A.HIDAYATHULLA Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) This writ appeal is directed against the order passed in W.P. (MD)No.5640 of 2013, dtd. 5/9/2014, dismissing the writ petition filed by the appellants.

(2.) The brief facts that are necessary for the disposal of this writ appeal are as follows:

(3.) It is admitted before this Court that the order of Tahsildar granting patta in favour of the fourth respondent was without notice to the appellants. The third respondent has filed a counter affidavit before this Court and the relevant portion the counter affidavit is as follows: