PARVATHAMMA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Aggrieved by the impugned order dtd. 8/2/2005 passed in L.R.F:(ANH) 27:99-2000 by respondent No.2 wherein occupancy rights has been confirmed in favour of one Late Siddegowda @ Doddonu, who was the father of respondent No.4 and husband of respondent No.3 in respect of 23 guntas of land in Sy.No.16 of Anehosahalli Village, Maralwadi Hobli, Kanakapura Taluk, Ramanagara District, the legal heirs of deceased Siddegowda @ Jettanna have preferred this writ petition.

(2.) The case of the petitioners is that the respondent in the impugned order was dead when the proceedings were initiated against him and the impugned order is passed without notice to the petitioners herein.

(3.) The said fact is not disputed by the learned HCGP.