ANJINAPPA Vs. SPECIAL DEPUTY COMMISSIONER

JUDGEMENT

(1.) I.A.No.1/2019 in W.A.No.2822/2019 is filed seeking condonation of delay of 11 days in filing the appeal. Sufficient cause is made out to condone the delay. Therefore, delay is condoned. The application for condonation of delay is allowed.

(2.) We have heard the learned counsel appearing for the appellants, the learned counsel appearing for the fourth to seventh respondents and the learned Government Pleader for the first to third respondents.

(3.) As far as W.A.Nos.2819/2019 and 3071/2019 are concerned, the challenge in the writ petitions filed by the appellants before the learned Single Judge was to an order passed by the Assistant Commissioner ordering mutation entries to be made in respect of the schedule land in favour of the fourth to seventh respondents. Even in W.A.No.2822/2019, the challenge is again to an order directing mutation entries to be made.