS ULTRA VIRES THE CONSTITUTION OF INDIA BEING VIOLATIVE OF ARTICLE 14, 20, 21, AND 300-A AND / OR IN THE ALTERNATIVE.

IN W.P. NO.27912/2018:

BETWEEN:

1 . RAMESH PADATHARE

S/O BAPURAO

AGED ABOUT 53 YEARS.

2 . ANNAPOORNA BAI

W/O LAKSHMANARAO PADTHARE

AGED ABOUT 39 YEARS.

PETITIONERS 1 AND 2 ARE

RESIDENTS OF GANDHINAGAR

VILLAGE, SUNNADAHALLI POST

BHADRAVATHI TALUK - 577 302

SHIVAMOGGA DISTRICT. ...PETITIONERS

(BY SRI. S V PRAKASH, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

REVENUE DEPARTMENT

BY ITS PRINCIPAL SECRETARY

VIDHANA SOUDHA

DR. B.R. AMBEDKAR VEEDHI

BENGALURU - 560 001.

135

2 . MANJUANTH G

S/O GOVINDAPPA

AGED ABOUT 29 YEARS

RESIDENT OF GANDHINAGAR

VILALGE, BHADRAVATHI

TALUK - 577 302

SHIVAMOGGA DISTRICT. …RESPONDENTS

(BY SRI. PRABHILING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1; SRI. D. BASAVARAJU, ADVOCATE FOR R-2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE KARNATAKA LAND GRABBING PROHIBITION ACT, 2011 AS UNCONSTITUTIONAL AND DECLARE THAT THERE HAS BEEN NO LAND GRABBING ON THE PART OF THE PETITIONERS IN RESPECT OF 2 ACRES OF AGRICULTURAL LAND IN SY. NO. 13/44/P70 O YAREHALLI VILLAGE AND A HOUSE SITE BEARING NO.152400103100501020 OF YAREHALLI VILLAGE.

IN W.P. NO.28214/2018:

BETWEEN:

SRI. H.K. BASAVEGOWDA S/O KALASEGOWDA AGED ABOUT 61 YEARS RESIDING AT HONNALLI MAGUNDI VILLAGE NARASIMHARAJAPURA TALUK CHIKKAMAGALUR DISTRICT - 577 134. ...PETITIONER

(BY SRI. VENUGOPAL M.S, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

136

REPRESENTED BY ITS

CHIEF SECRETARY

VIDHANA SOUDHA

BENGALURU - 560 001.

2 . THE PRINCIPAL SECRETARY

TO GOVERNMENT, REVENUE

DEPARTMENT, M.S. BUILDING

DR. B.R. AMBEDKAR VEEDHI

BENGALURU - 560 001.

3 . THE RANGE FOREST OFFICER

BALEHONNUR RANGE

NARASIMHARAJAPURA TALUK

CHIKKAMAGALUR DISTRICT - 577 134. …RESPONDENTS

(BY SRI. PRABHILING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE KARNATKAK LAND GRABBING PROHIBITION ACT 2011 AS UN CONSTITUTIONAL AND STRICKE DOWN THE SAME VIDE ANNEXURE-A.

IN W.P. NO.28215/2018:

BETWEEN:

SMT. JANAKI W/O LATE KANTHU MUKHARI AGED ABOUT 70 YEARS RESIIDNG AT KUCHCHIGUDDE DARKHASTH HOUSE, DOOR NO 1-18 SHIMANTHOORU VILLAGE, MULKI HOBLI, MANGALORE - 574 154. ...PETITIONER

(BY SRI. VENUGOPAL M.S. ADVOCATE)

137

AND:

1 . THE STATE OF KARNATAKA

REPRESENTED BY ITS

CHIEF SECRETARY

VIDHANA SOUDHA

BENGALURU - 560 001.

2 . THE PRINCIPAL SECRETARY

TO GOVERNMENT, REVENUE

DEPARTMENT, M.S. BUILDING

DR. B.R. AMBEDKAR VEEDHI

BENGALURU - 560 001.

3 . THE SPECIAL THASILDAR

MULKI , MANGALORE TALUK

D.K. DISTRICT - 574 154. …RESPONDENTS

(BY SRI. PRABHILING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE KARNATAKA LAND GRABBING PROHIBITION ACT 2011 AS UN CONSTITUTIONAL AND STRIKE DOWN THE SAME VIDE ANNEX-A.

IN W.P. NO.28637/2018:

BETWEEN:

SANGAMESHWARA COFFEE ESTATES LTD., A COMPANY INCORPORATED UNDER THE COMPANIES ACT 1956, HAVING ITS REGISTERED AND ADMINISTRATIVE OFFICES

138

AT NO.1/8, ARTILLERY ROAD ULSOOR, BENGALURU - 560 008 REPRESENTED BY ITS MANAGING DIRECTOR, MR.S. APPADURAI AGED ABOUT 50 YEARS S/O MR. SRI. RAM. ...PETITIONER

(BY SRI. APPAIAH P.B, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

REPRESENTED BY ITS

CHIEF SECRETARY

VIDHANA SOUDHA

DR. B.R. AMBEDKAR VEEDHI

BENGALURU - 560 001.

2 . THE DEPUTY COMMISSIONER

CHIKMAGALUR DISTRICT

CHIKMAGALUR - 577 101.

3 . THE TAHSILDAR

CHIKMAGALUR TALUK

CHIKMAGALUR DISTRICT

CHIKMAGALUR - 577 101.

4 . THE REVENUE INSPECTOR

JAGRA HOBLI, CHIKMAGALUR

TALUK, CHIKMAGALUR DISTRICT

CHIKMAGALUR - 577 101. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE KARNATAKA LAND GRABBING PROHIBITION ACT, 2011 (KARNATAKA ACT NO.38 OF 2014) IN UN-CONSTITUTIONAL AS IT VILATES THE PETITIONER'S RIGHT TO A FREE AND FAIR TRIAL

139

GUARANTEED UNDER ARTICLE 21 OF THE CONSTITUTION OF INDIA.

IN W.P. NO.29281/2018:

BETWEEN:

ASHOK MADIVALA S/O MANJAPPA AGED ABOUT 58 YEARS VENOOR HOBLI & VILLAGE BELTHANGADY TALUK D.K. DISTRICT. ...PETITIONER

(BY SRI. SHRIHARI K, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

DEPARTMENT OF REVENUE

REPRESENTED BY ITS SECRETARY

M.S. BUILDING, BANGALORE - 560 001

REPRESETED BY ITS SECRETARY.

2 . THE TAHASILDAR

BELTHANGADY TALUK

D.K. DISTRICT - 574 214.

3 . THE DEPUTY COMMISSIONER

D.K. DISTRICT - 574 214. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1 TO 3)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THE KARNATAKA LAND GRABBING PROHIBITION ACT 2011 AS ULTRA VIRES THE CONSTITUTION OF INDIA.

140

IN W.P. NO.32121/2018:

BETWEEN:

SRI. SATHISH S/O LATE M. GURUSHANTAIAH AGED ABOUT 38 YEARS RESIDENT OF BEGUVALLI TUDUR POST, TIRTHAHALLI TALUK SHIVAMOGGA DISTRICT. ...PETITIONER

(BY SRI. SAMMITH S, ADVOCATE FOR SRI. SHIVANANDA, ADVOCATE )

AND:

1 . THE STATE OF KARNATAKA

REPRESETNED BY ITS

PRINCIPAL SECRETARY

REVENUE DEPARTMENT

VIKASA SOUDHA

BENGALURU - 560 001.

2 . THE RANGE FOREST OFFICER

MANDAGADDE DIVISION/RANGE

MANDAGADDE AT & POST - 577 220

THIRTHAHALLI TALUK

SHIVAMOGGA DISTRICT …RESPONDENTS (BY SRI. PRBHULING K. NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE PROCEEDINGS IN CASE NO. LGC (G) 2284/2017 ON THE FILE OF THE HON'BLE SPECIAL COURT FOR PREVENTION OF LAND GRABBING, KANDAYA BHAVAN, BANGALORE PRODUCED AT ANNEXURE-G AS AGAINST THE PETITIONER HEREIN.

