PARIMALA S SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) SRI Shashidhar S. Karamadi, the learned Government Pleader is directed to take notice for the respondent Nos.1 and 2.

(2.) THE petitioners' only grievance is that their application, dated 15.3.2012 (Annexure-H) for their impleadment in case NO.LRY 79-71 TRI 5374/77-78, before the Land Tribunal, Udupi has remained unconsidered.

(3.) SRI Shashidhar S. Karamadi, the learned Government Pleader appearing for the respondent Nos.1 and 2 submits that all the applications pending before the Land Tribunal would be considered in accordance with law.