Karnataka High Court
Sri.Purushotham Gowda K R vs State Of Karnataka on 15 June, 2022
Author: N S Sanjay Gowda
Bench: N S Sanjay Gowda
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF JUNE, 2022
BEFORE
THE HON'BLE MR. JUSTICE N S SANJAY GOWDA
WRIT PETITION NO.11591 OF 2022 (KLR-RES)
BETWEEN:
SRI PURUSHOTHAM GOWDA K R
S/O RAMANNA GOWDA
AGED ABOUT 63 YEARS
R/O KAYARMANE HOUSE
PERUVAJE VILLAGE, SULLIA TALUK
D K DISTRICT, MANGALURU
.....PETITIONER
(BY SRI PRINCE ISAAC FOR
SRI GIRISH T R, ADVOCATE)
AND:
1. STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY
REVENUE DEPARTMENT
M S BUILDING
BENGALURU - 560 001.
2. THE DEPUTY COMMISSIONER
D K DISTRICT
MANGALURU-575 008.
.....RESPONDENTS
(BY SRI R SRINIVASA GOWDA, AGA)
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THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE
IMPUGNED ORDER DATED 18.02.2022 IN NO.LND(3B)CR:8/
2019/62365/B3 PASSED BY THE DEPUTY COMMISSIONER, D K
DISTRICT, AT MANGALURU A COPY OF WHICH IS PRODUCED AT
ANNEXURE-G.
THIS PETITION COMING ON FOR PRELIMINARY HEARING
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
The Order impugned is an original order passed in No.LND(3B)CR:8/2019/62365/B3 by the Deputy Commissioner and is amenable to an appeal under Section 49 of the Karnataka Land Revenue Act.
2. In view of this, the learned Counsel for the petitioner seeks for permission to withdraw this writ petition and also seeks for grant of liberty to the petitioner to avail the appellate remedy.
3
3. Writ petition is dismissed reserving liberty to the petitioner to avail of the appellate remedy provided under Section 49 of the Karnataka Land Revenue Act, 1964.
Sd/-
JUDGE lnn