NISHANTH MOHAMOOD KHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners in this joint writ action have brought in question the order dated 19-11-1992 in No. KLRM.120/1975-76 on the file of 2nd respondent-Land Tribunal, Tumkur and have also sought appropriate writ or direction to protect their right. In the party array, they have brought in the State of Karnataka and Land Tribunal, Tumkur, as respondents 1 and 2 and two other individuals who have set up counter-claim.

(2.) Heard learned designated Senior Counsel, Mr. S.P. Shankar for the petitioner and Mr. Venkatesh Dodderi for the State, while the other respondents, though duly served, are not represented.

(3.) The factual matrix to which learned Senior Counsel has referred to and relevant for consideration is: