(1.) Whether the learned single Judge is justified in rejecting the appellants' writ petition on the ground of delay and laches in the absence of any explanation for the inordinate delay of more than one hundred and fifty years in raising the dispute, and in approaching the Court, is the question that requires to be considered in this intra Court appeal.
(2.) This writ appeal is directed against the order dated 03.11.2015 passed by a learned single Judge of this Court, whereby the learned single Judge has rejected the appellants' writ petition on the ground of delay and laches. We have heard Sri. G.R. Gurumath, learned counsel appearing for the appellants and perused the record.
(3.) The appellants raised the dispute for the first time by,issue of a notice dated 27.01.2014 (Annexure-E) through their General Power of Attorney. The said notice reads as follows: <FRM>JUDGEMENT_17_LAWS(KAR)7_20161.htm</FRM>
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