P ANJANAPPA Vs. SPECIAL DEPUTY COMMISSIONER

JUDGEMENT

(1.) THESE appeals are directed against the order dated 1.8.11 passed in writ petitions whereby all the petitions filed by the appellants have been dismissed. The order dismissing the writ petitions reads thus:

(2.) WE are informed that the civil dispute between the parties is now pending in the Supreme Court. In view thereof, it is open to the appellants to approach the revenue authorities after the civil dispute is finally decided for effecting necessary entries in the record of rights on the basis of the final adjudication of rights of the parties. With these observations, the appeals are disposed of.