Karnataka High Court
Girimallappa S/O Malakappa Kallur And ... vs The State Of Karnataka & Ors on 4 June, 2013
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
-1-
W.P.No.86130/2012
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT GULBARGA
DATED THIS THE 4TH DAY OF JUNE, 2013
BEFORE
THE HON'BLE MR.JUSTICE RAM MOHAN REDDY
W.P.No.86130 OF 2012 (KLR-RR-SUR)
BETWEEN:
1. GIRIMALLAPPA
S/O MALAKAPPA KALLUR
AGED ABOUT 59 YEARS
OCC: AGRICULTURE
R/O CHIKKAHAVALAGI
TQ. SINDAGI, DIST. BIJAPUR-586101
2. GURANNA
S/O MALAKAPPA KALLUR
AGED ABOUT 40 YEARS
OCC: AGRICULTURE
R/O CHIKKAHAVALAGI
TQ. SINDAGI, DIST. BIJAPUR-586101
... PETITIONERS
(BY SRI I.R.BIRADAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY ITS SECRETARY REVENUE DEPT.
M.S.BUILDING, BANGALORE-1
2. THE TAHASILDAR SINDAGI
TQ. SINDAGI, DIST. BIJAPUR-586101
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W.P.No.86130/2012
3. MAHADEVI
W/O VITTAPPA NEVAGI
AGED ABOUT 52 YEARS
OCC: AGRICULTURE
R/O DEVAR-NAVADAGI
TQ. SINDAGI
DIST. BIJAPUR-586101
... RESPONDENTS
(BY SRI SHIVAKUMAR R. TENGLI, AGA FOR R1 & R2)
THIS WRIT PETITION FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A
WRIT OF CERTIORARI AND TO QUASH THE MUTATION ENTRY
DATED 7.6.2003 PASSED BY THE 2ND RESPONDENT IN
M.E.NO.3751 IS PRODUCED AT ANNEXURE-J AND ETC.
THIS WRIT PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Petitioner has an alternative and efficacious remedy of filing an appeal under Section 136 of the Karnataka Land Revenue Act, 1966, calling in question the mutation entry in M.E.No.3751 dated 07.06.2003 Annexure-J passed by the Tahsildar, Sindagi. So also, petitioner has an alternative and efficacious remedy to call in question the entries made in the revenue records -3- W.P.No.86130/2012 by the Tahsildar by filing an appeal under the same provision. Accordingly, appeal is rejected.
Sd/-
JUDGE.
NB*