N. CHANDRASHEKAR REDDY Vs. GORLAPPA AND ORS.

JUDGEMENT

(1.) This writ petition is by respondent No. 2 in the appeal challenging the order Annexure -G dated 14.09.2015 passed by the Deputy Commissioner, Bengaluru Urban District, Bangalore in case No. SC/ST(A) 193/2008 -09 in allowing the appeal filed by respondent Nos. 1 to 14 herein and setting aside the order passed by the Assistant Commissioner and consequently ordering for restoration of the petition land in favour of respondent Nos. 1 to 14.

(2.) Heard the learned counsel for the petitioner, learned counsel for contesting respondent Nos. 1 to 14 and learned AGA for respondent Nos. 16 to 18.

(3.) For the sake of convenience, the parties are referred to as they are referred to in the appeal before the Deputy Commissioner.