High CourtsSingle Bench

Hanumanti and Others vs State of Karnataka and Others

Karnataka High Court · Decided on 22 March 2013 · Citation: (2013) 3 KarLJ 626

HON’BLE JUDGES
D.V. Shylendra Kumar, J
RESULT
Dismissed
CASE NUMBER
Writ Petition No''s. 100726 to 100731 and 100861 of 2013 (LR-RES)

AI Structured Summary

Not yet generated for this judgment

Judgment

2 paragraphs · 161 words

D.V. Shylendra Kumar, J.—These writ petitions are directed against the order dated 30-10-2012 passed by the Assistant Commissioner, Sedam in exercising his power under Sections 79-A and 79-B read with Section 83 of the Karnataka Land Reforms Act, 1961 (for Short, ''Act''), filed by the petitioners who are not parties to the order, but claim that they are legal heirs of the third respondent who was a party to the order. In the first instance the legal heirs questioning the order in the writ jurisdiction is a little far-fetched and more so, when the third respondent or even the fourth respondent who has suffered that order has not questioned the same.

2.

Be that as it may, even otherwise, the impugned order is appealable u/s 118 of the Act. Therefore, these writ petitions are not entertained and the same are dismissed without prejudice to the rights and remedies of the petitioners, which can be availed of elsewhere, in accordance with law.