CHIKKANARAYANAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner, claiming to be one of the brothers of Late Mr. Adyappa allegedly the grantee of the subject land is grieving before the Writ Court for assailing the order dated 10.08.2011, a copy whereof is at Annexure-F, whereby the second respondent has directed deletion of the name of Mr. Adyappa and entry of name of the Government to the Revenue Records. He has also sought for quashing of the order dated 07.03.2019 at Annexure-G and another order dated 24.05.2018 at Annexure-H whereby the subject land has been sanctioned to the fifth respondent - Rajiv Gandhi Rural Housing Corporation Ltd.,

(2.) After service of notice, the official respondents have entered appearance through the learned AGA; other respondents have put in appearance through their Panel Counsel; all the advocates in cohesion, resist the writ petition by filing the Statement of Objections; they make submission in justification of the impugned orders and the reasons on which they have been constructed; learned AGA vehemently contends that petition is highly belated and there being no plausible explanation for the long delay, the same is liable to be rejected.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court to grant declines indulgence in the matter for the following reasons: