BEERAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This intra court appeal is filed challenging the order dtd. 23/6/2022 passed by the learned Single Judge of this Court in W.P.No.23143/2017.

(2.) Heard the learned Senior Counsel appearing on behalf of the appellant and also perused the material available on record.

(3.) Brief facts of the case as revealed from the records for the purpose of disposal of this case are, in proceedings bearing M.R.No.33/97-98, mutation order was passed in favour of Munikalappa and Dodda Beerappa in respect of land bearing Sy. No.200 measuring 4 acres 28 guntas situated at Konaghatta village, Kasaba Hobli, Doddaballapur Taluk. The said order was challenged by the appellant herein before the Assistant Commissioner by filing an appeal under Sec. 136(2) of the Karnataka Land Revenue Act, 1964 (for short, 'the Act') and the said appeal was dismissed on 22/4/2002 upholding the mutation order made in favour of Munikalappa and Dodda Beerappa in M.R.No.33/97-98 in respect of land bearing Sy. No.200. The appellant herein had not challenged the said order passed by the Assistant Commissioner, and therefore, the said order dtd. 22/4/2002 had attained finality.