M C BANGARAMMA Vs. NANJAMMA

JUDGEMENT

(1.) this writ appeal is preferred against the order dated 14-3-1991 passed by the learned single judge in W.P. no. 21709 of 1990.

(2.) the learned single judge has rejected the petition therefore, the petitioners inthe writ petition have come up in the appeal. During the pendency of the appeal respondent no. 2 expired therefore, his legal representatives have been brought on record and they have also been served with the notice.

(3.) in the writ petition, the petitioners/appellants sought for quashing the orderdated 18-2-1989 passed by the special deputy commissioner (revenue), Bangalore district in case no. O.s./ex. No. 3/1988-89. They have also sought for quashing the order dated 16-8-1990 passed by the Karnataka appellate tribunal in appeal no. 193 of 1989. Both the orders have been produced as annexures-a and b in the writ petition.