141

IN W.P. NO.33339/2018:

BETWEEN:

1 . BORALINGAIAH

S/O RAMAIAH

AGED ABOUT 48 YEARS

2 . CHIKKANNA

S/O RANGAPPA,

AGED ABOUT 52 YEARS.

3 . NINGAPPA

S/O HANUMANTHAPPA

AGED ABOUT 50 YEARS. 4 . PATHAPPA

S/O UGRAPPA,

AGED ABOUT 60 YEARS.

5 . KENCHAMMA

W/O LACHHAPPA,

AGED ABOUT 60 YEARS.

6 . MOHAN

S/O MANNANGATTAPPA,

AGED ABOUT 40 YEARS.

7 . MARIMUTTU

S/O MANNANGATTAPPA,

AGED ABOUT 55 YEARS.

8 . GANGAJJI

W/O LAXMIAH,

AGED ABOUT 75 YEARS.

9 . ANGAYAMMA

D/O MARIYAPPA,

AGED ABOUT 70 YEARS.

ALL THE PETITIONERS ARE

AGRICULTURIST

R/A KATHEHOLE VILLAGE

UDUVALLI POST, HIRIYUR

TALUK, CHITRADURGA

142

DISTRICT - 577 598. ...PETITIONERS

(BY SRI. VIRUPAKSHAIAH P.H, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

REPRESENTED BY PRINCIPAL

SECRETARY, REVENUE DEPATMENT

M.S. BUILDING, BANGALORE - 560 001.

2 . THE DEPUTY COMMISSIONER

CHITRADURGA DISTRICT

CHITRADURGA - 577 501.

3 . THE ASSISTANT COMMISSIONER

CHITRADUGA SUB-DIVISION,

CHITRADURGA - 577 501.

4 . THE TAHSILDAR

HIRYUR TALUK, HIRIYUR

CHITRADURGA DISTRICT - 577 598. …RESPONDENTS

(BY SRI.PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THE KARNATAKA LAND GRABBING PROHIBITION ACT, 2011 (KARNATAKA ACT 38 OF 2014) AS ULTRA VIRES THE CONSTITUTION OF INDIA BEING VIOLATION OF ARTICLE 14, 20, 21 AND 300-A AND / OR IN THE ALTERNATIVE.

IN W.P. NO.33741/2018:

BETWEEN:

1 . NAGARAJ

143

S/O LATE BASAPPA

RESIDING AT DASALU KUNTE

VILLAGE, C.N. DURGA HOBLI

KORATIKERE TALUK

TUMKUR DISTRICT - 572 129.

2 . MANJUNATHA

S/O NAGARAJ

AGED ABOUT 30 YEARS.

BOTH ARE RESIDING AT

DASALU KUNTE VILLAGE

C.N. DURGA HOBLI

KORATIKERE TALUK

TUMKUR DISTRICT - 572 129. ...PETITIONERS

(BY SRI. SRIKANTH N.V, ADVOCATE )

AND:

1 . STATE OF KARNATAKA

DEPARTMENT OF REVENUE

REPRESENTED BY ITS

PRINCIPAL SECRETARY

VIDHANA SOUDHA

BENGALURU - 01.

2 . DEPUTY CONSERVATOR OF FOREST

FOREST DEPARTMENT

BHADRAVATHI DIVISION

BHADRAVATHI, SHIMOGGA

DISTRICT - 577 301.

3 . ASSISTANT CONSERVATOR

OF FOREST, FOREST DEPARTMENT

TARIKERE SUB DIVISION

TARIKERE, CHIKMAGALORE

DISTRICT - 577 528.

144

4 . THE RANGE FOREST OFFICER

FOREST DEPARTMENT

LAKKAVALLI RANGE

TARIKERE TALUK, CHIKMAGALORE

DISTRICT - 577 528. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTICES DATED 22.03.2018 ISSUED BY THE SPECIAL COURT CONSTITUTED UNDER THE KARNATAKA LAND GRABBING PROHIBITION ACT, 2011 INTIMATING THE PETITIONERS THAT THE SUIT IN O.S. NO.132/2016 PENDING ON THE IFLE OF CIVIL JUDGE, TARIKERE FILED BY THE PETITIONERS AGAINST THE R-2 TO 4 STANDS TRANSFERRED TO THE SPECIAL COURT CONSTITUTED UNDER SECTION 20 KARNATAKA LAND GRABBING PROHIBITION ACT, 2011 AND NUMBERED AS L.G.C. (T)NO.1992/2017 AND THE PETITIONERS ARE REQUIRED TO APPEAR BEFORE THE SPECIAL COURT AS PER ANNEXURE-A AND B.

IN W.P. NO.34292/2018:

BETWEEN:

1 . SRI. MAHABOOB SAB

S/O BELLARI VALISAB

AGED ABOUT 42 YEARS.

2 . SRI. ZAKRIYA

S/O ALLAHA BAKSHI,

AGED ABOUT 54 YEARS.

3 . SRI. NOORULLA

S/O ALLAHA BAKSHI,

AGED ABOUT 39 YEARS.

145

4 . SRI. MAHABOOB SAB

S/O ALLAHA BAKSHI,

AGED ABOUT 40 YEARS.

5 . MUJEEBUR REHAMAN

S/O JABBAR SAB

AGED ABOUT 44 YEARS.

6 . NOOR AHMED

S/O RASOOL SAB

AGED ABOUT 45 YEARS.

7 . SRI. HAJI ASADULLA

S/O KHASIM SAB

AGED ABOUT 52 YEARS.

8 . SRI. IMTIYAZ

S/O SHA KHAN

AGED ABOUT 50 YEARS.

9 . SRI. ABDULLA

S/O DODDA HONNUR SAB

AGED ABOUT 53 YEARS.

10 . FAZULLA

S/O ALLABAKSHI

AGED ABOUT 48 YEARS.

11 . NOOR AHMED

S/O ALLABAKSHI

AGED ABOUT 51 YEARS.

12 . SRI SUBAN SAB

S/O HUSEN SAB

AGED ABOUT 47 YEARS.

13 MAMADI

S/O NABI SAB

AGED ABOUT 38 YEARS.

14 . NAHEEM

S/O ABDUL REHAMAN

AGED ABOUT 45 YEARS.

146

15 . KHADAR BASHA

S/O ABBAS SAB

AGED ABOUT 49 YEARS.

16 . HAJI LAL KHAJAHUSSAN

S/O DODDA HUNNUR SAB

AGED ABOUT 52 YEARS.

17 . SRI JEELAN

S/O RASOOL SAB

AGED ABOUT 58 YEARS.

18 . SRI JABI

S/O BASAPUR RAZAK SAB

AGED ABOUT 48 YEARS.

19 . MOHAMMED GHOUSE

S/O ALLAHA BAKSHI

AGED ABOUT 57 YEARS.

PETITIONERS 1 TO 19 ARE

R/AT SY. NO.32, RAMPUR

VILLAGE, MOLAKALMURU

TALUK, CHITRADURGA

DISTRICT - 577 535. ...PETITIONERS

(BY SRI. NAVEED AHMED, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

REP. BY ITS CHIEF SECRETARY

GOVERNMENT OF KARNATAKA

VIDHANA SOUDHA

BANGALORE - 560 001.

2 . THE TAHSILDAR

MOLAKALMURU TALUK,

CHITRADURGA DISTRICT - 577 535.

147

3 . THE PANCHAYAT DEVELOPMENT

OFFICER (PDO), RAMPUR VILLAGE

MOALAKALMUR TALUK

CHITRADURGA - 577 535.

4 . DISTRICT WAKF OFFICER

CHITRADURGA DISTRICT

CHITRADURGA 577 501.

5 . ABDUL BASHEER

S/O ABDUL AZEEZ

R/AT BB ROAD, 2ND WARD

RAMPUR VILLAGE, MOALAKALMUR

TALUKK CHITRADURGA - 577 535.

