ABDUL HAQ Vs. DEPUTY COMMISSIONER UTTARA KANNADA

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner and the learned High court Government Pleader of the State (respondents 1 to 3 ).

(2.) THOUGH the legal representatives of respondent 4 are served, but have remained unrepresented. Since the matter is old and the case is coming up regularly both in warning list and the regular hearing list, without further waiting for their appearance, with the assistance of learned High Court Government Pleader, the matter is taken up for final consideration as it involves pure question of law.

(3.) THE subject-matter of the writ petition is an agricultural land bearing S. No. 285 measuring 11 guntas situated at Haladipur Village in honnavar Taluka. One Gouri d/o Masti Mukri, now represented by the l. Rs. respondents 4 (a) to 4 (g) was the tenant of the land in question.