Sri R Anjaneyalu @ Sri Anji vs The Assistant Commissioner
2022 Latest Caselaw 13181 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 21ST DAY OF NOVEMBER, 2022

                           BEFORE

          THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

          WRIT PETITION NO.16246 OF 2022 (LR)

BETWEEN:
SRI. R. ANJANEYALU @ SRI. ANJI
S/O RANGAPPA
AGED ABOUT 38 YEARS
R/AT: RAJAPETE POST & VILLAGE
RAMAKUPPAM MANDALAM
KUPPAM TALUK
CHITTOOR DISTRICT
ANDHRA PRADESH - 517 401.
                                             ...PETITIONER
(BY SRI. MANJUNATHA .G, ADVOCATE)

AND:

1.     THE ASSISTANT COMMISSIONER
       KOLAR SUB-DIVISION
       KOLAR DISTRICT, KOLAR - 563 101.

2.     THE TAHSILDAR
       (OLD BANGARPET TALUK)
       PRESENTLY AT K.G.F. TALUK,
       KOLAR DISTRICT, PIN - 563 212.
                                           ...RESPONDENTS
(BY SRI. R. SRINIVASA GOWDA, AGA)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER DTD.25.6.2014 PASSED BY THE R-1 IN NO.LRF CR
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154/2010-11 WITH RESPECT OF AGRICULTURAL LAND BEARING
SY NO.237-3 NEW NO.237/12 MEASURING 0.01.04.00 GUNTAS
SITUATED AT PELUWARAA VILLAGE, KYASAMBALLI HOBLI, (OLD
BANGARPET TALUK) PRESENTLY AT KGF TALUK VIDE
ANNEXURE-E; AND ETC.,

    THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:

                            ORDER

The subject matter of this writ petition is substantially

similar to the one in W.P.No.4825/2021(LR) cw

W.P.No.3727/2021(LR) between SRI. MANJUNATHA E vs.

THE ASSISTANT COMMISSIONER & ANOTHER disposed off

by this Court vide judgment dated 27.07.2021, wherein

reprieve has been granted in terms of ultimate paragraph

therein.

2. The Division Bench decision of this court in

W.A.Nos.932-933/1974 between A.V.VINODA & ANOTHER

vs. STATE OF KARNATAKA BY ITS COMMISSIONER &

SECRETARY, disposed off on 11.12.1974, has held that like

cases should be treated alike and if relief is granted to a

litigant, it cannot be denied to other similarly circumstanced

litigants, subject to all just exceptions.

In view of the above, this petition is allowed;

impugned order is set at naught; relief granted to the

litigant in the cognate writ petition is extended to the

petitioner herein as well.

No costs.

Sd/-

JUDGE DS