6 . R. NISAR AHMED

DEPUTY TAHSILDAR

RAMPUR VILLAGE, MOLAKALMUR

TALUK, CHITRADURGA

DISTRICT - 57 535.

7 . BELLARI VALISAB

S/O IBRAHIMSAB

AGE NO KNOWN.

8 . MASTAN SAB

S/O BELLARI VALISAB

AGE NO KNOWN.

9 . SAIFULLA

S/O MAHABOOB SAB

AGE NO KNOWN.

10 . MUJEEBUR REHAMAN

S/O JABBER SAB,

AGE NOT KNOWN.

11 . RAMESHA

S/O PARAMESHWARAPPA,

AGE NOT KNOWN.

12 . AZAM

148

S/O ABDUL HAFEEZ,

AGE NOT KNOWN.

13 . M D R DADU

S/O DOULA SAB,

AGE NOT KNOWN.

14 . MALLIKARJUNA

AGE NOT KNOWN.

15 . ASLAM

S/O RAHAMATH SAB,

AGE NOT KNOWN.

16 . AKRAM BASHA

S/O PESUMOM SAB,

AGE NOT KNOWN.

17 . FAKRU

S/O IMAN SAB,

AGE NOT KNOWN.

18 . MAHABOOB BASHA HIREHAL

S/O BASHA SAB,

AGE NOT KNOWN. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V. SREENIDHI, AGA AND SMT. KAVITHA H.C, HCGP FOR R-1 & 2; SRI. M. ANAND KUMAR, ADVOCATE FOR R-5; SRI. ASHWINI B.N, ADVOCATE FOR R-4 R-3, R-6 TO R-18 NOTICE NOT ORDERED)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE KARNATAKA LAND GRABBING PROHIBITION ACT, 2011 PASSED BY THE R- 1 AS THE SAME IS HIGHLY ILLEGAL VIOLATIVE OFARTICLE 14, 19, 20, 21 AND 300-A OF THE CONSTITUTION OF INDIA.

149

IN W.P. NO. 34675/2018:

BETWEEN:

MR. JAI KISHAN VIRWANI MANAGING DIRECTOR EMBASSY CLASSIC PRIVATE LIMITED NO.101/102, EMBASSY CHAMBER 5 VITTAL MALLYA ROAD, BENGALURU-560 001.

...PETITIONER (BY SRI. AJESH KUMAR S, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

REPRESENTED BY ITS SECRETARY

DEPARTMENT OF REVENUE

VIDHANA SOUDHA,

AMBEDKAR VEEDHI,

BENGALURU-560 001.

2 . BRUHAT BENGALURU MAHANAGARA PALIKE

REPRESENTED BY ITS COMMISSIONER

N.R.CIRCLE,

BENGALURU-560 002. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI.V SREENIDHI, AGA AND SMT. KAVITHA H.C., HCGP FOR R-1; BY SRI. I.G. GACHCHINAMATH, ADVOCATE FOR R-2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE " SUO MOTU COMPLAINT INITIATED" AND THE IMPUGNED ORDER DATED 29.06.2018 PASSED BY THE HON'BLE KARNATAKA LAND GRABBBING PROHIBITION SPECIAL COURT. KANDAYA BHAVAN, BANGALORE-560 009 IN L.G.C(S) NO.855 OF 2017 AND ALL FURTHER PROCEEDINGS THEREAFTER PENDING BEFORE THE KARNATAKA

150

LAND GRABBING PROHIBITION SPECIAL COURT AS PER ANNEXURE-A AND ETC.

IN W.P. NO.35489/2018:

BETWEEN:

ADARSH DEVELOPERS NO.10, VITTAL MALLYA ROAD BENGALURU-560001 REPRESENTED BY ITS PARTNER B. M. KARUNESH S/O LATE B MADAIAH AGED ABOUT 54 YEARS ...PETITIONER (BY SRI. K. SHASHIKIRAN SHETTY, SR.CL. FOR SMT. LATHA S. SHETTY, ADVOCATE)

AND:

REPRESENTED BY ITS CHIEF SECRETARY

REVENUE DEPARTEMNT

M. S. BUILDING

BENGALURU-560001.

2 . THE TAHSILDAR

BENGALURU NORTH (ADDITIONAL) TALUK,

BENGALURU-560066

3 . K. H, CHANDRASHEKAR,

S/O LATE HANUMANTHARAYAPPA,

AGED ABOUT 53 YEARS,

R/O KOLIPURA VILLAGE

JALA HALI

B. K. HALLI POST,

BENGALURU NORTH(ADDL) TALUK

BENGALURU-562149

4 . S. RAMACHANDRAIAH,

S/O LATE S MUNISWAMAPPA

AGED ABOUT 55 YEARS,

R/O UTTANAHALLI VILLAGE

151

JALA HOBLI CHIKKAJALA POST

BENGALURU NORTH(ADDL) TALUK

BENGALURU-562157

5 . S. L. NATARAJ

S/O S N LAKSHMINARAYANA DIXHIT

SIR M VISVESWARAIAH HOUSE

BUILDING CO-OPERATIVE SOCIETY LIMITED

NO.35, FIRST FLOOR 5TH A CROSS

A SECTOR, YELAHANAK NEW TOWN

BENGALURU-560064 …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI.V SREENIDHI, AGA AND SMT. KAVITHA H C., HCGP FOR R-1 AND R-2; BY SRI. B.S. ANILKUMAR, ADVOCATE FOR R-3; R-4 SERVED)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE PROCEEDINGS PENDING BEFORE EHT LAND GRABBING SPECIAL COURT IN PROCEEDINGS NO. LGC(P) NO.310/ 2017 AS AGAINST THE PETITIONER FOR OFFENCE PUNISHABLE UNDER SECTION 4[3] OF THE KARNATAKA LAND GRABBING PHOHIBITION ACT 2011 [ANNEXURE-B] AND ETC.

IN W.P. NO. 36459/2018:

BETWEEN:

1 . SRI C. GOVARDHAN REDDY

S/O. C. CHANDRA SEKHAR REDDY,

AGRICULTURIST,

AGED ABOUT 42 YEARS

2 . SRI C. JANARDHAN REDDY

S/O. C. CHANDRA SEKHAR REDDY,

AGRICULTURIST,

AGED ABOUT 44 YEARS

152

BOTH ARE RESIDENTS OF

KOLAGAL VILLAGE,

BELLARY TALUK & DISTRICT-583 101

...PETITIONERS

(BY SRI. RAGHUPATHY T. N., ADVOCATE)

AND:

1 . STATE OF KARNATAKA

REPRESENTED BY ITS

PRINCIPAL SECRETARY,

RENENUE DEPARTMENT,

VIDHANA SOUDHA,

AMBEDKAR VEEDHI,

BENGALURU-560 001.

2 . THE DEPUTY COMMISSIONER

OFFICE OF THE DEPUTY COMMISSIONER,

STATION ROAD,

BELLARY-583 101.

3 . THE TAHSILDAR

OFFICE OF THE TAHSILDAR,

STATION ROAD,

BELLARY-583 101. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI.V SREENIDHI, AGA AND SMT. KAVITHA H C., HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE PROCEEDINGS IN NO. LGC[T] NO.319/2018 BEFORE THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT INITIATED AS PER ANNEXURE-F AND ETC.

IN W.P. NO. 36539/2018:

BETWEEN:

153

SMT.PARVATHI W/O LATE MUTHU MOGERTHI AGED ABOUT 49 YEARS, OCC: AGRICULTURE R/AT DEVALGUNDA VILLAGE, KUNDAPURA TALUK, UDUPI DISTRICT ...PETITIONER

(BY SRI. VIGHNESHWAR S SHASTRI, ADVOCATE )

AND:

1 . STATE OF KARNATAKA

REPRESENTED BY ITS SECRETARY

DEPARTMENT OF REVENUE,

M S BUILDING,

BANGALORE-560001

2 . DEPUTY COMMISSIONER

UDUPI DISTRICT,

UDUPI-576101

3 . TAHASILDAR

KUNDAPURA TALUK

UDUPI DISTRICT-576217 …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI.V SREENIDHI, AGA AND SMT. KAVITHA H C., HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE PROCEEDINGS IN CASE NO. LGC(G) NO. 1427/2017 AND ORDER DATED 18.07.2018 ON THE FILE OF THE HON'BLE SPECIAL COURT FOR PREVENTION OF LAND GRABBING, KANDAYA BHAVAN, BANGALORE, AS AGAINST THE PETITIONER HEREIN AS PER ANNEXURE-D AND ETC.

