Savithramma Vs. Deputy Commnr., Mandya Distt. & Ors. [2008] INSC 854 (8 May 2008)

CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.7894 OF 2002 SAVITHRAMMA .....APPELLANT(S) VERSUS O R D E R In our view, the impugned judgment of the Division Bench of the High Court which was passed under Section 4 of the Karnataka High Court Act, was not passed by a speaking and reasoned order. In fact, the only order which was passed is as follows :- "We have heard learned counsel for the appellant.

2. We have also gone through the impugned order passed by the learned Single Judge. We entirely agree with the view taken by the learned Single Judge.

3. Accordingly, the writ appeal is dismissed."

In this view of the matter, the impugned judgment is set aside and the matter is remitted back to the High Court for passing a speaking and reasoned order in accordance with law. The appeal is allowed to the extent indicated above.

The High Court is requested to decide the appeal in accordance with law preferably within a period of three months from the date of communication of this order.

There shall be no order as to costs.

.............................J.

( TARUN CHATTERJEE ) .............................J.

( HARJIT SINGH BEDI ) NEW DELHI;

MAY 8, 2008.

 

 Back

Pages: 1 2 3