SIDDAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are all residents of Kundana Hobli, Devanahalli Taluk have presented these petitions calling in question an Official Memorandum dtd. 21/7/2014 by which the name of the petitioner which were found in the Demand Register of the Panchayat are cancelled.

(2.) Heard Sri. Jayaram S. Patil, learned Senior counsel representing the petitioners, Sri. K.R. Nithyananda, learned AGA appearing for respondent No.1, Sri. M.S.Devaraju, learned counsel appearing for respondent Nos.2 and 3 in all these cases and have perused the material on record.

(3.) Sans unnecessary details, facts in brief, are as follows: