SHAIK ABDUL HAMEED Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Aggrieved by the order dtd. 23/4/2022 bearing No.SO/KANDAYA//BINSHETKI/K.SO-79730/20011/30/2022 passed by respondent No.1, vide Annexure-G to the writ petition, in respect of certain lands in Survey No.34/1/5 and 34/1/4 of Basapattan Village, Gangavathi Taluk, the instant writ petition is filed.

(2.) Learned AGA submits that the petitioner has an alternative and efficacious remedy under Sec. 49(c) of the Karnataka Land Revenue Act, 1964 and he has to approach the Karnataka Appellate Tribunal in this regard. The said proposition of law is not disputed by the petitioner.

(3.) As the petitioner has an alternative and efficacious remedy, the writ petition is hereby dismissed. It is needless to state that the petitioner is always at liberty to approach the Tribunal in the manner known to law. If he were to file any such appeal before the Karnataka Appellate Tribunal, the Tribunal shall condone the delay to the extent of time spent by the petitioner in prosecuting the instant writ petition.