ANJANAPPA Vs. ASSISTANT COMMISSIONER AND SRI C. SHIVARDUDRAIAH

JUDGEMENT

(1.) IN this writ petition under Articles 226 and 227 of Constitution of India, the petitioner has called in question, the order dated 26.09.2008, passed by the Karnataka Appellate Tribunal, in Appeal No. 1054/2004 vide Annexure -E. By the impugned order at Annexure -E, the Karnataka Appellate Tribunal has set aside the order passed by the first respondent.

(2.) AGGRIEVED by that, petitioner has filed this petition.

(3.) THE second respondent has filed statement of objections contending that the writ petition is not maintainable. The second respondent owns lands bearing Sy. Nos. 296, 297, 300 and 302 of Ganjikunte Village and they are in possession of the land. The petitioner is the grand son of Lagumappa.