ESHWARAPPA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) This intra court appeal is filed against the order dtd. 16/12/2021 passed by the learned Single Judge, by which, the writ petition preferred by the appellants has been dismissed.

(2.) The learned Single Judge, while deciding the writ petition preferred by the appellants, has relied on the Full Bench decision of this Court in the case of SRI MUNNAIAH & OTHERS VS THE DEPUTY COMMISSIONER, BANGALORE & OTHERS,ILR 2021 KAR 3169. It is also pertinent to note that against the aforesaid order passed by the Full Bench of this Court, a special leave petition was preferred which was dismissed by the Supreme Court by order dtd. 28/1/2022 passed in SLP(C) No.21079/2021.

(3.) The law declared by the Full Bench of this Court has to be honoured by the Division Bench. We, therefore, do not see any ground to entertain this appeal. Accordingly, the appeal is dismissed.