KIRAN H D Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition seeks to lay a challenge to the order dtd. 31/10/2017 made by the Tahasildar at Annexure-J in RTS proceedings.

(2.) Learned AGA on request having accepted notice for the official respondents, notice to respondent No.3 having been dispensed with, opposes the petition contending that the petitioner can maintain an appeal under Sec. 136(2) of the Karnataka Land Revenue Act, 1964 and therefore, the indulgence of writ court is not warranted. So contending, he seeks dismissal of the writ petition.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court is broadly in agreement with the submission of the learned AGA.