High CourtsSingle Bench(2026) 09 KAR CK 4972

Parashuram Bagali & Ors. vs The State Of Karnataka & Ors.

Karnataka High Court, Dharwad Bench · Decided on 25 September 2026

HON’BLE JUDGES
T.M. Nadaf, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition No. 106661 of 2026 (KLR-RR/SUR)

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Judgment

2 paragraphs · 43 words

ORAL ORDER

Since there is an alternative efficacious remedy under Section 136 of the Karnataka Land Revenue Act, 1964 before the Deputy Commissioner, petitioners are directed to avail the said remedy. In that view of the matter, this writ petition is disposed of.