DHARMAPPA GOWDA S/O. ANNU GOWDA AND SRI JINNAPPA GOWDA S/O. ANNU GOWDA Vs. THE LAND TRIBUNAL PUTTUR D.K. BY ITS CHAIRMAN BY ITS CHAIRMAN, STATE OF KARNATAKA REP. BY ITS SECRETARY TO REVENUE DEPARTMENT AND SRI SATISH YADAPADITHAYA S/O. SUBRAYA YA

JUDGEMENT

(1.) HEARD learned Counsel Sri. K.N. Praveen Kumar for appellant, Sri. Basavaraj Kareddy, learned High Court Government Pleader for R1 and R2 and learned Counsel Sri. Padubidri Mohan Rao for respondent No. 3.

(2.) AS per office note, this appeal is barred by 43 days. I.A.II/08 has been filed for condonation of delay. For the reasons recorded in the said application, we are satisfied with the explanation given. Hence, I.A.II/08 is allowed and delay in filing the appeal is condoned. With consent, arguments heard.

(3.) IN the writ petition filed under Articles 226 and 227 of the Constitution of India, the appellants herein had prayed to quash the order dated 27.1.2003 passed by the Land Tribunal, Puttur. The dispute in this matter pertains to Sy. No. 57/5 having an area of 42 cents.