NIJALINGAIAH Vs. LAKSHMAPPA

JUDGEMENT

(1.) This writ appeal is directed against the order dated 13-09-2011 made in W.P.No.44628/2003 passed by the learned Single Judge whereby the learned Single Judge allowed the writ petition filed by the first respondent while setting aside the order dated 3-5-2003 passed by the Land Tribunal, Davanagere, remanding the matter to the Land Tribunal for fresh consideration.

(2.) The facts of the case are as follows:

(3.) We have heard Sri.B.M.Halaswamy, the learned counsel for the appellant and Smt.M.C.Nagashree, learned Government Pleader appearing for respondents 2 and 3.