Karnataka High Court
Sri M Shivanna vs Panchayat Development Officer on 27 September, 2012
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 27TH DAY OF SEPTEMBER, 2012
BEFORE
HON'BLE MR. JUSTICE RAM MOHAN REDDY
W.P.No.30241/2012 (LB-RES)
BETWEEN
SRI M SHIVANNA
AGED ABOUT 82 YEARS
S/O KARIBASAPPA
RESIDENT OF
PARASHSURAMPURA
CHALLAKERE TALUK-577522
CHITRADURGA DISTRICT
... PETITIONER
(BY SRI B.M.SIDDAPPA, ADV.,)
AND
1. PANCHAYAT DEVELOPMENT OFFICER
NAGARAMGERE GRAMA PANCHAYAT
NAGARAMGERE, CHALLAKERE TALUK-577522
CHITRADURGA DISTRICT
2. THE EXECUTIVE OFFICER
CHALLAKERE TALUKA PANCHAYT
CHALLAKERE-577522
CHITRADURGA DISTRICT
... RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER QUASHING THE ENDORSEMENT DATED 17.7.2012
VIDE ANNEXURE-F.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:
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ORDER
Petitioner has an alternate and efficacious remedy by filing an appeal under Sec.269 of the Karnataka Panchayat Raj Act, 1993, before the Executive Officer and therefore, I decline to interfere. Petition is accordingly rejected.
Sd/-
JUDGE PB