SRI MADAN Vs. DEPUTY COMMISSIONER RAMANAGARAM DISTRICT

JUDGEMENT

(1.) A writ petition under Article 227 of the Constitution of India is not one that confers High Court a special jurisdiction which it can exercise in any situation. It is in the nature of power of superintendence over the functioning of the G6urts and Tribunals in the State

(2.) IT is essentially meant to reign in the Judges and quasi judicial functionaries who function in Courts and Tribunals within their jurisdiction and also to ensure that they do not function or conduct in an arbitrary manner to the detriment of the litigant'or a citizen of this country.

(3.) IT is not, as though, the High Court can invoke any of its other powers either under the Constitution of India or under any other statutory provision while disposing of a matter arising under a particular statutory provision and in the present case, the Karnataka Land Revenue Act, 1964 [for short The Act'], and with certain revenue authorities like the Tahsildar, the Assistant Commissioner and the Deputy Commissioner - the revenue officers each being subordinate to the next exercising administrative powers and also function as statutory functionaries under the provisions of the Act. ,