154

IN W.P. NO. 36737/2018:

BETWEEN:

N. B. POOVIAH S/O. BOPAIAH AGED 43 YEARS, KANDANGALA VILLAGE, VIRAJPET TALUK KODAGU DISTRICT-571 218 ...PETITIONER (BY SRI. BASAVARAJ S, ADVOCATE )

AND:

1 . THE STATE OF KARANATAKA

REPRESENTED BY ITS CHIEF SECRETARY

REVENUE DEPARTMENT

M. S. BUILDING

BENGALURU-560 001

2 . THE RANGE FOREST OFFICER,

VIRAJPET,

KODAGU DISTRICT

MADIKERI-571 218

3 . DEPUTY CONSERVATOR OF FOREST

KODAGU DISTRICT

MADIKERI-571 218

4 . TAHSILDAR

VIRAJPET TALUK

KODAGU DISTRICT

MADIKERI-571 218 …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI.V SREENIDHI, AGA AND SMT. KAVITHA H C., HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA

155

PRAYING TO QUASH THE CRIMINAL PROCEEDINGS PENDING BEFORE THE LAND GRABBING SPECIAL COURT IN PROCEEDINGS 273/2018 AGAINST THE PETITIONER UNDER SECTION 9 OF THE KARNATAKA LAND GRABBING PROHIBITION ACT 2011 VIDE ANNX-B AND ETC.

IN W.P. NO. 36863/2018:

BETWEEN:

1 . SMT. PARVATHI NACHIAPPAN

W/O LATE R NACHIAPPAN

AGED ABOUT 82 YEARS

OCCUPATION: HOUSEHOLD

R/AT NO.7, ABHISHEK APARTMENTS

GANGAI STREET, BESENT NAGAR,

CHENNAI-600 090.

(NOTE: SENIOR CITIZEN BENEFIT

NOT CLAIMED BY THE PETITIONER)

2 . SRI. NACHIAPPAN RAMANATHAN,

S/O LATE RAMANATHAN NACHIAPPAN

AGED ABOUT 30 YEARS,

OCC: AGRICULTURE,

R/AT KUMARAN ESTATE

HAKATTHUR, MADIKERI TALUK,

KODAGU DISTRICT-571 201. ...PETITIONERS (BY SRI. PRASANNA V. R., ADVOCATE)

AND:

1 . STATE OF KARNATAKA

REPRESENTED BY ITS CHIEF SECRETARY

VIDHANA SOUDHA

BENGALURU-560 001.

2 . THE PRINCIAL SECRETARY TO GOVERNMENT

REVENUE DEPARTMENT, M S BUILDING,

DR.B. R. AMBEDKAR VEEDHI,

BENGALURU-560 001.

156

3 . THE TAHSILDAR

MADIKERI TALUK,

MADIKERI , KODAGU DISTRICT-571 201. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI.V SREENIDHI, AGA AND SMT. KAVITHA H C., HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ENTIRE PROCEEDINGS IN CASE NO. LGC(G) NO. 265/2018 ON THE FILE OF THE SPECIAL COURT-I, BENGALURU, AS NOTIFIED IN NOTIFICATION DATED 17.03.2018, VIDE ANNEXURE-B AND ETC.

IN W.P. NO. 39179/2018:

BETWEEN:

SMT K. A. MUTHAVVA W/O LATE SRI K. M. ACHAIAH, AGED ABOUT 76 YEARS, W/O LATE K. M. ACHAIAH, R/OF BENGUR-IVOTHOKLU VILLAGE, MADIKERI TALUK, KODAGU DISTRICT, NOW RESIDING AT PENSION LANE, MADIKERI TOWN, KODAGU DISTRICT-571201 ...PETITIONER (BY SRI. C.R. GOPALASWAMY, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

MINISTRY OF URBAN & RURAL DEVELOPMENT,

REP BY ITS CHIEF SECRETARY,

VIKASA SOUDHA,

AMBEDKAR VEEDHI,

BENGALURU-560001

157

2 . THE TAHSILDAR

MADIKERI TALUK,

KODAGU DISTRICT-571201

3 . THE COMMISSIONER

CITY MUNCIPAL COUNCIL,

MADIKERI,

KODAGU DISTRICT-571201

…RESPONDENTS (BY SRI. PRABHULING K NAVADAGI, AG A/W SRI.V SREENIDHI, AGA AND SMT. KAVITHA H C., HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED ORDER DATED 22.12.2017 PASSED BY THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURTS AT BENGALURU VIDE NO. LGC (T) NO. LGC(T) NO. 1235/ 2017, O.S. NO. 98/2014 PRODUCED AT ANNEXURE-B AND ETC.

IN W.P. NO. 40311/2018:

BETWEEN:

SRI Y.N. PADMANABHA SON OF Y. D. NANJEGOWDA AGED ABOUT 50 YEARS, RESIDENT OF LINGAPURA VILLAGE AREHALLI HOBLI, BELUR TALUK - 573121.

REPRESENTED BY GPA HOLDER SRI Y. N. MALLESHGOWDA SON OF Y. D. NANJEGOWDA AGED ABOUT 60 YEARS RESIDENT OF LINGAPURA VILLAGE AREHALLI HOBLI, BELUR TALUK - 573121 ...PETITIONER

158

(BY SRI. SAMMITH S, ADVOCATE FOR SRI. SHIVANANDA S, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

REPRESENTED BY ITS PRINCIPAL SECRETARY

REVENUE DEPARTMENT,

VIKASA SOUDHA

BENGALURU - 560001

2 . THE DEPUTY COMMISSIONER

HASSAN DISTRICT, HASSAN - 573219

3 . THE ASSISTANT COMMISSONER

SAKALESHPURA SUB DIVISION

SAKALESHPURA - 573134

4 . THE TAHSILDAR

SAKALESHPURA TALUK

SAKALESHPURA - 573134 …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI.V SREENIDHI, AGA AND SMT. KAVITHA H C., HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER PASSED IN CASE NO. LGC (T) 110/2018, DATED 10.07.2018 ON THE FILE OF THE HON'BLE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURTS AT BENGALURU AT ANNEX-G AND ETC.

IN W.P. NO. 41277/2018:

BETWEEN:

SRI. KESHAVAMURTHY K. C.

159

S/O SRI. CHIKKAPUTTAPPA, R/AT NO.86, K.NARAYANAPURA, KOTHANUR POST, K.R.PURAM HOBLI, BENGALURU EAST TALUK, BENGALURU-560077 ...PETITIONER

(BY SRI. H.R. ANANTHA KRISHNAMURTHY, ADVOCATE )

AND:

THE TAHASILDAR BENGALURU EAST TALUK, BENGALURU-560 077. …RESPONDENT

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI.V SREENIDHI, AGA AND SMT. KAVITHA H C., HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION PRAYING TO QUASH THE IMPUGNED NOTICE DATED 21.08.2017 ISSUED BY THE R-1 VIDE ANNX-A AND ETC.

IN W.P. NO. 43275/2018:

BETWEEN:

S.L. NATARAJ S/O S.N.LAKSHMINARAYANA DIXIT, AGED 52 YEARS, SRI M.VISVESWRAIAH HOUSE BUILDING CO-OPERATIVE SOCIETY LIMITED, NO.35, FIRST FLOOR, 5TH 'A' CROSS, 'A' SECTOR, YELAHANKA NEW TOWN, BANGALORE-64. ...PETITIONER

(BY SRI. S. K. ACHARYA, ADVOCATE )

160

AND:

1 . STATE OF KARNATAKA,

REP. BY ITS CHIEF SECRETARY,

VIDHANA SOUDHA,

BANGALORE-560001.

