NEELAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Aggrieved by the order dated 16.04.2010 bearing No.PTCL.17/2007-2008 passed by respondent No.3 at Annexure-C and the order dated 27.10.2014 bearing No.PTCL.2/2010-2011 passed by respondent No.2 at Annexure-D, petitioners prefer this writ petition.

(3.) The petitioners claim that they are the owners of 1 acre 20 guntas of land in Sy.No.18/2 situated at Kenkere Village, Kasab Hobli, Kunigal Taluk, Tumkur District.