PATEL PILLANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS writ appeal is filed against the order dated 19-6-2001 passed in w. P. No. 12216 of 2000 reviewing the order passed in W. P. No. 38408 of 1999.

(2.) THE grievance of the learned Counsel for the appellant is that the panchayat was not a necessary party nor the Secretary is authorised to file the writ petition and despite that the learned Single Judge reviewed his own order and restored the writ petition.

(3.) IN response to the notice respondent 4 appeared and filed statement of objections denying the allegations as alleged. It is stated that possession of the disputed land has been taken over. It is also stated that resolution dated 5-11-1999 which was produced with the rejoinder pertains to two lands in Sy. Nos. 132 and 133.