DEVRAJ RAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is knocking at the doors of Writ Court against non-consideration of his Representation dtd. 5/10/2021 wherein his maternal nephews are allegedly interfering with cultivation of land and therefore, they should be prevented from doing it. The Representation at Annexure-A colloquially reads as under:

(2.) Learned AGA having accepted notice for the official Respondents opposes the Petition contending that the Revenue Authorities do not have power of issuing injunction as held by Hon'ble Madras High Court in RAMASWAMY RAJA vs. ELAPPA GOUNDAR (1960) 2 MLJ 555 and therefore, Petitioner has to workout his grievance before the Civil Court if he so desires. Having so contended, he also agrees to instruct his clients to look into the application allegedly filed by the Petitioner in Form -7 way back in 2018.

(3.) In the above circumstances, this Writ Petition is disposed off reserving liberty to the Petitioner to seek redressal of his grievance elsewhere in accordance with law. Costs made easy.