JUDGEMENT
Rakesh Kumar,J. -
(1.)Heard Sri M.Venkata Ramana, learned counsel for the appellants.
(2.)The present Appeal, under clause 15 of letters patent, has been preferred against the order, dated 13.10.2020, passed in Writ Petition No.18576 of 2020 by a learned single Judge of this Court.
(3.)It was submitted by learned counsel for the appellants that the writ petitioner, who is respondent No.1 in the present Writ Appeal, has made a false allegation touching the right of the writ appellants in respect of an immovable property. However, the writ Court, without issuing any notices to the writ appellants, disposed of the Writ Petition. He submits that before passing such order, it was necessary to direct for issuance of notices to the writ appellants and as such the order of learned single Judge needs to be interfered with.
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