Karnataka High Court
Laxminarayan Subraya Bhat vs Land Tribunal Honavar Taluk on 23 May, 2012
Author: Dilip B.Bhosale
Bench: Dilip B.Bhosale
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD.
DATED THIS THE 23 DAY OF MAY, 2012
BEFORE
THE HON'BLE 14R.JUSTICE DILIP B BHOSALE
W.P.NO. 18554/2001(KLRA)
BETWEEN:
1. Laxmlnarayana Subraya Bhat,
Aged about 86 years.
2. Ramakrishna Subraya Bhat,
Since Deceased by his L.R.s.
2a. Vasant Ramakrishna Bhat,
Aged about 41 years.
2b. Savitha,
6-- W/o. Krishna Prabhu,
V - Aged about 38 years.
2c. Kavitha
D/O. Ramakrishna Bhat
Aged about 30 years.
3. Manjunath Subraya Bhat,
Since Deceased by L.R.s
3a. Smt. Padama
W/o. Late Manjunatha Bhat,
Aged about 54 years.
3b. Shobha
D/o. Late Manjunatha Bhat,
W/o. Sujith Pai, Aged about 35 years.
2
3c. Jyothi
D/o. Late Manjunatha Bhat,
W/o. Maruthi Shanbhough
Aged about 32 years.
3d. Seema
D/o. Late Manjunatha Bhat,
W/o. Anil Bhandarkar
Aged about 30 years.
3e. Vasudev
5/0. Late Manjunatha Bhat,
Aged about 27 years.
All are RIO. Mandal Kurve Village,
Honavar Taluk,
U.K. District.
PETITIONERS
(By Sri. S.R. Hegde Hudlamane, Adv.)
AND:
1. Land Tribunal,
Honavar Taluk,
Honavar,
U.K. District
By its Chairman.
2. State of Kamataka,
By Its Secretary,
Revenue Department,
Vidhana Soudha,
Bangalore-560 001.
RESPONDENTS
(By Smt. Megha C. Kolekar, AGA for
Ri and R2)
THIS WRIT PETITION IS FILED UND
227 OF THE CONSTITUTION OF IND ER ARTICLES 226 AND
IA PRAYING TO CALL FOR THE
RECORDS OF THE APPEAL DA
A/WP/AP/651/86, WHICH WAS
CONNECTED WITH DAA/WP/AP/1
81/86 AND DAA/WP/AP/193/86
AND BE PLEASED TO SET AS
IDE THE ORDER OF THE LAND
3
TRIBUNAL, DATED 27/01/1982 PASSED IN NO. LRT.
SR. 3/ 42 +
43+66 AND ETC.
THIS WRIT PETITION COMING ON FOR PRLY. HEAR
THIS DAY, THE COURT MADE THE FOLLOWING: ING
PC:
Learned counsel for the petitioners' prays for
withdrawal of this writ petition and submits that
petitioners
desire to file fresh petition for appropriate reliefs.
Petition is disposed of as withdrawn. If the petitioners
file fresh petition, same shall be considered
and dealt with in
--
accordance with law.
safr SAK