Srinivasa Desai vs The State Of Karnataka
2021 Latest Caselaw 5598 Kant

                                  1




              IN THE HIGH COURT OF KARNATAKA
                      DHARWAD BENCH

          DATED THIS THE 6th DAY OF DECEMBER 2021

                            BEFORE

    THE HON'BLE MR. JUSTICE HEMANT CHANDANGOUDAR


                REVIEW PETITION No.207/2006
                   in W.P. No.22069/2005

BETWEEN

1. SRINIVASA DESAI,
   S/O NARASHIMA DESAI
   AGED ABOUT 65 YEARS

2. DIRENDRA DESAI,
   S/O NARASHIMA DESAI
   (WRONGLY TYPED AS DEVENDRA IN THE
    CERTIFIED COPY OF THE ORDER)
   AGED ABOUT 50 YEARS,

 BOTH ARE RESIDING AT VENKATAPURA,
 HAVERI TALUK AND DISTRICT: 581110.    ...PETITIONERS

(BY SRI. F.V. PATIL, ADVOCATE )


AND

1. THE STATE OF KARNATAKA
   REPRESENTED BY ITS SECRETARY
   REVENUE DEPARTMENT,
   MULTISTORIED BUILDING
   BANGALORE 560001

2. THE LAND TRIBUNAL
   HAVERI TALUK, HAVERI
   REPRESENTED BY ITS SECRETARY
   TAHSILDAR,
                                2




  HAVERI TALUK AND DISTRICT-581 110

3. SRI KALLEDEVRU DEVASTANA
   VENKATAPURA VILLAGE
   REPRESENTED BY MUZARAI OFFICER AND
    TAHSILDAR,
   HAVERI TALUK AND DISTRICT 581110.           ...RESPONDENTS

(BY SMT. GIRIJA S.HIREMATH, HCGP FOR R1 AND R2)
(R3 - SERVED)


     THIS REVIEW PETITION FILED UNDER ORDER 47 RULE 1 OF
CPC, PRAYING FOR REVIEW OF THE ORDER/JUDGMENT AND DECREE
DATED 10-02-2006 PASSED IN W.P.NO.22069/2005 (LR), ON THE
FILE OF THE HON'BLE HIGH COURT OF KARNATAKA, BANGALORE.


     THIS REVIEW PETITION COMING ON FOR FINAL HEARING THIS
DAY, THE COURT MADE THE FOLLOWING:


                            ORDER

Against the order passed by the Land Tribunal, Haveri,

rejecting Form No.1 filed by the petitioners' father, petitioners

filed W.P. No.22069 of 2005. This Court, by order dated

10.02.2006, dismissed the writ petition on the ground that the

petitioners have not produced any authorization letter so as to

give statement before the Land Tribunal. I do not find any error

apparent on the face of the record so as to review the order

dated 10.02.2006 passed in W.P. No.22069 of 2005.

Accordingly, the review petition stands dismissed.

In view of dismissal of the petition, I.A. No.3/2006 does

not survive for consideration and the same is dismissed

accordingly.

Sd/-

JUDGE Kms