2 . THE PRINCIPAL SECRETARY TO GOVERNMENT

REVENUE DEPARTMENT,

M.S.BUILDING,

DR.B.R.AMBEDKAR VEDHI,

BANGALORE-560001.

3 . K. H. CHANDRASHEKAR

S/O LATE HANUMANTHARAYAPPA,

AGED ABOUT 54 YEARS,

R/O KOLIPURA VILLAGE,

JALA HOBLI,

B.K.HALLI POST,

BANGALORE NORTH (ADDL.) TALUK,

BANGALORE-562149.

4 . S. RAMACHANDRAIAH

S/O LATE S.MUNISWAMAPPA,

AGED ABOUT 56 YEARS,

R/O UTTANAHALLI VILLAGE,

JALA HOBLI,

CHIKKAJALA POST,

BANGALORE NORTH (ADDL.) TALUK,

BANGALORE-562157.

…RESPONDENTS (BY SRI. PRABHULING K NAVADAGI, AG A/W SRI.V SREENIDHI, AGA AND SMT. KAVITHA H C., HCGP FOR R1 AND R2; BY SRI. B.S. ANILKUMAR, ADVOCATE FOR R3; R4- SERVED)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION PRAYING TO QUASH THE IMPUGNED PROCESS/ ORDER DATED 08.03.2018 PASSED IN LGC (P) 310/2017 ON THE FILE OF THE KARNATAKA LAND GRABBING PROHIBITION

161

SPECIAL COURT, BENGALURU VIDE ANNEXURE-B AND TO DECLARE THE SAME AS ILLEGAL AND ETC.

IN W.P. NO. 43352/2018:

BETWEEN:

SRI PADMANABHAIAH @ PADMANABHACHARI S/O SRI NARAYANASWAMY, AGED ABOUT 50 YEARS, R/O MYLANAHALLI HOBLI, JALA HOBLI, BENGALURU NORTH (ADNL) TALUK- 560064

...PETITIONER (BY SRI. SAMPATH BAPAT, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

DEPT. OF REVENUE,

AMBEDKAR VEEDHI,

VIDHANA SOUDHA,

BENGALURU-560001.

REP. BY ITS SECRETARY.

2 . THE DEPUTY COMMISSIONER

BENGALURU URBAN DISTRICT,

BENGALURU-560064.

3 . THE TAHSILDAR,

BENGALURU NORTH (ADNL) TALUK,

MINI VIDHANA SOUDHA,

BENGALURU URBAN DISTRICT.

…RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI.V SREENIDHI, AGA AND SMT. KAVITHA H C., HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION PRAYING TO QUASH THE PROCEEDINGS INITIATED AGAINST THE PETITIONER IN CASE NO.L.G.C.[G] NO. 233/2018

162

DATED 05.01.2018 VIDE ANNEXURE-K PENDING ON THE FILE OF KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT AND ETC.

IN W.P. NO.45660/2018:

BETWEEN:

PETITIONERS 1-8 ARE ALL RESIDENTS OF

DODDENAHALLI VILLAGE

GONDANAHALLI POST

163

BINDIGANAVILE POST

NAGAMANGALA TALUK MANDYA DISTRICT – 571 432.

AND:

164

….RESPONDENTS (BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V SREENIDHI, AGA AND SMT. KAVITHA HC, HCGP FOR R-1 TO R-4)

THIS WRIT PETITION IS FILED UNDER ARTICLE 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE KARNATAKA LAND GRABBING PROHIBITION ACT, 2011 (KARNATAKA ACT, 38/2014) AS ULTRA VIRES OF THE CONSTITUTION OF INDIA BEING VIOLATIVE OF ARTICLES 14, 20, 21 & 300-A; WHICH IS MARKED AS ANNEXURE-A.

IN W.P. NO. 47066/2018:

BETWEEN:

SRI SHADAKSHARI MANAGING DIRECTOR, RAMANASHREE GROUP, RAJARAM MOHAN ROY ROAD, BENGALURU-25 ...PETITIONER

(BY SRI. H. R. ANANTHAKRISHNAMURTHY, ADVOCATE )

AND:

THE ASSISTANT EXECUTIVE ENGINEER STROM WATER DRAIN SUB- DIVISION, YELAHANKA ZONE, BBMP, BENGALURU- 560 064 …RESPONDENT

(BY SRI. I.G. GACHCHINAMATH, ADVOCATE )

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION PRAYING TO (i)QUASH THE CASE ORDER IN LGC(S) NO.30/2017 PENDING BEFORE THE HON'BLE LAND GRABBING SPECIAL COURT (CH-2) PRODUCED VIDE ANNEXURE- H; (ii) FOR COSTS AND ANY OTHER RELIEF AS THIS HON'BLE COURT MAY DEEM FIT AND ETC.

165

IN W.P. NO. 47540/2018:

BETWEEN:

SRI. BASAVARAJAPPA SON OF LATE SUBBANNA AGED ABOUT 50 YEARS RESIDING AT HANAGAWADI VILLAGE, SASVEHALLI HOBLI HONNALI TALUK DAVANAGERE DISRTRICT PIN CODE-577 224. ...PETITIONER

(BY SRI. SIDDAMALLAPPA P. M., ADVOCATE)

AND:

1 . STATE OF KARNATAKA

REPRESENTED BY ITS CHIEF SECRETARY

VIDHANA SOUDHA

BENGALURU-560 001.

2 . THE PRINCIPAL SECRETARY TO GOVERNMENT

REVENUE DEPARTMENT

M S BUILDING

DR B. R. AMBEDKAR VEEDHI

BENGALURU-560 001

3 . THE TAHSILDAR

HONNALI TALUK

DAVANAGERE DISTRICT,

PIN CODE-577 201.

…RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI.V SREENIDHI, AGA AND SMT. KAVITHA H C., HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION PRAYING TO

166

QUASH THE ENTIRE PROCEEDING IN CASE NO. LGC(G) NO. 837/2018 ON THE FILE OF THE SPECIAL COURT-I, BENGALURU AS SUMMONS NOTICE DATED 01.08.2018 VIDE ANNX-B AND ETC.

IN W.P. NO. 47543/2018:

BETWEEN:

SRI. VEERESH RAO SON OF LATE LAKSHMANA RAO AGED ABOUT 48 YEARS RESIDING AT HANAGAWADI VILLAGE SASVEHALLI HOBLI HONNALI TALUK DAVANAGERE DISTRICT PIN CODE-577 224 ...PETITIONER (BY SRI. SIDDAMALLAPPA P. M., ADVOCATE)

AND:

1 . STATE OF KARNATAKA

REPRESENTED BY ITS CHIEF SECRETARY

VIDHANA SOUDHA

BENGALURU-560 001

2 . THE PRINCIPAL SECRETARY TO GOVERNMENT

REVENUE DEPARTMENT

M. S. BUILDING

DR. B. R. AMBEDKAR VEEDHI

BENGALURU-560 001

3 . THE TAHSILDAR

HONNALI TALUK

DAVANAGERE DISTRICT

PIN CODE-577 201

…RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI.V SREENIDHI, AGA AND SMT. KAVITHA H C., HCGP)

167

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION PRAYING TO QUASH THE ENTIRE PROCEEDINGS IN CASE NO. LGC [G] NO. 835/2018 ON THE FILE OF THE SPECIAL COURT-I, BENGALURU AS SUMMONS NOTICE DTD: 01.08.2018 VIDE ANNEXURE-B AND ETC.

