C.D. APPAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONERS are calling in question the endorsement dated 05.09.2013 vide Annexure -G issued by the 3rd respondent -Deputy Commissioner and the order sheet maintained in the office of the 3rd respondent vide Annexure -F.

(2.) PETITIONERS claim to be the legal representatives of late Smt. Muthamma. Smt. Muttamma purchased land bearing Sy. No. 37/B to an extent of 14 guntas situated at Koppalur Village of Mysore Taluk under a registered sale deed dated 27.10.1994. They claim to be in possession and enjoyment of the said land.

(3.) ACCORDING to the petitioners, they were neither heard nor notified in the matter by the Assistant Commissioner and the said order was passed placing them ex -parte. It is urged that having come to know of the order passed by the Assistant Commissioner, an appeal was preferred under Section 5 -A of the Act before the Deputy Commissioner in appeal No. PTAL(Appel)17/2002 -03 along with an application seeking condonation of delay.