THIMMEGOWDA S/O KARIGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The legality and correctness of the order passed in WP No 17267-69 of 2013 dated 27-5-2013 is called in question in these appeals.

(2.) Facts leading to these appeals are as under:

(3.) The appellants herein were petitioners before the learned Single Judge. According to them, appellants 1 and 2 are owners of 4 acres 30 guntas each in Sy No 18/1 and third appellant is the owner of 3 acres in the same survey number and also 30 guntas of land in Sy No 26/3 of Boochahalli village, Bilikere hobli, Hunsur taluk.