KRISTAPPANAYAK AMARAPPANAYAK DESAI Vs. LAND TRIBUNAL

JUDGEMENT

(1.) Heard the learned counsel for the petitioners, learned counsel for the respondent No.3 and also learned AGA for respondents No.1 and 2 .

(2.) The brief facts of the case that would be relevant for the purpose of disposal of this petition are:

(3.) Learned counsel for the petitioners submits that the petitioners or their ancestors have not signed or filed any compromise petition before the Land Tribunal. He submits that, on the basis of the created compromise petition, the order impugned has been passed, which cannot be sustained. He also submits that, petitioners ' father Amarappanayak has died much earlier to the order dated 20.12 . 2012 impugned in this writ petition, and without bringing the legal representatives of the deceased Amarappanayak on record, the impugned order has been passed and therefore, the same is non est in the eye of law.