M. VIJAYA LAKSHMI Vs. H. NARASE GOWD

JUDGEMENT

(1.) The provocation for the applicant/petitioner in I.A.No.3 of 2020 to file the present appeal with the leave of the Court to present the same, is an order dated 18.10.2019 passed by a learned Single Judge in Writ Petition No.16125 of 2019.

(2.) The first respondent/writ petitioner filed the said Writ Petition, seeking to declare the action of the respondent-revenue officials Nos.2 to 5 therein in not taking any steps to safeguard the land purportedly belonging to Sri Anjaneya Swamy temple in an extent of Ac.1.26 cents in Survey No.367-8 situated at Mandalahalli Village, Gudibanda Mandal, Anantapur District.

(3.) The learned Single Judge after considering the matter, passed an order dated 18.10.2019, the relevant portion of which reads as follows: