M L LINGAIAH Vs. TOWN PANCHAYATH ARKALGUD

JUDGEMENT

(1.) LEAVE granted.

(2.) HEARD learned counsel for the parties.

(3.) LEARNED counsel for the appellant pointed out that during the pendency of the writ appeal, the Board had executed sale deeds in favour of the appellants but this fact has been overlooked by the Division Bench. He referred to copies of some of the sale deeds which have been filed with the special leave petition.