CHANNAPPA GOWDA Vs. STATE OF KARNATAKA AND OTHERS

JUDGEMENT

(1.) IN this writ petition the Petitioner is seeking to quash the impugned order at Annexure -D dated 27.8.1990 passed by the 2nd Respondent -Deputy Commissioner under Section 136(3) of the Karnataka Land Revenue Act, 1964.

(2.) THIS writ petition is liable to be dismissed on the ground of delay and laches. The impugned order was passed in the year 1990 whereas this writ petition is filed in the year 2001, after a lapse of 11 years. The Petitioner was not diligent in prosecuting the matter.

(3.) WRIT Petition is accordingly dismissed.