H.R.HONNAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have challenged the order passed by respondent No.3 dtd. 10/12/2018 bearing No.[xxxxxxx]:02/2007-08 (vide Annexure-B to the writ petition) and the order passed by respondent No.2 dtd. 27/10/2021 bearing No.RP-03/2019 (vide Annexure- A to the writ petition) in respect of certain properties situated in Huliyur Durga Village, Kunigal Taluk.

(2.) The case of the petitioners is that proceedings before respondent No.3 was initiated by respondent No.5 for change of revenue entries regarding the properties concerned against the mother of the petitioners. She died during the pendency of the proceedings before respondent No.3. Application to implead petitioners was made by respondent No.5, notice was ordered to be issued to the petitioners by respondent No.3. However, before the same could be served and before the petitioners could be impleaded, respondent No.3 passed the impugned order in favour of respondent No.5.

(3.) Petitioners challenged the order of respondent No.3 before respondent No.2. However, without assigning any cogent reasons, their petition has been dismissed. Aggrieved by the same, the present writ petition is filed.