Shivaji S/O. Kallappa Sullad vs Satyanarayan R. Pujar on 17 January, 2013

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Karnataka High Court

Shivaji S/O. Kallappa Sullad vs Satyanarayan R. Pujar on 17 January, 2013

Bench: Subhash B. Adi

                           :1:



            IN THE HIGH COURT OF KARNATAKA
               CIRCUIT BENCH AT DHARWAD

        DATED THIS THE 17TH DAY OF JANUARY 2013

                        BEFORE

         THE HON'BLE MR.JUSTICE SUBHASH B. ADI

      WRIT PETITION NOs.65923-65924/2012(KLR-RES)

BETWEEN

SHIVAJI S/O. KALLAPPA SULLAD
AGE: 70 YEARS, OCC: RETD. SERVICEMAN
R/O. KALLI ONI, DHARWAD

                                          ..... PETITIONER

(BY SRI CHANDRASHEKHAR CHAKALABBI, ADV.)


AND

1.    SATYANARAYAN R. PUJAR
      AGE: 40 YEARS, OCC:NIL
      R/O. LINE BAZAAR, COURT ROAD
      DHARWAD

2.    THE DEPUTY DIRECTOR OF LAND RECORDS
      DHARWAD

3.    THE CITY SURVEY OFFICER,
      DHARWAD

                                     ..... RESPONDENTS

(BY SMT K VIDYAVATHI, AGA FOR R-2 & R-3
SRI M.G. NAGANURI, ADV. FOR R-1)
                              :2:




     THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
SET ASIDE THE ORDER PASSED BY THE DEPUTY DIRECTOR
OF THE LAND RECORDS, DHARWAD, THAT IS RESPONDENT
NO.2, DATED:19/07/2012 (ANNEXURE-A) AND THE NOTICE
ISSUED BY CITY SURVERY OFFICER, DHARWAD, THAT IS
RESPONDENT NO.3 DATED:30/07/2012 FIXING          ON
08/08/2012, AS THE DATE FOR CONDUCTING THE SURVEY
(ANNEXURE-B) AND ETC.

     THESE WRIT PETITIONS COMING ON FOR ORDERS,
THIS DAY, THE COURT MADE THE FOLLOWING:

                           ORDER

The impugned order at Annexure-A is an order of status-quo passed by the Deputy Director of Land Records. Both the parties submit that the matter is pending before the DDLR and in the meanwhile, the order of status-quo may be granted.

2. If the main matter itself is pending before the DDLR, the DDLR is directed to dispose of the matter continuing the status-quo order as on today. He is further directed to dispose of the main matter as early as possible not later than one month from the date of receipt of copy of the order. In case, if the DDLR points measurements are :3: necessary, it is open to him to reconsider the application of the respondent.

Accordingly writ petition stands disposed of.

SD/-

JUDGE Naa

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