KEMPANNA Vs. SAMMYS DREAM LAND COMPANY PVT. LTD.

JUDGEMENT

(1.) Sri D.R.Ravishankar, learned Senior Counsel for Sri Venugopal C.N., learned counsel for the appellants.

(2.) In order to appreciate the grievance of the appellants, few facts need mention which are stated infra.

(3.) Thereafter, on an application being filed on behalf of respondent No.1, the Deputy Commissioner, by an order dtd. 25/11/1998, changed the land use of the property from agricultural to non-agricultural/commercial purpose.