THIMMARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though, this writ petition was listed before the Court for considering the IA. II of 2020 filed by the impleading respondent, with the consent of the learned counsel for the parties, heard finally and disposed of by this order.

(2.) In this writ petition, petitioners are challenging the order dated 10.03.2020 passed by respondent No.2 produced at Annexure D on the ground that respondent No.2 has passed the impugned order without giving an opportunity of hearing to the petitioners in Appeal No.19/2020.

(3.) Respondent No.3 by order dated 14.05.2019 has disqualified the petitioners for a period of five years under Section 29-C (8) (b) (c) (d) of the Act. Aggrieved by the said order, the petitioners herein have filed an appeal under Section 106 of the Act before the District Registrar in Appeal No.3/2019-2020 which came to be dismissed on 08.08.2019 and thereby upheld the disqualification of order dated 14.05.2019. Having not satisfied with the said order, the petitioners have filed W.Ps No.41892-41898/2019 before this Court. This Court, by order dated 25.10.2019 has passed the following order: