D.M.HARISH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The order impugned in this petition is an order passed by the Deputy Commissioner on 16/2/2015 on a petition filed by the petitioner under Rule 25 of the Land Grant Rules.

(2.) By the said order, the Deputy Commissioner has stated as follows:

(3.) It is not in dispute that respondent No.5 herein had filed WP No.45534/2002 before this Court seeking for a direction to the revenue authorities to grant him 85 cents of land in Sy.No.1/1 which was bounded on the Western side by Sy.No.152. In the said writ petition, this Court directed the respondents to consider the grievance of the petitioner in accordance with law. It was also made clear that if any order was passed and it was likely to affect the petitioner herein, notice should be issued to the petitioner.