C.N. DEVARAJA REDDY, S/O. LATE NARAYANA REDELY, RAJA REDDY, S/O. LATE NARAYANA REDDY, VIJAY BHASKAR REDDY, S/O. C.N. ASHWATH REDDY AND NAGARAJ REDDY, S/O. NARAYANA REDDY Vs. THE STATE OF KARNATAKA, REPRESENTED BY ITS SECRETARY REVENUE DEPARTMENT

JUDGEMENT

(1.) THROUGH the instant writ appeal, the Appellants have assailed the order dated 30.11.2010 rendered by the learned Single Judge, while disposing of W.P. No. 32735/2010. The operative part of the order rendered by the learned Single Judge, is being extracted hereunder:

(2.) IN the aforesaid view of the matter, learned Counsel for the Appellants state, that the Appellants would be satisfied, if the writ appeal is disposed of with a direction to the Civil Court to take an expeditious decision, on the application filed by the Appellants herein.

(3.) IN view of the above, the instant writ appeal is disposed of, with a direction to the Civil Court to dispose of the application filed by the Appellants, as expeditiously as possible, after the Appellants herein have placed a certified copy of the instant judgment, on the record of the case.