B.R. RAMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ appeal is presented challenging the common judgment and order dated 2nd February 2015 passed by the Hon'ble Single Judge insofar as it relates to order in W.P. No.11723/2009.

(2.) We have heard Shri. Jayakumar S.Patil, learned Senior Advocate for the appellant, Shri. I.THaranath Poojary, learned AGA for the State, Shri.D.N.Nanjunda Reddy, learned Senior Advocate for caveator/respondent No.6 and Shri. L.Yeshu Mishra, learned Advocate for respondent No.5(A-D).

(3.) Brief facts averred in the Memorandum of appeal are, on 25th May 1979 one Muniyappa was granted 4 acres of land in Sy. No.79 of Poojanahalli village, Devanahalli, Kasaba Hobli, Bangalore Rural District. He sold it to one S.M.Nagaraju and he in turn sold it to one B.Ramesh.