N ASHWATHNARAYANA Vs. NARASIMHAIAH

JUDGEMENT

(1.) Though the matter is posted for orders on the applications, with the consent of counsel appearing for the parties, the main matter itself is taken up for disposal along with the applications,

(2.) Heard Sri. Narayanappa, learned Counsel for the Petitioners, Sri. Abhinav Anand, learned Counsel for the Respondents 1 & 2, Sri. R. Omkumar, learned Additional Government Advocate appearing for Respondents 3 & 4.

(3.) I.A. No. V of 2011 for production of additional documents is an application filed by the Petitioners only to bring on record the application that had been filed by persons claiming to be legal heirs of the original grantee by name Muniswamy before the Assistant Commissioner and also the copy of the memorandum of appeal filed by the very applicants before the Special Deputy Commissioner on the effort before the Assistant Commissioner failing, both the documents are documents which are borne out on record and with or without production of these documents, this Court can always look into the record of the Assistant Commissioner and also that of the Deputy Commissioner to ascertain the availability or otherwise of these applications and appeal.