GANGAWWA Vs. RUDRAGOUDA DARAMAGONDA PATIL

JUDGEMENT

(1.) WITH the consent of the learned counsels appearing for both the parties, the matter is taken up for hearing.

(2.) HEARD the learned counsel appearing for the petitioner, 1st respondent and the government pleader for respondents 2 to 4.

(3.) THE petitioner is assailing the legality and validity of the impugned Order dated 24-11-1999 passed by the 4th respondent in rts:ap: 156+158/95-96 (Annexure-f ).