KISHAN PYARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned Additional Government Advocate has placed the original records.

(2.) The top noted writ petition is filed seeking recall/review of the order passed by this Hon'ble Court in W.P.No.41471/2002 and also for quashing of impugned order dated 11.06.2002 passed by second respondent/Land Tribunal, Kalaburagi as per Annexure-B.

(3.) The facts leading to this case are as under :