H G JAGANNATH Vs. SATHYABHAMA

JUDGEMENT

(1.) This intra court appeal by the State and its officials call in question a learned Single Judge's order dtd. 6/4/2023 whereby private respondents' W.P.No.1934/2023 having been favoured, a direction has been issued to consider their representation dtd. 12/1/2023 inter alia in terms of a judgment and decree dtd. 24/12/2005 entered in O.S.No.27/1999 in respect of 22 Acres and 06 Guntas in Block No.381, New Sy.No.13 of Hireguppe village, Madihalli Hobli, Belur Taluk in Hassan District. Learned Single Judge has prescribed a period of three months for compliance.

(2.) Having heard the learned counsel for the parties and having perused both the appeal papers and the original Revenue Records/Registers, we are inclined to grant a limited indulgence in the matter as under and for the following reasons: