LAWS(KAR)-2014-4-419

BHAGIRATHIAMMA ALIAS GANGABHAGIRATHI, Vs. K SEENA DEVADIGA,

Decided On April 24, 2014
Bhagirathiamma Alias Gangabhagirathi, Appellant
V/S
K Seena Devadiga, Respondents

JUDGEMENT

(1.) THE petitioner/appellant herein has assailed the correctness or otherwise of the order impugned passed by the learned Single Judge, in Writ Petition No.20392/1993, dated 17th January 2011.

(2.) IN the said writ petition, the appellant had sought for quashing the order dated 27th December, 1980 passed by the third respondent Land Tribunal, Kundapura Taluk in Case Nos.T.R.I.(1)1344/1979 -80 and T.R.I.(2)11343/1979 -80.

(3.) THE learned Single Judge, after hearing both sides and after going through the reliance placed by the respective parties, has dismissed the petition. Being aggrieved by the dismissal of the writ petition, the appellant has filed this appeal, seeking to set aside the order passed by Land Tribunal as also the impugned order passed by the learned Single Judge.