RITA DSOUZA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader takes notice for respondents No.1 to 3. Notice to respondents No.4 to 6 is not necessary for the following reasons;

(2.) The petitioner is aggrieved of the impugned order passed by the Assistant Commissioner, Mangaluru Sub- Division, in an appeal filed at the hands of respondents No.4 and 5 in RRT.SR.635/2021. The appeal was filed under Sec. 136(2) of the Karnataka Land Revenue Act, 1964. The petitioner had also filed a Review Application (I.A.No.III) in RRT.SR.365/2021, before the Assistant Commissioner and the Assistant Commissioner dismissed the said Review Application by order dtd. 16/8/2022.

(3.) Learned High Court Government Pleader submits that an order passed by the Assistant Commissioner under Sec. 136(2) of the Act can be questioned before the Deputy Commissioner under Sec. 136(3) by filing a Revision Petition.