T.RATNABAI Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Learned Additional Government Advocate takes notice for respondent No.1.

(2.) With the consent of the learned counsels, the matter is taken up for final disposal.

(3.) Petitioners are aggrieved of the impugned order dtd. 1/6/2022 at Annexure-P passed by respondent No.1-Deputy Commissioner, Koppal who directed respondent No.2-City Municipal Council, Gangavathi to ensure that the name of respondent No.3 is entered in the municipal records along with the petitioners in respect of the property in question.