MALLTKARJUNAYYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Appeal is against the order passed by the District Judge, Dharwad dated 3.12.1980 in Miscellaneous Case No. 65 of 1972 on his file.

(2.) At the outset, a preliminary objection was raised by the learned Counsel on the other side that the appeal itself was not maintainable. The First point, therefore, that arises for our consideration is whether the present appeal is maintainable.

(3.) An application was instituted under S. 72 of the Bombay Public Trust Act before the learned District Judge, Dharwad in Misc. Case No. 65 72. the case had a chequered career. It dragged on till 3.12.1980 on which day the learned District Judge has passed the following order: