GANAPATI Vs. DEPUTY COMMISSIONER BELAGAVI

JUDGEMENT

(1.) Though matters are listed for preliminary hearing/orders by consent of learned Advocates appearing for parties, it is taken up for final disposal.

(2.) We have heard the arguments of Sri Srinand Pachchapure, learned counsel appearing for appellants and Sri Shivaraj P.Mudhol, learned counsel appearing for 5th respondent (Sri Srikant Nimbalkar) and Smt.Veena Hegde, Learned Additional Government Advocate appearing for respondent Nos.1 to 4.

(3.) Appellants and 5th respondent are staking claim over the property bearing R.S.No.901/1+2 measuring 3 acres situated at Sadalga village, Chikodi Taluk, Belagavi District over which civil dispute has arisen and is now pending before this Court in R.S.A.No.5160/2011.