RAMESH R. Vs. THE TAHSILDAR

JUDGEMENT

(1.) THE appellants are questioning the legality and correctness of the order passed by the learned Single Judge in WP No. 22773/2013 dated 10.07.2013.

(2.) THE facts leading to this appeal are as here under:

(3.) IT is the case of the appellants that respondent No. 3 by encroaching the Raja kaluve, is trying to block the free flow of water to the Bellandur lake. Therefore, they requested the Tahsildar and the Deputy Commissioner to take action in accordance with law by considering their representation.