Y N GANGADHARA SETTY Vs. KARNATAKA MILK FEDERATION

JUDGEMENT

(1.) THE petitioners in this writ petition have sought for a direction directing respondent 1-Karnataka Milk Federation (KMF) to restore possession of the schedule property forthwith to them and to hold an enquiry regarding the acts of omission and commission on the part of the respondents and fix the responsibility and for other reliefs.

(2.) THE facts in this case are as follows.

(3.) THE case of the petitioners is that by virtue of the above said Government Order and also in view of the reconveyance deed signed by the parties, the petitioners entered into possession of the schedule land. The further case of the petitioners is that they have made several representations for complying with the formalities relating to the reconveyance.