SHARANAPPA Vs. SHARANAMMA

JUDGEMENT

(1.) THIS writ petition is against the order passed under Section 77-A of the karnataka Land Reforms Act.

(2.) THE learned Counsel appearing for the Caveator submits that as against the impugned order passed by the Assistant Commissioner, there is an alternative remedy of appeal under Section 118 of the Act, to the Revenue appellate Tribunal, and therefore, this petition is liable to be dismissed. The learned Counsel for the petitioner submits that as against the order passed under Section 77-A, no appeal is provided under Section 118 of the Act, and therefore, this writ petition is maintainable.

(3.) IN order to consider the rival contentions, it is just and necessary to extract Section 118 of the Act. Section 118 (2) of the Act, reads as follows.