Karnataka High Court
Sri. Siddalinga Prabhu A C vs State Of Karnataka By Its on 19 February, 2024
Author: R Devdas
Bench: R Devdas
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NC: 2024:KHC:6909
WP No. 4802 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF FEBRUARY, 2024
BEFORE
THE HON'BLE MR JUSTICE R DEVDAS
WRIT PETITION NO. 4802 OF 2024 (KLR-RES)
BETWEEN:
SRI. SIDDALINGA PRABHU A C
S/O AMARESHAPPA CHITTAUPR
AGED ABOUT 41 YEARS
R/O KACHAPURA VILLAGE
LINGASUGAR TALUK
RAICHUR DISTRICT
NOW RESIDING AT H NO 1846/48
SRISHAILA, 19TH CROSS
20TH MAIN ROAD, VIJAYNAGAR
BENGALURU -560040.
...PETITIONER
(BY SRI. B A RAMAKRISHNA., ADVOCATE)
AND:
Digitally signed by 1. STATE OF KARNATAKA BY ITS
DHARMALINGAM
Location: HIGH SECRETARY TO REVENUE DEPARTMENT
COURT OF M S BUILDING
KARNATAKA
BANGALORE 560001
2. DEPUTY COMMISSIONER
RAICHUR DISTRICT
RAICHUR-584101.
3. THE ASSISTANT COMMISSIONER
LINGASUR SUB DIVISION
RAICHUR DISTRICT-584122.
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NC: 2024:KHC:6909
WP No. 4802 of 2024
4. THE TAHASILDAR
LINGASUGAR TALUK
RAICHUR DISTRICT-584122.
5. THE REVENUE INSPECTOR
LINGASURGA TALUK
RAICHUR DISTRICT-584122.
6. THE VILLAGE ACCOUNTANT
KACHAPURA VILLAGE
LINGASUGAR TALUK
RAICHUR DISTRICT-584122.
...RESPONDENTS
(BY SRI.C.N. MAHADESHWARAN., AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH /
SET ASIDE THE ORDER DATED 22/07/2015 PASSED IN CASE
NO. H. 39/2014-15 BY THE REVENUE INSPECTOR,
LINGASUGARU, THE FIRTH RESPONDENT HEREIN, ORDER
DATED 18/12/2017 PASSED BY THE ASSISTANT
COMMISSIONER LINGASUGURU, IN KAM. RRT/APPEAL NO.
212/20216-17 THE THIRD RESPONDENT HEREIN AND THE
ORDER DATED 12/08/2022 PASSED BY THE DEPUTY
COMMISSIONER, RAICHUR IN REVISION PETITION NO.
19/2020, AS PER THE ORIGINALS ANNEXURES -E, G AND M BY
ISSUE OF A WRIT OF CERTIORARI OR ANY OTHER WRIT OR
ORDER OR DIRECTION AS THE CASE MAY BE AND ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
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NC: 2024:KHC:6909
WP No. 4802 of 2024
ORDER
R.DEVDAS J., (ORAL):
Office has raised an objection regarding the
maintainability of the writ petition before this Principal
Bench having regard to the fact that the impugned orders
have been passed by the Assistant Commissioner-
Lingasaguru Sub-Division and the Deputy Commissioner,
Raichur District.
2. Learned Counsel for the petitioner fairly submits
that the office objections is sustainable having regard to
the judgment of the Full Bench of this Court in the case of
Karnataka Power Corporation Limited Vs. Gopalkrishna
and Another c/w Shashil and Others Vs. O.H. Amresh and
Another, reported in 2021 SCC Online Kar.15766.
3. Consequently, the writ petition stands transferred
to the Kalaburagi Bench.
4. For the purpose of statistics, the writ petition
stands disposed of.
Sd/-
JUDGE
DL
CT: JL
