NARASIMHAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are knocking at the doors of Writ Court seeking quashment of order bearing No. INA:ULRM.102/1983 - 84 dtd. 11/6/2012 passed by the 3rd Respondent - Land Tribunal, a copy whereof avails at Annexure F whereby their application for grant of occupancy in Form 1 filed under the provisions of the Mysore (Religious and Charitable) Inams Abolition Act, 1955 has been rejected. Learned Senior Advocate, Mr. M.R. Rajagopal appearing on behalf of the petitioner seeks to falter the impugned order on the ground that there the subject land is an Inam land whereas, it is wrongly treated as not being as such.

(2.) Learned HCGP appearing for the official respondents graciously shared the original records and resisted the petition making submission in justification of the impugned order and the reasons on which it has been structured. The counsel for the private respondent too echoed the same. They seek dismissal of the Writ Petition contending that the supervisory jurisdiction of this Court constitutionally vested under Article 227 is limited vide SADHANA LODH vs. NATIONAL INSURANCE CORPORATION , 2003 4 SCC 524 and therefore, it cannot undertake a deeper examination assuming the appellate powers.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this court declines indulgence in the matter for the following reasons: