BALAKKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This intra Court appeal is filed under Sec. 4 of the Karnataka High Court Act, 1961, by the legal representatives or original respondent No.3, challenging the order dtd. 19/9/2024 passed by the learned Single Judge in W.P.No.26512/2005.

(2.) Learned Single Judge under the impugned order, allowed the Writ Petition and quashed the order dtd. 4/8/2005 passed by the second respondent - Land Tribunal.

(3.) The parties are referred to as per their ranking before the learned Single Judge.