COMPETENT AUTHORITY BELGAUM Vs. MANJULA

JUDGEMENT

(1.) The appellants have challenged the order dated 21.11.2011, passed by the learned Single Judge, in W.P.No.30792/2008.

(2.) By the impugned order, the learned Single Judge has disposed of the writ petition with an observation that the proposed action to take possession of surplus/excess land is abated.

(3.) Aggrieved by that, the appellants have filed this writ appeal.