K.SEETHARAMA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Shri Y.R.Sadasiva Reddy, learned Senior Advocate for the appellants-petitioners.

(2.) For the sake of convenience, the parties shall be referred to as per their status in the writ petitions.

(3.) Petitioners approached this Court in the instant writ petitions on the premise that their applications filed for impleadment before the Land Tribunal, Bengaluru has been rejected.