SIDDARAMU Vs. ADHYAKSHA ZILLA PANCHAYAT

JUDGEMENT

(1.) THIS Appeal is filed by the fifth respondent in Writ Petition No. 19320/ 2005 being aggrieved by the impugned order dated 02.03.2009, wherein, the learned single Judge allowed the Writ Petition filed by respondents 5 to 7 herein and quashed the order dated 26.12.2002 passed by the third respondent and the order dated 30.05.2005 passed by the first respondent.

(2.) RESPONDENTS 5 to 7 herein, filed Writ Petition No.19320/2005 seeking for quashing of Annexure-F dated 26.12.2002 passed by the third respondent-President, Mandya Taluk Panchayath, Mandya and the order dated 30.05.2005 passed by the President, Zilla Panchayath, Mandya.

(3.) WE have heard the learned counsel appearing for the appellant. Learned counsel appearing for the appellant submits that the property belongs to the partnership, firm and the same came to be treated as individual property of the petitioners and that the order passed by the learned single Judge is contrary to law, facts and materials on record.