SHESHAPPA GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is filed challenging the order passed by the Land Tribunal on an application filed by the tenant to amend his Form No.7.

(2.) Sri.Hareesh Bhandary T., learned counsel for the petitioners, submits that by inadvertence, the amendment application was filed and the petitioners may be permitted to withdraw the said amendment application.

(3.) In view of the above, the application filed by the tenant-Sheshappa Gowda for amendment of his Form No.7 is dismissed as withdrawn. Consequently, the impugned order would not survive for consideration.