SHIVAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have preferred this writ petition seeking for the following reliefs:

(2.) Heard the learned counsel for the petitioners and the learned AGA for the respondents.

(3.) The petitioners who have filed revenue appeal No.41/2021-22 before the Deputy Commissioner, Koppal had filed an application under Order XI Rule 16 read with Sec. 151 CPC in the said proceedings with the prayer to summon the records from the office of the Tahasildar of Koppal. The said application was filed on 2/3/2023. It is alleged that without passing any orders on the same, the Deputy Commissioner has proceeded to consider the matter on its merits. It is under these circumstances, the petitioners are before this Court.