H. K. SURESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Shri Lingesh Kattimane, learned advocate for the appel lants, Shri G.K.Hiregoudar, learned Government Advocate for the State and Shri Shivaraj S.Bal lol l i, learned advocate for private respondents 4 to 9.

(2.) Based on a complaint f i led by the appel lants, Deputy Commissioner directed the Tahsi ldar to initiate action against private respondents under Section 192 (A) of the Karnataka Land Revenue Act. Accordingly, action was initiated. Private respondents challenged Deputy Commissioner's communication dated 08.03.2018 to the Tahsi ldar in the instant writ petitions. Appellants also moved this Court seeking a direction to the State Government to initiate action pursuant to their complaint. Both writ petitions have been disposed of by the Hon'ble Single Judge by common order dated 18.12.2018. The Hon'ble Single Judge has quashed the notice issued to the private respondents and reserved l iberty to the respondent authorities to comply with the requirement contemplated in the Circular dated 08.09.2008.

(3.) Shri Ballol l i, learned advocate for the private respondents submits that after disposal of the writ petitions, the Tahsi ldar has fi led a private complaint before the learned jurisdictional Magistrate, Siruguppa. The private respondents have chal lenged the said complaint also.