CHANDRAHASA BHANDARY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The captioned appeal is filed assailing the correctness of the order dated 6.2.2021 passed by the learned Single Judge in W.P.Nos.50200-50205/2014.

(2.) The facts leading to the case are as under:

(3.) The appellants grievance is that 2nd respondent- Deputy Commissioner contrary to the directions of this Court without holding proper enquiry passed the order and thereby extinguished the kumki privilege as enjoyed by the appellants. Against the said order, the appellants preferred an appeal before the Karnataka Appellate Tribunal(KAT). The KAT dismissed the appeal and the same is confirmed by the learned Single Judge by the impugned order. Feeling aggrieved by the order of the learned Single Judge, the present writ appeal is filed.