Karnataka High Court
Avam Math vs The Land Tribunal on 8 November, 2013
Author: Ravi Malimath
Bench: Ravi Malimath
:1:
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
ON THE 8TH DAY OF NOVEMBER 2013
BEFORE
THE HON'BLE MR.JUSTICE RAVI MALIMATH
WRIT PETITION NO.83259/2013 (LR)
BETWEEN:
AVAM MATH
BELLARY
R/BY JAGADGURU KOTTURU SWAMY
MATH, SRI JAGADGURU
SANGANBASAVASAMIJI
AGE: 75 YEARS,
HOSPET, DIST: BELLARY ...PETITIONER
(BY SRI MALLIKARJUNSWAMY B. HIREMATH, ADV.)
AND:
1. THE LAND TRIBUNAL
BELLARY,
REPT BY SECRETARY.
2. Y MARISWAMY S/O. Y MARENNA
AGE: 59 YEARS,
OCC: AGRICULTURIST
R/O. D. NO. 23, 19TH WARD,
MARISWAMY MUTT, BELLARY ...RESPONDENTS
(BY SRI A.G.MALDAR, HCGP FOR R1)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
& 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER DATED 08/04/2011 IN CASE NO.LRM
NO.426/1983-84 PASSED BY THE LAND TRIUBNAL,
BELLARY AT ANNEXURE-E.
:2:
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
In view of the memo filed in the Court today, the petition is dismissed with cost of Rs.3,000/- to be paid by the petitioner within one week. He is granted liberty to file a fresh petition on the same cause of action.
SD/-
JUDGE Rsh