SHIVANAGAPPA Vs. LAND TRIBUNAL GANGAVATHI

JUDGEMENT

(1.) these writ petitions are filed by the petitioners praying to quash the order passed by respondent 1 holding that the holding of the land by the petitioners exceeds by 11.8 units.

(2.) I have heard the counsel for the petitioners and the government pleader for respondents 1 to 3 and perused the records of the case.

(3.) since the land tribunal has passed a common Order, the writ petitioners have filed three separate petitions challenging the same, and as all the three writ petitions are directed against the common Order, I have heard them together and passing a common order in all these three writ petitions.