BASAPPA Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) This revision petition is directed against the impugned Judgment and Award dated 30th August 2013 passed by the Senior Civil Judge and JMFC at Gubbi in LAC (M)No.10/2010 whereby, the petition filed by the petitioners herein was dismissed as barred by time.

(2.) I have heard the learned counsel appearing on behalf of the petitioners as well as learned High Court Government Pleader for the respondents.

(3.) A few undisputed facts giving rise to the above petition are as follows: