K JAYALAKSHMI JAYARAM Vs. SECRETARY

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellants.

(2.) The appellants are aggrieved by the judgment dated 18th December 2018 passed by the learned Single Judge by which writ petitions filed by the appellants were rejected. The challenge before the learned Single Judge was to the order dated 7th August 2018 passed by the Karnataka Appellate Tribunal in an appeal preferred by the appellants by challenging the order dated 4th March 2009 passed by the Secretary of the Revenue Department.

(3.) By an order dated 4th March 2009, the Secretary of the Revenue Department informed the Deputy Commissioner that prior approval of the Government is accorded to reserve Government pasture land measuring seven guntas in Sy.No.75 of the concerned village for a road under the provisions of the Karnataka Land Revenue Act, 1964.