VANDANA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) In this writ petition, the petitioners have challenged order dtd. 9/10/2014, passed by the Assistant Commissioner, Belagavi as per Annexure-P to the writ petition and order dtd. 16/3/2021 in RB/RTA/125-2014-15, passed by the Deputy Commissioner, Belagavi as per Annexure-Q to the writ petition.

(3.) Sri.Mallikarjunswami B Hiremath, learned counsel appearing for the petitioners argued that, Sec. 27 of the Karnataka Certain Inams Abolition, Act 1977 (for short, the 'Act') provides for revisional authority to the Divisional Commissioner. In that view of the matter, the order passed by the Deputy Commissioner, Belagavi cannot be accepted.