MALLANAIKA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) THIS writ petition is filed being aggrieved by the order passed by the Deputy Commissioner, Mysore dated 2-3-1994 confirming the order passed by the Assistant Commissioner, Hunsur Sub-Division, dated 27-7-2004 who has dismissed the appeal filed by the petitioners under Section 136(2) of the Karnataka Land Revenue Act, 1964 on the ground that no sufficient cause is made out for condoning the delay of 24 years in filing the appeal.

(2.) I have heard the learned Counsel appearing for the petitioners.