Full Judgment Text
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.7894 OF 2002
SAVITHRAMMA .....APPELLANT(S)
VERSUS
DEPUTY COMMNR., MANDYA DISTT. & ORS. ....RESPONDENT(S)
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 remi
tted
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 wi
thin 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.