T. JAMUNA Vs. THASILDHAR

JUDGEMENT

(1.) THESE writ petitions are directed against the order of eviction dated 30.07.2014 (Annexure -E) passed by the Tahsildar, Bangalore South Taluk, insofar as it relates to the petitioners.

(2.) I have heard the learned counsel appearing for the petitioners and the learned High Court Government Pleader appearing for the respondents.

(3.) LEARNED counsel for the petitioners submits that several documents were submitted before the Tahsildar in support of the petitioners' claim but none of the said documents have been considered. The objections filed by the petitioners have also not been considered. Therefore, he contends that the order of eviction which is impugned in these writ petitions is unsustainable in law and is liable to be set aside.