GOPE GOWDA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) I.A No.1/2022 is filed seeking condonation of delay of 78 days in filing the appeal. For the reasons stated in the affidavit filed along with the application, the delay caused in filing the appeal is condoned. I.A No.1/2022 is allowed.

(2.) The present appeal is filed challenging the order dtd. 21/7/2022 passed by the learned Single Judge in Writ Petition No.7997/2021. The appellant/petitioner had challenged the order of the Assistant Commissioner whereby the grant of land in favour of the appellant was cancelled and subsequently, the said order of the Assistant Commissioner was confirmed by the Deputy Commissioner as well as the Karnataka Appellate Tribunal. The learned Single Judge by assigning reasons in paragraphs 4 and 5 of the order has dismissed the petition.

(3.) The learned counsel for the appellant is fair enough to submit that in an identical circumstance, Writ Appeal No.1140/2022 was dismissed by the order dtd. 15/2/2023 by a Division Bench of this Court, to which one of us is a party. A copy of the order is also placed on record for our perusal.