GIRIJABAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellants, the learned counsel appearing for third respondent and the learned Government Advocate for respondent Nos.1 and 2.

(2.) The present appellants are the third to eight respondents in the writ petition filed by the third respondent . The third respondent is the writ petitioner.

(3.) By the impugned order, the learned Single Judge has quashed and set aside the order dated 03.06.2003 passed by Land Tribunal, Saundatti. Operative part of the impugned order reads thus: