RAMANAGARA DISTRICT Vs. SIDDARAMU

JUDGEMENT

(1.) This intra-court Appeal seeks to call in question a learned Single Judge's order whereby, 1st respondent's W.P.No.32442/2015 (LB-RES) having been favoured, relief has been granted to him. The operative portion of the order reads as under:

(2.) After service of notice, the 1st respondent having entered appearance through his counsel. The said respondent having died, his L.Rs. are brought on record with leave of the court.

(3.) BRIEF FACT MATRIX OF THE CASE: