Sri B P Channa Keshava vs State Of Karnataka
2021 Latest Caselaw 1497 Kant

                           1
  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 29TH DAY OFJANUARY, 2021

                       PRESENT

       THE HON'BLE MR.ABHAY S. OKA, CHIEF JUSTICE

                         AND

       THE HON'BLE MR.JUSTICE MOHAMMAD NAWAZ

          REVIEW PETITION NO. 1 OF 2020
                       IN
   WRIT APPEAL NOs.17013-17015 OF 2011 (KLR-RES)

BETWEEN:
SRI B P CHANNA KESHAVA SHETTY
AGED ABOUT 56 YEARS
S/O LATE PUTTA BASAPPA SHETTY
R/At LAKSHMI PURA EXTENSION
BELUR, HASSAN DISTRICT                 ... PETITIONER

(BY SRI P P HEGDE, ADVOCATE)

AND:

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

2. THE DEPUTY COMMISSIONER
HASSAN DISTRICT, HASSAN-573 201.

3. THE ASSISTANT COMMISSIONER
SAKALESHPURA SUB-DIVISION
SAKALESHPURA,
HASSAN DISTRICT-573 201.
                                     2
4.THE TAHASILDAR
BELUR TALUK, BELUR
HASSAN DISTRICT-573 201.                      ...RESPONDENTS
                          ---
      THIS REVIEW PETITION IS FILED UNDER ORDER XLVII
RULE 1, C.P.C. PRAYING TO REVIEW THE JUDGMENT DATED
4.9.2019 PASSED IN W.A. NOs.17013-17015/2011 IN THE
INTEREST OF JUSTICE AND EQUITY.

      THIS REVIEW PETITION COMING ON FOR ORDERS THIS
DAY, CHIEF JUSTICE MADE THE FOLLOWING:

                              ORDER

Heard the learned counsel appearing for the review

petitioner.

2. We find no error apparent on the face of the record.

Even otherwise, there is no ground for review. The review

petition is, therefore, rejected.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

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