REGENT COMPUTRONICS PVT. LTD.

NARASIMHAIAH Appellant

V/S

DEPUTY COMMISSIONER Respondents

Referred Judgements :-

U P STATE ELECTRICITY BOARD V. POORAN CHANDRA PANDEY [REFERRED TO]
VIVEK M HINDUJA VS. M ASWATHA [REFERRED TO]
NEKKANTI RAMA LAKSHMI VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF GUJARAT VS. PATIL RAGHAV NATHA [REFERRED TO]
MAMLESHWAR PRASAD VS. KANHAIYA LAL DEAD [REFERRED TO]
WAMAN RAO HANMANTRAO CHANDRA SHEKAR VITHALRAO SHRI BABURAO ALIAS P B SAMANT VS. UNION OF INDIA [REFERRED TO]
GAYA PARSHAD DIKSHIT VS. NIRMAL CHANDER [REFERRED TO]
A R ANTULAY VS. R S NAYAK [REFERRED TO]
UNION OF INDIA PRITHIPAL SINGH RAM MEHAR RAJ KUMAR DELHI CATTLE BREEDING FARMS PRIVATE LIMITED VS. RAGHUBIR SINGH :UNION OF INDIA [REFERRED TO]
KRISHENA KUMAR BALBIR SINGH DESH RAJ KOHLI R N MUBAYI PRESIDENT ALL INDIA RETIRED RAILWAYMEN P F TERMS ASSOCIATION BRIJ MOHAN KAUL K RAVI VERMA VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. SYNTHETICS AND CHEMICALS LIMITED [REFERRED TO]
K T HUCHEGOWDA VS. DEPUTY COMMISSIONER [REFERRED TO]
THAKUR KISHAN SINGH DEAD VS. ARVIND KUMAR [REFERRED TO]
R CHANDEVARAPPA VS. STATE OF KARNATAKA [REFERRED TO]
U P JAL NIGAM VS. PRABHAT CHANDRA JAIN [REFERRED TO]
MOHAMAD KAVI MOHAMAD AMIN VS. FATMABAI IBRAHIM [REFERRED TO]
STATE OF RAJASTHAN VS. D R LAXMI [REFERRED TO]
KUBHAYAMMED VS. STATE OF KERALA [REFERRED TO]
HARISHCHANDRA HEGDE VS. STATE OF KARNATAKA [REFERRED TO]
KARNATAKA BOARD OF WAKF VS. GOVT OF INDIA [REFERRED TO]
GUNTAIAH VS. HAMBAMMA [REFERRED TO]
UNION OF INDIA VS. MAJOR BAHADUR SINGH [REFERRED TO]
U P STATE BRASSWARE CORPORATION LTD VS. UDAI NARAIN PANDEY [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
T ANJANAPPA VS. SOMALINGAPPA [REFERRED TO]
CHINDE GOWDA VS. PUTTAMMA [REFERRED TO]
BHADRAPPA VS. TOLACHA NAIK [REFERRED TO]
B K MUNIRAJU VS. STATE OF KARNATAKA [REFERRED TO]
HEMAJI WAGHAJI JAT VS. BHIKHABHAI KHENGARBHAI HARIJAN [REFERRED TO]
OFFICIAL LIQUIDATOR VS. DAYANAND [REFERRED TO]
SANTOSH KUMAR SHIVAGONDA PATIL VS. BALASAHEB TUKARAM SHEVALE [REFERRED TO]
V KISHAN RAO VS. NIKHIL SUPER SPECIALITY HOSPITAL [REFERRED TO]
PYARE MOHAN LAL VS. STATE OF JHARKHAND [REFERRED TO]
SHANKER RAJU VS. UNION OF INDIA [REFERRED TO]
CBI VS. KESHUB MAHINDRA [REFERRED TO]
G KRISHNAREDDY VS. SAJJAPPA [REFERRED TO]
G M VENKATAREDDY VS. DEPUTY COMMISSIONER [REFERRED TO]
ASHA JOHN DIVIANATHAN VS. VIKRAM MALHOTRA [REFERRED TO]

JUDGEMENT

(1.) This appeal is filed against the order of the learned Single Judge in W.P.No.13697/2022 dtd. 7/6/2023.

(2.) We have heard Shri. Sunil S. Rao for Shri. T. Sheshagiri Rao, learned counsel appearing for the appellant, and Smt. Pramodhini Kishan, learned Additional Government Advocate appearing for respondents No.1 and 2, and Shri. Chandan, learned counsel and Shri. Abhishek Patil, learned counsel appearing for respondent No.4.

(3.) It is submitted by the learned counsel appearing for the appellant that the writ petition filed by the petitioner challenging the order of the Deputy Commissioner, Bengaluru Rural District, dtd. 12/11/2021 has been dismissed on the short ground that his application under Sec. 5 of the Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978, ('PTCL Act' for short) was filed belatedly and therefore, it need not be considered. It is submitted that the finding that the appellant had slept over his rights for a period of twelve years and that the cases covered by the judgments of the Apex Court in Nekkanti Rama Lakshmi Vs. State of Karnataka and Another,(2020) 14 SCC 232. and Vivek M. Hinduja Vs. M. Aswatha,(2019) 1 Kant LJ 819 SC. is completely misconceived.

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NARASIMHAIAH Vs. DEPUTY COMMISSIONER

Referred Judgements :-

JUDGEMENT

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