BHADRAIAH BY HIS L.RS., SMT. PARVATHAMMA, SRI SHIVARUDRAIAH AND SRI PRAKASH Vs. SPECIAL LAND ACQUISITION OFFICER AND THE CHIEF ENGINEER HEMAVATHI CANAL ZONE

JUDGEMENT

(1.) SRI R.B. Sathyanarayana Singh, the learned High Court Government Pleader is directed to take notice for the respondents. The petitioners have called into question the order, dated 28.1.2013 (Annexure -F) passed by the Court of the Senior Civil Judge and JMFC, Gubbi (Reference Court) in L.A.C. No. 204/2007 on the three I.A.s. filed by the petitioners - for bringing the L.R.s on record, for setting aside the abatement and for the condonation of delay.

(2.) HEARD , Sri Mallikarjun B. Ryakha, the learned counsel appearing for Sri V.B. Siddaramaiah, for the petitioners and Sri R.B. Sathyanarayana Singh, the learned Government Pleader appearing for the respondents.

(3.) MY perusal of the impugned order reveals that the Reference Court has passed it for three reasons - -(a) the delay of 3 1/2 years is not cogently explained (b) another son of the deceased claimant, Sri Ravish is not one of the applicants and (c) the abatement order is not passed.