N. CHANDRASHEKAR REDDY Vs. CHIKKALAKKAPPA AND ORS.

JUDGEMENT

(1.) These writ petitions are by respondent No. 4 before the Deputy Commissioner challenging the order Annexure -H dated 14.09.2015 passed by the Deputy Commissioner, Bengaluru Urban District, Bangalore in case No. SC/ST(A) 195/2008 -09 in allowing the appeal filed by respondent Nos. 1 to 12 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 12.

(2.) Heard the learned counsel for the petitioner, learned counsel for contesting respondent Nos. 1 to 12 and learned AGA for respondent Nos. 16 to 18. Notice to R13 to R15 is dispensed with at the risk and request of the petitioner.

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