TOWN MUNICIPAL COUNCIL Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) This intra court appeal by the writ petitioner/Town Municipal Council, Badami is directed against the impugned order dtd. 7/12/2022 passed in Writ Petition No.100717/2017 (KLR-RR/SUR), whereby the said petition filed by the appellant/petitioner was dismissed by the Single Judge of this Court by issuing the certain directions.

(2.) Heard the learned counsel for the appellant and learned HCGP appearing for respondent Nos.1 to 3.

(3.) The material on record discloses that the appellant/TMC preferred the aforesaid petition seeking quashing of the impugned order dtd. 5/1/2017 passed by the 1st respondent/Deputy Commissioner, Bagalkote whereby the Khata/Revenue records in relation to the subject properties were mutated into the names of private respondents by the Tahashildar and confirmed by the Assistant Commissioner as well as the Deputy Commissioner.