LAWS(KAR)-2011-1-235

N. NANJAPPA S/O LATE NARAYANAPPA Vs. THE STATE OF KARNATAKA REVENUE DEPARTMENT REPRESENTED BY ITS SECRETARY, THE DEPUTY COMMISSIONER AND THE TAHSILDAR

Decided On January 17, 2011
N. Nanjappa S/O Late Narayanappa Appellant
V/S
The State Of Karnataka Revenue Department Represented By Its Secretary, The Deputy Commissioner And The Tahsildar Respondents

JUDGEMENT

(1.) MISC W No 328 OF 2011 for early hearing is allowed and the writ petition is taken up for hearing.

(2.) WRIT jurisdiction is not meant for issue of declaration in favour of a private person even assuming reliance is placed on some statutory provisions such as Sub -Section 5 of Section 95 of the Karnataka Land Revenue Act, 1964 [for short, the Act].

(3.) IT is because the Petitioner was aggrieved by the endorsement dated 19 -4 -2010 [copy at Annexure -K to the writ petition] issued by the Deputy Commissioner apprising the Petitioner that the said application has been rejected for the reason that the Petitioner has conveniently fenced of a public pathway that was existing in the subject land, as apprised by the tahsildar of the taluk etc.