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Karnataka High Court

Abdul Aziz S/O Mainuddin Khazi vs The State Of Karnataka & Ors on 26 August, 2014

Author: S.N.Satyanarayana

Bench: S.N.Satyanarayana

                             -1-


            IN THE HIGH COURT OF KARNATAKA
                    GULBARGA BENCH

       DATED THIS THE 26TH DAY OF AUGUST, 2014

                           BEFORE

      THE HON'BLE MR.JUSTICE S.N.SATYANARAYANA

          WRIT PETITION No. 87070/2012 (RR/SUR)

BETWEEN

 ABDUL AZIZ
S/O MAINUDDIN KHAZI
AGED ABOUT: 58 YEARS,
OCC: AGRICULTURIST
R/O MASUTI VILLAGE
TQ. BASAVAN BAGEWADI
DIST. BIJAPUR - 586 101.
                                           ... PETITIONER

(BY SRI PRAKASH R. KULKARNI, ADVOCATE (ABSENT))

AND

1.    THE STATE OF KARNATAKA
      BY ITS SECRETARY
      DEPARTMENT OF REVENUE
      VIDHAN SOUDHA,
      BANGALORE - 560 001.

2.    THE DEPUTY COMMISSIONER
      BIJAPUR DISTRICT,
      BIJAPUR - 586 102.

3.    THE ASSISTANT COMMISSIONER
      BIJAPUR SUB-DIVISION
      BIJAPUR - 586 101.

4.    THE TAHSILDAR
                            -2-


     BASAVAN BAGEWADI TALUKA
     BASAVAN BAGEWADI,
     BIJAPUR - 586 101.

5.   MIRZA BEGUM
     D/O FAKEERSAB MULLA
     AGED ABOUT 48 YEARS,
     R/O TELGI VILLAGE
     TQ. BASAVAN BAGEWADI
     DIST. BIJAPUR - 586 101.

6.   AZMAT BEE
     W/O MAINUDDIN KASAR
     AGED ABOUT 45 YEARS,
     NEAR IBRAHIM ROZA
     JORAPUR PETH, BIJAPUR - 586 101.

7.   MUDUKAWWA
     W/O MALLAPPA WALIKAR
     AGED ABOUT 50 YEARS,
     R/O MASUTI VILLAGE,
     TQ. BASAVAN BAGEWADI,
     DIST. BIJAPUR - 586 101.

8.   HASANAPPA
     S/O RAMAPPA KOLKAR
     AGED ABOUT 49 YEARS,
     R/O TELGI VILLAGE
     TQ. BASAVAN BAGEWADI,
     DIST. BIJAPUR - 586 101.
                                        ... RESPONDENTS

(BY SRI SANGANABASAVA B. PATIL, ADV., FOR C/R5
    SRI SHIVAKUMAR R. TENGLI, ADDL. GOVT. ADV., FOR R6
    SRI BIRADAR VIRANAGOUDA, ADV., FOR R7 & R8)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND  OF THE CONSTITUTON OF INDIA, PRAYING TO ISSUE
A WRIT OF CERTIORARI OR ANY OTHER WRIT OR ORDER,
QUASHING THE IMPUGNED ORDER DATED 25.04.1981
PASSED BY THE 4TH RESPONDENT VIDE ANNEXURE-B AND
                              -3-


THE IMPUGNED ORDER DATED 12.11.1981 IN APPEAL
No.37/1981 PASSED BY THE 3RD RESPONDENT VIDE
ANNEXURE-E AND THE IMPUGNED ORDER DATED
18.10.2012 IN REV. No.09/2011 PASSED BY THE 2ND
RESPONDENT VIDE ANNEXURE-F.

    THIS WRIT PETITION IS COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP THIS DAY, THE COURT MADE THE
FOLLOWING:-

                          ORDER

None appears for the petitioner. Petition is dismissed.

Sd/-

JUDGE sma