BHARATHI SWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is an intra Court appeal filed by the petitioner in W.P.No.3523/2021. In terms of the impugned order dtd. 19/2/2021 learned Single Judge of this Court has dismissed the Writ Petition and has confirmed the order passed by the Deputy Commissioner in R.P. No.24/2021.

(2.) The Review Petition No.24/2021 on the file of Deputy Commissioner, Mysore was filed by the contesting respondents of this writ appeal challenging the order of the Assistant Commissioner, wherein the Assistant Commissioner in terms of the order dtd. 16/12/2020 has allowed the appeal filed by the appellant and directed the present appellant's name to be entered in the property records pertaining to the disputed properties.

(3.) Learned counsel for the appellant in support of his contentions would place reliance on the judgment of the Full Bench of this Court in the case of Smt.Jayamma and Others vs. The State of Karnataka represented by its Secretary, Department of Revenue and others reported in 2020 SCC online Kar 211. He contended that the Deputy Commissioner did not notice the fact that there is a title dispute between the parties relating to the petition property and ought to have directed the parties to approach the competent Civil Court for redressal of their grievance.