TIPPAVVA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) THIS is a Writ Appeal under Section 4 of the Karnataka High Court Act by the very writ petitioner in W.P. No. 11774/2008, being aggrieved by the order dated 26.08.2009 passed by the learned Single Judge of this Court dismissing the writ petition.

(2.) THE legal representative of the first petitioner viz., Tippavva who are already on record as other petitioners have come up in Appeal, being aggrieved by the dismissal of the Writ Petition.

(3.) ALBEIT the order of surrender in favour of the land lord, it is the claim of the petitioners that their forefathers nevertheless continued to remain in possession of the land and cultivated the land as earlier.