C SHIVALINGAIAH Vs. A ANAND RAO

JUDGEMENT

(1.) This Court in connected W.P.No.18835/2018 by order dated 25.06.2018 has directed stay of dispossession of the petitioner from the land. The petitioners in connected writ petition i.e., W.P.No.18084-85/2018 are the respondents in the connected writ petition i.e., W.P.No.18835/2018.

(2.) Heard the learned counsel for the petitioners and the learned HCGP.

(3.) Though the petitions are listed for preliminary hearing, matters are taken up for disposal with the consent of both the learned counsels in view of the short point involved.