DODDAPAPAIAH, Vs. H S RAJANNA

JUDGEMENT

(1.) THIS appeal by the tenant is filed assailing the correctness of the order dated 05 -12 -2011 passed in W.P.No.30834/2003, wherein respondents 1 to 8 herein filed writ petition questioning the correctness of the order passed by the Land Tribunal, Anekal, dated 30 -11 -2002. The learned Single Judge allowed the said writ petition, set aside the order dated 30 -11 -2002 of the Land Tribunal and remitted the matter to the Land Tribunal for fresh disposal in accordance with law. Being dissatisfied with the impugned order passed by the learned Single Judge, the appellant herein has presented this appeal.

(2.) WE have heard the learned Counsel appearing for the parties and perused the order passed by the learned Single Judge and the order passed by Land Tribunal.

(3.) FACTS leading to this appeal are stated as hereunder: