LAGAMA Vs. LAND TRIBUNAL CHIKKODI BELGAUM DISTRICT

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner, the learned counsel for contesting respondent 3 and the learned government pleader who has been directed to take notice for respondents 1 and 2. Respondent 4 since deceased by his 5 l. rs. Notices served on the l. rs of respondent 4, but they are unrepresented. Respondent 5 has been served, but he is unrepresented.

(2.) THE learned government pleader shows the records received in this case.

(3.) IN this petition two orders passed on 23-7-1976 as per annexures-g and h have been challenged.