HANUMAKKA W/O LATE SANJEEVAIAH, GURUPRASAD S/O LATE SANJEEVAIAH, SMT SAKAMMA W/O LATE HANUMANTHAIAH AND HANUMAIAH @ THAMMAIAH S/O LATE SANJEEVAIAH Vs. THE DEPUTY COMMISSIONER AND OTHERS

JUDGEMENT

(1.) WRIT Petitioners - four in number, are claiming to be persons interested in some agricultural lands in Sy. Nos. 7, 40/1, 40/5, 61/12 and 1/1 situated at Billakempanahalli Village, Bidadi Hobli, Ramanagaram, as the said properties are said to be joint family properties and the Petitioners share such properties along with Respondents 2 to 12.

(2.) PETITIONERS had once earlier approached this Court by filing writ petition No. 17038 of 2007 complaining that the Respondents 2 to 12 are in a preemptive manner trying to change the nature of the land without taking necessary permission and therefore action was warranted against them by representing to the Deputy Commissioner, but the Deputy Commissioner was not responding etc.,.

(3.) IT is now complaining that the Deputy Commissioner before whom the proceedings was pending for considerable time as in terms of his order dated 11.8.2010 has closed the proceedings for the reason that both the Petitioners and Respondents are absent inspite of several opportunities etc.,.