G GANGAMMA Vs. HANUMANTHAPPA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader for respondents No.2 and 3.

(2.) The respondent No.1(a) though served is unrepresented.

(3.) The petitioners are before this Court being aggrieved by the order passed by the respondent No.2 at Annexure-E to the writ petition dated 29.11.2001 affirming the order of the respondent No.3 dated 24.10.2007 at Annexure-H to the petition and the consequential proceedings directing the petitioners to handover possession of the lands.