IN W.P. NO. 47827/2018:

BETWEEN:

NANJUNDAPPA S/O MALUR VENKATAPPA, AGED ABOUT 58 YEARS, R/AT RENUKALAHALLI VILLAGE, MANDIKAL HOBLI, CHIKKABALLAPURA TALUK, CHIKKABALLAPURA DISTRICT-562104 ...PETITIONER (BY SRI. SHARATH S GOWDA, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

DEPARTMENT OF REVENUE,

M.S BUILDING,

BANGALORE-560001

REPRESENTED BY ITS PRINCIPAL SECRETARY

2 . THE TAHSHILDAR

CHIKKABALLAPURA TALUK,

CHIKKABALLAPURA DISTRICT-562101

3 . MOHAMMED HUSSAIN

S/O FAKRUDDIN SAB,

AGED ABOUT 58 YEARS,

R/AT GUDIBANDE TOWN,

3RD WARD, 'A' BLOCK,

VINAYAKA NAGAR,

GUDIBANDE TALUK,

CHIKKABALLAPURA DISTRICT-561209

…RESPONDENTS

168

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI.V SREENIDHI, AGA AND SMT. KAVITHA H C., HCGP FOR R-1 & R-2; SRI. M. ASWATHANARAYANA REDDY, ADVOCATE FOR R-3)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION PRAYING TO QUASH THE PROCEEDINGS INITIATED BEFORE THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT IN LGC [P] NO. 2132/2017 VIDE ANNEXURE-A AND ETC.

IN W.P. NO. 47841/2018:

BETWEEN:

THE ADARSHA EDUCATION SOCIETY SAUNDATTI TALUK RAIBAGH BELAGAVI DISTRICT BY ITS CHAIRMAN IRAGOWDA PATIL S/O DHULA GOWDA PATIL ...PETITIONER (BY SRI. K. R. SREENIVASA PATAVARDHAN, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

REPRESENTED BY ITS SECRETARY

REVENUE DEPARTMENT

M. S. BUILDING,

BENGALURU-560 001

2 . THE TAHSILDAR

RAIBAGH

RAIBAGH TALUK

BELGAVI DISTRICT-590 001 …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI.V SREENIDHI, AGA AND

169

SMT. KAVITHA H C., HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION PRAYING TO QUASH THE ENTIRE PROCEEDINGS IN LGC (G) NO. 2457/2017 PENDING BEFORE THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT AT BENGALURU, PRODUCED AS ANNEXURE-H AND ETC.

IN W.P. NO. 49013/2018:

BETWEEN:

DORESWAMY S/O DODDAMANE NANJE GOWDA AGED ABOUT 65 YEARS RESIDING AT ANCHEBEERANAHALLI VILALGE KIKKERI, HOBLI K. R. PETE TALUK, MANDYA DISTRICT PIN-571 423 ...PETITIONER (BY SRI. SHARATH S GOWDA, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

DEPARTMENT OF REVENUE

M S BUILDING

BANGALORE-560 001

REPRESENTED BY ITS PRINCIPAL SECRETARY

2 . THE DEPUTY COMMISSIONER

MANDYA DISTRICT

MANDYA

PIN CODE-571 401

3 . THE TAHSHILDAR

K. R. PET TALUK

MANDYA DISTRICT

MANDYA

PIN-571 426

170

4 . NAGENDRAPPA

S/O LATE HORATI NARASIMHE GOWDA

AGED ABOUT 49 YEARS,

RESIDING AT ANGOL VILLAGE

K. R. PET TALUK

PIN-571 426

5 . SRI. PUTTEGOWDA

S/O LATE TALEGOWDA

AGEDA BOUT 72 YEARS

RESIDING AT ANCHEBEERANAHALLI VILLAGE

KIKKERI, HOBLI

K. R. PETE TALUK

MANDYA DISTRICT

PIN-571 423 …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI.V SREENIDHI, AGA AND SMT. KAVITHA H.C., HCGP FOR R-1 TO R-3; SMT. CHANNAMMA.S, ADVOCATE FOR R-4; R-5 SERVED)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE PROCEEDINGS INITIATED BEFORE THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT IN LGC(P) NO. 1234/2018, VIDE ANNEXURE-A DATED 22.06.2018 AND ETC.

IN W.P. NO. 49786/2018:

BETWEEN:

C. T. NANAIAH S/O LATE THIMMAIAH AGE 61 YEARS, KANOOR VILLAGE & POST, SOUTH KODAGU-571 216 ...PETITIONER

171

(BY SRI. KARUMBAIAH T. A., ADVOCATE)

AND:

1 . STATE OF KARNATAKA

REP BY CHIEF SECRETARY

TO GOVERNMENT OF KARNATAKA

VIDHANA SOUDHA

DR B. R. AMBEDKAR ROAD

BANGALORE-01

2 . STATE OF KARNATAKA

REVENUE DEPARTMENT,

M. S. BUILDING

DR. B. R. AMBEDKAR ROAD

BANGALORE-01

REP BY PRINCIPAL SECRETARY

3 . THE DEPUTY COMMISSIONER

KODAGU DISTRICT

MADIKERI

KODAGU-571201

4 . THE TAHSILDAR

VIRAJPET TALUK

VIRAJPET KODAGU DISTRICT

KODAGU-571218 …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI.V SREENIDHI, AGA AND SMT. KAVITHA H.C., HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEXURE-E THE PROCEEDINGS IN LGC[T] 336/2018 BEFORE THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT NO.II, BANGALORE AND ALL THE FURTHER PROCEEDINGS IN LGC[T] NO.336/2018 AND ETC.

172

IN W.P. NO. 50668/2018:

BETWEEN:

B. T. SANJEEVAIAH S/O LATE THIMMEGOWDA, AGED ABOUT 65 YEARS, RESIDING AT BILLINA KOTE VILLAGE, SOMPURA HOBLI, NELAMANGALA TALUK, BANGALORE RURAL DISTRICT-562123 ...PETITIONER (BY SRI. LOKESH S. G., ADVOCATE)

AND:

1 . B S JAYARAM

S/O LATE SOMEGOWDA,

BILLINAKOTE SOMPURA HOBLI,

NELAMANGALA TALUK,

BANGALORE RURAL DISTRICT-562123

2 . THE TAHASILDAR

NELAMANGALA TALUK,

BANGALORE RURAL DISTRICT-562123

3 . THE PANCHAYATH DEVELOPMENT OFFICER

KULUVANAHALLI PANCHAYATH,

NELAMANGALA TALUK,

BANGALORE RURAL DISTRICT-562123

…RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI.V SREENIDHI, AGA AND SMT. KAVITHA H.C., HCGP FOR R-2; SRI. AJAY M.D., ADVOCATE FOR R-1; R-3 SERVED)

THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED ORDER I.E., ORDER DATED 23.10.2018 PASSED BY THE HON'BLE SPECIAL COURT FOR PROHIBITION OF KARNATAKA LAND GRABBING

173

(COURT HALL NO.1) BANGALORE VIDE ANNEXURE-A AND ETC.

IN W.P. NO. 51528/2018:

BETWEEN:

1 . SRI N. K. RAMANNA

AGED ABOUT 58 YEARS

S/O LATE N K KRISHNASWAMY

RESIDING AT KOPPA TALUK

CHIKKAMAGALURU DISTRICT

WORKING AS DEPUTY

TAHASILDAR KOPPA,

CHIKKAMAGALURU-577 126.

2 . SRI A. P. GANEYANAIK,

AGED 65 YEARS,

S/O LATE PEEKA NAIK,

VINAYAKANAGAR, TARIKERE

CHIKKAMANGALURU DISTRICT-577 228

3 . SRI H. MALLAPPA,

AGED ABOUT 72 YEARS,

S/O LATE HOCHILAPPA

R/AT RANGENAHALLI,

TARIKERE TALUK,

CHIKKAMAGALUR DISTRICT-577 144

PETITIONER NOS 2 AND 3 NOT CLAIMING

THE BENEFIT OF SENIOR CITIZENS.

