MALLAMMA W/O MUNIYAPPA; CHENNAMMA W/O LATE MUNIYAPPA AND ORS Vs. STATE OF KARNATAKA; DEPUTY COMMISSIONER AND ORS

JUDGEMENT

(1.) Though matter is listed in Preliminary Hearing in 'B' Group, by consent of learned Advocates it is taken up for final disposal.

(2.) Petitioner has sought for quashing of the order passed by second respondent in LND(H)CR- 01/2003-04, Annexure-S dated 13.06.2011, whereunder it has been held that records produced by petitioners relating to the grant made in their favour are fabricated documents.

(3.) Heard Sri.D.N.Manjunath, learned counsel appearing for petitioner and Sri.Vijaykumar A.Patil, learned HCGP appearing for respondents State. Verified the writ papers.