THIMMAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is filed challenging the E-khatha issued in favour of respondent No.6 in respect of the subject property.

(2.) Learned AGA appearing for the respondents / State submits that against the registration of E-khata by the Grama Panchayath, an efficacious remedy of an appeal is provided under Sec. 269 of the Karnataka Gram Swaraj and Panchayath Raj Act, 1993 ('the Act' for short) before the Executive Officer, Taluk Panchayath.

(3.) In view of the same, the writ petition is dismissed as not maintainable.