KADRIYAPPA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) By the impugned order, the learned Single Judge dismissed the writ petition on the ground that there is an inordinate delay of 26 years in filing the application for restoration of land by the appellants/petitioners.

(2.) In similar circumstances, this Court, vide order dtd. 27/1/2023 passed in W.A.No.189/2022 to which, the appellants and the respondents were parties, dismissed the said appeal by upholding the order passed by the learned Single Judge. Therefore, we see no reason to take a different view in the present appeal.

(3.) Accordingly, the appeal is dismissed.