RAMAKRISHNAIAH Vs. ASST. COMMISSIONER-CUM-LAND

JUDGEMENT

(1.) SRI R.B.Sathyanarayana Singh, the learned High Court Government Pleader is directed to take notice for the respondent.

(2.) THE petitioners have called into question, the order, dated 20.02.2013 (Annexure -F) passed by the Court of Senior Civil Judge and JMFC, Gubbi (Reference Court) in L.A.C.No.255/2006, dismissing the petitioners' three I.As. - for bringing the legal representatives of the claimant on record, for setting aside the abatement and for the condonation of delay in making the application for setting aside the abatement.

(3.) SRI M.B.Chandrachood, the learned counsel for the petitioners submits that this Court by its order, dated 12.12.2012 in W.P.No.49837 -839/2012 has quashed the similar orders passed by the Reference Court, He submits that the respondent has awarded a paltry sum of 110,000/ - for acquiring 4 acres 10 guntas of the lands.