MAJ GEN J K KOSHY (RETD ) S/O LATE K T KOSHY; SHYAMALA KOSHY Vs. ASSISTANT COMMISSIONER; SPECIAL DEPUTY COMMISSIONER AND ORS

JUDGEMENT

(1.) Notice had not been issued in this appeal. Due to noncompliance of office objections and for non-appearance of the appellants or their representatives, the appeal was dismissed for non-prosecution on 22.05.2012. An application for restoration of the appeal has been filed.

(2.) The dispute pertains to 2 acres of land in Sy.No.43/2 situated in Hongasandra village, Begur Hobli, Bangalore South Taluk.

(3.) The facts of the grant of land are best gathered from the concurrent summation to be found in the order of the Assistant Commissioner as well as the Special Deputy Commissioner. The former in his order dated 08.12.2003 has observed as follows;