RAHATBEGUM Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Learned Additional Government Advocate accepts notice for respondents No.1 to 4.

(2.) The petitioners herein have challenged the order dtd. 21/12/2021 (Annexure-A to the writ petition) passed by respondent No.1 and the order dtd. 31/5/2019 (Annexure-B to the writ petition) passed by respondent No.2 and also sought for quashing the survivorship certificate issued by the competent authorities.

(3.) Having heard the learned counsel appearing for the parties, both the 1st and 2nd respondents, while adjudicating the appeals preferred by the parties, have referred to the judgment and decree passed by the Principal Civil Judge (Jr.Dn.), Dharwad in O.S.No.04/2010, with respect to determining the rights of the parties which is of civil nature and in that view of the matter, I do not find any illegality in the orders passed by the respondent authorities.