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Judgment
8 paragraphs · 131 wordsRavi Malimath, J
Misc. application (IA No.12289 of 2020) with supplementary affidavit is taken on record.
The petitioners seek for a writ of mandamus to direct the respondents not to interpret the orders and directions passed in WPPIL no.170 of 2020,
and to direct the respondents not to damage the crops on bhumidhari land, and other reliefs.
On considering the contentions, we are of the considered view that the proprietary rights of the petitioners, as sought to be agitated, cannot gone
into in a writ petition. The same can be agitated only before an appropriate civil/revenue court.
Hence, in view of the availability of an alternative and efficacious remedy, it is inappropriate for this Court to entertain this writ petition.
Hence, the writ petition is dismissed.