Citation : 2022 Latest Caselaw 11880 Kant
Judgement Date : 15 September, 2022
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF SEPTEMBER 2022
PRESENT
THE HON'BLE MR. ALOK ARADHE
ACTING CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE S. VISHWAJITH SHETTY
W.A. NO.812 OF 2022 (GM-FC)
BETWEEN:
SRI. NAGABHUSHANARADHYA
S/O GURUSIDDAPPA AARADYA
AGED ABOUT 45 YEARS
R/AT NANDISHWARA NILAYA
HENNUR, BAGLUR MAIN ROAD
NEAR ANJANEYA TEMPLE
BYRATHI, KOTHANUR
BANGALORE-560077.
... APPELLANT
(BY MR. SIDDHARTH B. MUCHANDI, ADV.,)
AND:
SMT. AKSHATHA NAGABHUSHANARADHYA
D/O LATE KANTHARADHYA
W/O NAGABHUSHANARADHYA
AGED ABOUT 32 YEARS
R/AT NANDISHWARA NILAYA
HENNUR, BAGLUR MAIN ROAD
NEAR ANJANEYA TEMPLE
BYRATHI, KOTHANUR
BANGALORE 560077.
... RESPONDENT
---
2
THIS WRIT APPEAL IS FILED U/S 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
ORDER DATED 29.06.2022 PASSED BY THE LEARNED
SINGLE JUDGE IN WP No.9909/2021 (GM-FC) AND ALLOW
THE SAID WRIT PETITION, GRANT SUCH OTHER RELIEFS
THAT THIS HONBLE COURT DEEMS FIT IN THE FACTS AND
CIRCUMSTANCES AND IN THE INTEREST OF JUSTICE AND
EQUITY.
THIS WRIT APPEAL COMING ON FOR ORDERS, THIS
DAY, ACTING CHIEF JUSTICE DELIVERED THE
FOLLOWING:
JUDGMENT
This intra court appeal arises from the order
dated 29.02.2022 passed by learned Single Judge in
exercise of powers under Article 227 of the
Constitution of India.
2. A seven Judge bench of this court in
TAMANNA AND OTHERS VS. MISS RENUKA AND
OTHERS', ILR 2009 KAR 1207 held that intra court
appeal does not lie against an order under Article 227
of the Constitution of India. The appeal is therefore,
dismissed as not maintainable.
Sd/-
ACTING CHIEF JUSTICE
Sd/-
JUDGE
SS
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