MASOBI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned AGA is directed to take notice for respondent Nos.1 to 5.

(2.) Learned counsel Sri.B.Ahamed Ali undertakes to appear for respondent No.6.

(3.) The petitioners, who claim to be the owners of the lands which are subject matter in this writ petition have approached this Court invoking Articles 226 and 227 of the Constitution of India seeking for the following reliefs: