MEDAK SUMITRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners herein have sought for the following reliefs in this writ petition:

(2.) Heard the learned counsel for the petitioners and the leaned Additional Government Advocate appearing for the respondents.

(3.) The learned counsel for the petitioners submits that this Court in identical matters has already quashed Annexure-B, insofar as it relates to the land of the petitioner therein on the ground that the order at Annexure-B has been passed in violation of the principles of natural justice.