DABADI HIRE BHIMAPPA Vs. LAND TRIBUNAL

JUDGEMENT

(1.) HEARD the Learned Counsel for the petitioners and the learned government Pleader for R1 to R3 and the Learned Counsel for R4 to R17,

(2.) IN this petition, the order passed by the Land Tribunal, Sirguppa, in No. KOM/bhusu/24/74-75 on 15. 4. 94 holding that the petitioners had 30. 09 acres of 'd' class land in excess of the ceiling limit.

(3.) IT is seen from the impugned order that it has been passed without hearing the petitioners. The order states that the petitioners were absent on the date of hearing.