M T KRISHNAPPA Vs. ERASHETTY MAJOR

JUDGEMENT

(1.) IN this writ appeal, appellants have called in question the order passed in w. P. Nos. 20866-68/2001 dated 18-1-2005.

(2.) THIS Court dealing with an intra Court appeal under writ jurisdiction, would normally refrain from examining the facts in detail. However, in the instant case, we are constrained to go into the factual details as the order impugned is preceded by series of orders passed by both quasi-judicial and judicial authorities and the lis between the parties is lingering since over a decade and half.

(3.) IN this appeal, appellants-1 and 2 would be collectively referred to as the appellants and respondents-1 to 3 would be collectively referred to as the respondents.