SMT. KOMALA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Though this writ petition is listed for removal of objections raised on I.A. No. 1 of 2018, learned Counsel for petitioners submits that a copy of I.A. No. 1 of 2018 has been served on learned Counsel for respondent 5, who acknowledges receipt of the same. The office objection is thus removed.

(2.) With the consent of learned Counsel on both sides, this petition is heard finally.

(3.) Petitioners have assailed order dated 3-3-2017 passed in R.A. No. 208/2012-13 by respondent 2-Assistant Commissioner, Hassan Sub-Division, Hassan, vide Annexure-G; as well as endorsement dated 16-9-2017 passed in R.P. No. 39/2017-18 by respondent 1-Deputy Commissioner vide Annexure-J.