ANUGRAHA BUILDERS & DEVELOPERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners, the learned HCGP for respondent-State and the learned counsel for the private respondents.

(2.) The petitioners are before this Court being aggrieved by the order dated 29.6.2015 passed by the second respondent af firming the findings of the third respondent who passed the order on 23.3.2013 in proceedings K.SC.S(A) 108/2011-2012.

(3.) It is the case of the petitioners that land to an extent of 1 acre in Sy.No.195 (Old No.60) situated in Thattenahal l i Vil lage, Kasaba Hobli , Anekal Taluk was granted to one Yel lappa as per the proceedings in DD Dis.M2.DD.19/53/54 dated 25.06.1954.