...PETITIONERS (BY SRI. G. R. MOHAN, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

REVENUE DEPARTMENT

BY ITS PRINCIPAL SECRETARY

VIDHANA SOUDHA,

BENGALURU-560 001

174

2 . STATION HOUSE OFFICER

N R PURA CIRCLE POLICE

N R PURA TALUK,

CHIKKAMAGALUR DISTRICT-577 …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI.V SREENIDHI, AGA AND SMT. KAVITHA H.C., HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE IMPUGNED ORDER DATED 12.07.2018 AS PER ANNEXURE-E IN L.G.C.[G] 691/17 PENDING BEFORE THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT BENGALURU AND ETC.

IN W.P. NO. 52017/2018:

BETWEEN:

SMT. K. R. SHANTHA W/O. LATE SRI. K. P. SRINIVAS AND D/O. LATE SRI. K. C. RAMAIAH, AGED ABOUT 78 YEARS, RESIDING AT NO. 65/2, RAM IYENGAR ROAD, V.V. PURAM, BENGALURU-560 004. ...PETITIONER

(BY SRI. B. K. CHANDRASHEKAR, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

REPRESENTED BY ITS

REVENUE SECRETARY,

REVENUE DEPARTMENT,

MULTISTORIED BUILDING,

DR. AMBEDKAR ROAD,

BANGALORE-560 001.

175

2 . THE REGISTRAR

SPECIAL COURT FOR

KARNATAKA LAND GRABBING PROHIBITION,

III FLOOR, KANDAYA BHAVANA,

K.G. ROAD,

BENGALURU-560 009.

3 . THE THASSILDAR

MINI VIDHANA SOUDHA BUILDING,

DEVANAHALLI,

BENGALURU RURAL DISTRICT- 56197.

4 . THE DEPUTY THASSILDAR

NADA KACHERI,

KUNDANA,

DEVANAHALLI TALUK,

BENGALURU RURAL DISTRICT-56197.

5 . THE REVENUE INSPECTOR

VISHWANATHAPURA CIRCLE,

VISHWANATHAPURA,

KUNDANA HOBLI,

DEVANAHALLI TALUK,

BENGALURU RURAL DISTRICT-56197.

6 . THE VILLAGE ACCOUNTANT

VISHWANATHAPURA CIRCLE,

VISHWANATHAPURA,

KUNDANA HOBLI,

DEVANAHALLI TALUK,

BENGALURU RURAL DISTRICT-56197.

GRABBING PROHIBITION

SPECIAL COURT

KHADAYA BHAVAN

3RD FLOOR, K.G. ROAD

BANGALORE-01. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI.V SREENIDHI, AGA AND SMT. KAVITHA H.C., HCGP FOR R-1, R-3 TO R-6;

176

R-2 AND R-7 ARE DELETED V/O DT: 17.07.2019)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED ORDER AND THE PROCEEDINGS INITIATED AS PER ANNEXURE-B AND NOTICE ANNEXURE-B DECLARING THAT THE PROCEEDINGS INITIATED IN PURSUANCE OF THE KARNATAKA LAND GRABBING PROHIBITION ACT 2011 IS VIOLATION OF NATURAL JUSTICE AND ETC.

IN W.P. NO. 52106/2018:

BETWEEN:

SRI. VENKATESH S/O LATE BETTEGOWDA AGED ABOUT 50 YEARS, R/A NO.3 7TH CROSS, 60 FEET ROAD, J. C. NAGAR, MAHALAKSHMIPURAM, BANGALORE-560086 ...PETITIONER

(BY SRI. K.V. NARASIMHAN, ADVOCATE)

AND:

1 . STATE OF KARNATAKA

DEPARTMENT OF REVENUE

M.S. BUILDING, DR. AMBEDKAR ROAD,

BANGALORE-560001

REPRESENTED BY ITS SECRETARY

2 . BRUHATH BANGALORE MAHANAGARA

PALIKE, N. R. SQUARE,

BANGALORE-560001

3 . SRI. MUNNEGOWDA,

S/O LATE AKKALLAPPA

R/AT NO.73, 7TH CROSS,

60 FEET ROAD, J. C. NAGAR

MAHALAKSHMIPURAM,

177

BANGALORE-560086 …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI.V SREENIDHI, AGA AND SMT. KAVITHA H.C., HCGP FOR R-1; BY SRI. I.G. GACHCHINAMATH, ADVOCATE FOR R-2; R-3 SERVED)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE PROCEEDINGS IN L.G.C.[P] NO. 1532/2018 ON THE FILE OF THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT AT ANNEXURE- H AND J AND ETC.

IN W.P. NO. 53025/2018:

BETWEEN:

SRI A. N. RAMASWAMY, S/O LATE. A. NAGAPPA NAIK AGED ABOUT 62 YEARS, R/AT KAGGA VILALGE, KASABA HOBLI BOMBALAPURA POST KOPPA TALUK-577120 CHIKMAGALUR DISTRICT ...PETITIONER (BY SMT. RAKSHITHA D.J., ADVOCATE)

AND:

1 . STATE OF KARNATAKA

REVENUE DEPARTMENT,

M. S. BUILDING,

5TH FLOOR,

DR. AMBEDKAR ROAD,

BANGALORE-560 001

REP BY ITS SECRETARY

178

2 . THE RANGE FOREST OFFICER

KOPPA RANGE

KOPPA-577120

CHIKMAGALUR DISTRICT …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI.V SREENIDHI, AGA AND SMT. KAVITHA H.C., HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED ORDER DATED 06.04.2018 VIDE ANNEXURE -A ISSUED BY THE SPECIAL COURT CONSTITUTED UNDER KARNATAKA LAND GRABBING PROHIBITION ACT, 2011, IN L.G.C.(G) NO. 509/2018 AND ETC.

IN W.P. NO. 53049/2018:

BETWEEN:

G.S. MAHADEV S/O SONNE GOWDA, AGED ABOUT 40 YEARS GONUR VILLAGE, NARAYANAPURA POST, VIJAYAPURA HOBLI, DEVANAHALLI TALUK, BANGALORE RURAL DISTRICT-562 135 ...PETITIONER

(BY SRI. C.M. NAGABUSHANA, ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

REP BY ITS PRINCIPAL SECRETARY,

DEPARTMENT OF REVENUE,

M.S.BUILDINGS,

DR.AMBEDKAR VEEDHI,

BANGALORE-560 001.

179

2 . DEPUTY COMMISSIONER

BANGALORE RURAL DISTRICT,

VISHWANATHAPURA,

DEVANAHALLI TALUK,

BANGALORE RURAL DISTRICT-562 110

3 . TAHSILDAR

DEVANAHALLI TALUK,

DEVANAHALLI,

BANGALORE RURAL DISTRICT-562 110

4 . MUNIKEMPANNA

AGED ABOUT 75 YEARS

S/O LATE KEMPANNA,

5 . ANAND KUMAR

AGED ABOUT 42 YEARS

S/O PRASANNA KUMAR

6 . G.V.VENKATASWAMMY

AGED ABOUT 55 YEARS,

S/O VENKATAPPA,

7 . SRINIVAS GOWDA

AGED ABOUT 55 YEARS

S/O CHOWDEGOWDA,

8 . G.N.LOKESH

AGED ABOUT 75 YEARS

S/O NARAYANASWAMY,

9 . BASAPPA

AGED ABOUT 67 YEARS

S/O HANUMANTHAPPA,

10 . RAMANNA

AGED ABOUT 62 YEARS

S/O MUNISHAMAPPA,

11 . GANESH

AGED ABOUT 36 YEARS

S/O LATE KRISHANAPPA,

180

12 . R.MANJUNATH

AGED ABOUT 38 YEARS

S/O RAMANNA,

13 . ASWATH G.C.

AGED ABOUT 39 YEARS

S/O CHANNARAYAPPA,

14 . G.M.MANJUNATH

AGED ABOUT 40 YEARS

S/O MUNIYAPPA,

ALL ARE RESIDENTS OF

GONUR AND GOLLAHALLI VILLAGE,

NARAYANAPURA POST,

VIJAYAPAURA HOBLI,

DEVANAHALLI TALUK,

BANGALORE RURAL DISTRICT-562 135.

…RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI.V SREENIDHI, AGA AND SMT. KAVITHA H.C., HCGP FOR R-1 TO R-3; SMT. K. SHEELA ANISH, ADVOCATE FOR R-4 TO R-10 & R-12 TO R-14; R-11 SERVED & )

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE PROCEEDINGS INITIATED BEFORE THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT IN LGC(P) NO. 208/2017 DATED 28.06.2017 AT ANNEX-J.

IN W.P. NO. 53204/2018:

BETWEEN:

K. S. DAYANANDSHETTY AGED 80 YEARS S/O SEENAPPA SHETTY T.D. HALLI , AREHALLI HOBLI,

181

BELUR TALUK, HASSAN DISTRICT-573101. ...PETITIONER (BY SRI. GOUTHAM A. R., ADVOCATE)

AND:

1 . THE STATE OF KARNATAKA

REPRESENTED BY ITS CHIEF SECRETARY

REVENUE DEPARTMENT,

M.S. BUILDING,

BENGALURU - 560001.

2 . THE DISTRICT COMMISSIONER,

HASSAN DISTRICT - 573201.

3 . THE DEPUTY COMMISSIONER

SAKLESHPUR,

HASSAN DISTRICT - 573134.

4 . TAHSILDAR

BELUR TALUK,

HASSAN DISTRICT - 573115. …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI.V SREENIDHI, AGA AND SMT. KAVITHA H.C., HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE CRIMINAL PROCEEDINGS PENDING BEFORE THE LAND GRABBING SPECIAL COURT IN PROCEEDINGS NO.1121/2018 AGAINST THE PETITIONER UNDER THE PROVISIONS OF THE KARNATAKA LAND GRABBING PROHIBITION ACT 2011 PRODUCED AND MARKED ANNEXURE-B DATED 26.09.2018 AND ETC.

IN W.P. NO. 53534/2018:

BETWEEN:

182

1 . SMT A SHAKUNTALA

W/O LATE MUNIVENKATAPPA

AGED ABOUT 86 YEARS,

2 . D. M PADMANABHA

S/O LATE MUNIVENKATAPPA

AGED ABOUT 67 YEARS,

3 . MR M MOHANSUNDAR

S/O LATE MUNIVENKATAPPA

AGED ABOUT 64 YEARS,

4 . MR. M RAJASHEKAR

S/O LATE H B MUNIVENKATAPPA

AGED ABOUT 63 YEARS,

5 . DR. M CHANDRASHEKARA

W/O LATE H. B MUNIVENKATAPPA

AGED ABOUT 60 YEARS,

ALL ARE R/A. NO.314 "DWARAKA"

INNER CIRLCE, WHITE FIELD,

NEAR K.R. PURAM HOBLI,

BENGALURU SOUTH-560 056

PETITIONERS ARE REPRESENTED BY

G.P.A. HOLDER,

SRI M. MOHANSUNDAR

S/O LATE MUNIVENKATAPPA

AGED ABOUT 64 YEARS,

R/A. NO.314 "DWARAKA"

INNER CIRCLE WHITE FILED

NEAR K. R. PURAM HOBLI

BENGALURU SOUTH -560 056 ...PETITIONERS

(BY SRI. MANMOHAN P. N., ADVOCATE)

AND:

1 . STATE OF KARNATAKA

183

DEPARTMENT OF REVENUE

M. S. BUILDING BANGALORE-56001

REPRESENTED BY ITS SECRETARY

2 . THE ASSISTANT EXECUTIVE ENGINEER

BANGALORE DEVELOPMENT AUTHORITY

NO.4 EAST SUB DIVISION

BDA COMPLEX, HSR LAYOUT

BENGALURU-560075

…RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI.V SREENIDHI, AGA AND SMT. KAVITHA H.C., HCGP FOR R-1; SRI. GOWTHAMDEV C ULLAL, ADVOCATE FOR R-2)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER DATED 12.12.2017 PASSED BY THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT, BANGALORE (PRODUCED AS ANNEXURE-V) AND QUASH THE ENTIRE PROCEEDINGS PENDING ON THE FILE OF KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT, BANGALORE (PRODUCED AS ANNEXURE-V) INCLUDING THE COMPLAINT DATED 16.11.2017 FILED BY THE R-2 (PRODUCED AS ANNEXURE-S) AND/OR IN THE ALTERNATIVE AND ETC.

IN W.P. NO. 53830/2018:

BETWEEN:

1 . SRI. VENKATESH,

S/O RAMAIAH

AGED ABOUT 53 YEARS,

RESIDING AT NO.162

C.K.B. LAYOUT

BEHIND BIRIYANI ZONE

MARATHAHALLI

BENGALURU-560 037.

184

2 . SRI. THYAGAPPA,

S/O DODDA VENKATARAMAIAH,

AGED ABOUT 67 YEARS,

RESIDING AT NO.162

C.K.B. LAYOUT

BEHIND BIRIYANI ZONE

MARATHAHALLI

BENGALURU-560 037 ...PETITIONERS

(BY SRI. C.R. SUBRAMANYA, ADVOCATE)

AND:

M/S. GREEN APARTMENTS ' REPRESENTED BY ITS LAND DEVELOPER YESHWARDHANA REDDY, S/O. LATE U. L. REDDY AGED ABOUT 48 YEARS, RESIDING AT NO.36 LAKE SHORE HOMES KASAVANAHALLI SARJAPURA ROAD, BENGALURU-560 035 …RESPONDENT (BY SRI. K. A. PRAKASH, ADVOCATE)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE ORDER DATED 07.11.2018 PASSED IN LGC[S] NO/80/2017 BY THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT NO.1 BANGALORE AND ETC.

IN W.P. NO. 54914/2018:

BETWEEN:

MANJAPPAGOWDA S/O SHRINVASA AGED ABOUT 50 YEARS R/AT HITTALUGADDE, MALLAPURA VILLAGE,

185

BAVIKAISERU POST, MANDAGADDE HOBLI, THIRTHAHALLI TALUK, SHIMOGA DISTRICT-577 220. ...PETITIONER (BY SRI. PRASAD B. S., ADVOCATE)

AND:

1 . STATE OF KARNATAKA

DEPARTMENT OF REVENUE,

M.S.BUILDING,

BANGALORE-560 001

REPRESENTED BY ITS PRINCIPAL SECRETARY

2 . RANGE FOREST OFFICER

MANDAGADDE RANGE,

THIRTHAHALLI TALUK,

SHIMOGA DISTRICT-577 220 …RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI.V SREENIDHI, AGA AND SMT. KAVITHA H.C., HCGP)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE PROCEEDINGS INITIATED BEFORE THE KARNATAKA LAND GRABBING PROHIBITION SPECIAL COURT LGC[G] NO. 882/2018 BY THE R-2 VIDE ANNEXURE-A AND ETC.

IN W.P. NO. 55172/2018:

BETWEEN:

186

(BY SMT. RAKSHITHA V.N, ADVOCATE FOR SRI. RAGHAVENDRA RAO K, ADVOCATE)

AND:

187

SANDUR TALUK BALLARI DISTRICT - 583128

…RESPONDENTS

(BY SRI. PRABHULING K NAVADAGI, AG A/W SRI. V SREENIDHI, AGA AND

SMT. KAVITHA HC, HCGP FOR R-1 TO R-3; SRI. S.N. BHAT, ADVOCATE R-5 TO R-10)

THIS WRIT PETITION IS FILED UNDER ARTICLE 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT SEC. 9 (1) WITH REFERENCE TO CONFERRING THE JURISDICTION ON SPECIAL COURT UNDER THE ACT ON AN APPLICATION MADE BY ANY PERSON IS VIOLATIVE OF ARTICLE 14 OF THE CONSTITUTION OF INDIA AND ALSO SEC. 4 (3) AND SEC. 9 (5) (b) OF THE KARNATAKA ACT NO.38/2014 ARE VIOLATIVE OF ARTICLES 20 AND 21 OF THE CONSTITUTION OF INDIA.

188