PANCHURA ESTATE LTD Vs. TAHSILDAR PANDALUR

JUDGEMENT

(1.) SINCE the issues involved in all these appeals are identical, they are being disposed of by the following common order.

(2.) IN the light of the order to be passed hereunder, we are of the view that there is no need to refer all the factual matrix as stated by both parties.

(3.) FOR convenience, we shall refer the parties as arrayed before the Original Authority, viz. , the Assistant Settlement Officer.