C.T. PURUSHOTHAM REDDY Vs. SPECIAL DEPUTY COMMISSIONER

JUDGEMENT

(1.) This intra court appeal has been filed by the unsuccessful petitioner challenging the order dtd. 9/6/2022 passed by the learned Single Judge of this Court in W.P.No.47447/2011.

(2.) Heard the learned counsel appearing for the parties and also perused the material available on record.

(3.) Facts as revealed from the records which are necessary for the purpose of disposal of this appeal are, that the mutation order passed in the year 1972 was challenged by the appellant herein by filing an appeal before the Assistant Commissioner under Sec. 136(2) of the Karnataka Land Revenue Act, 1964. The Assistant Commissioner vide order dtd. 8/10/2007 had allowed the said appeal after condoning delay of nearly 35 years in filing the appeal. As against the said order, the contesting private respondents had filed revision before the Deputy Commissioner, who had allowed the same and being aggrieved by the order passed by the Deputy Commissioner, the appellant had preferred W.P.No.47447/2011 before this Court, which has been dismissed by the learned Single Judge vide the order impugned. Hence, this appeal.