SABAVVA Vs. MANAPPA

JUDGEMENT

(1.) This intra-court appeal takes exception to the impugned order in W.P. No.105438/2021, dtd. 12/1/2022, passed by the learned Single Judge whereby the writ petition filed by the appellant seeking quashing of the order dtd. 4/2/2021 passed by the fifth respondent-Deputy Commissioner in revision petition (R.P. No.51/2018) was dismissed by the learned Single Judge.

(2.) Heard the learned counsel for the appellants, the learned High Court Government Pleader for the respondents-State, and the learned counsel for the private respondents.

(3.) The material on record discloses that the appellants/writ petitioners and respondents No.1 to 4 & 7 to 10 are rival claimants in relation to the subject land in respect of which the Deputy Commissioner deleted the names of the appellants and inserted the names of the private respondents, aggrieved by which, the appellants- writ petitioners preferred the aforesaid writ challenging the order passed by the Deputy Commissioner. Prior to the said writ petition being preferred, a suit in O.S. No.103/2014 had already been instituted by the appellants-writ petitioners which was withdrawn before the said writ petition came up for disposal before the learned Single Judge. Under these circumstances, the learned Single Judge proceeded to pass the impugned order dismissing the challenge to the order of the Deputy Commissioner, aggrieved by which, the appellants are before this Court by way of the present appeal.