GOUSEMOHIDDIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE learned Government Pleader is directed to take notice for the respondents 1 and 2.

(2.) IN this Writ Petition under Articles 226 and 227 of the Constitution of India, the petitioners have called in question the order dated 23.12.1975 passed by the Land Tribunal, Dharwad, in Case No. KLR/NVL/SR: 19, vide Annexure -C.

(3.) AGGRIEVED by that, the petitioners have filed this writ petition.