DODDAPPAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are residents of Doddadenahalli, Bengaluru Rural District. This petition has been filed as a public interest litigation in which validity of the order dtd. 16/8/2021 passed by the Deputy Commissioner under the provisions of Sec. 71 of the Karnataka Land Revenue Act, 1964 (hereinafter referred to as 'the Act') has been challenged.

(2.) The doctrine of availability of alternative remedy also applies to public interest litigation. The petitioners have an alternative remedy of filing an appeal under Sec. 49(c) of the Act. We are therefore not inclined to interfere with the matter. However, liberty is reserved to the petitioners to assail the order passed by the Deputy Commissioner in an appeal, if so advised.