VENKATAMMA Vs. PRAKASH K. SRIVASTAVA AND ORS.

JUDGEMENT

(1.) Heard Sri Ashok Haranahalli, learned Senior Counsel for the appellant and Sri Udaya Holla, Senior Counsel appearing for respondents 1 and 2. These appeals are preferred by the appellants being aggrieved by the order of the learned Single Judge, dated 27-6-2006 passed in W.P. No. 27546 of 2005 (KVOA) (Prakash K. Srivastava and Another v. The Tahsildar, Bangalore North Taluk, Bangalore and Others, 2006 5 KarLJ 645 ) and also rejection of the review petition by the learned Single Judge on 4-8-2010 in RP No. 122 of 2009.

(2.) The facts leading to these appeals are as hereunder:

(3.) After dismissal of the SLP by the Hon'ble Supreme Court, the appellants herein suppressing the fact of her son challenging the order, a review petition was filed before the learned Single Judge in R.P. No. 122 of 2009. The learned Single Judge after hearing the matter dismissed the review petition on merits and also on the ground of delay and laches by his order dated 4-8-2010. Therefore, the present writ appeals are preferred by the appellants.