Bombay HC: Clarifies Procedure for Executing Foreign Decrees || Supreme Court: Bureaucratic Delay No Excuse || Supreme Court Grants Full Disability Pension Arrears to Veterans || Delhi HC: Workman Cannot Claim Section 17(B) of the ID Act Wages after Reaching Superannuation Age || Allahabad HC: Caste by Birth Remains Unchanged Despite Conversion or Inter-Caste Marriage || Delhi High Court: Tweeting Corruption Allegations Against Employer Can Constitute Misconduct || Delhi High Court: State Gratuity Authorities Lack Jurisdiction over Multi-State Establishments || Kerala High Court: Arrest Grounds Need Not Mention Contraband Quantity When No Seizure is Made || SC: Silence During Investigation Does Not Ipso Facto Mean Non-Cooperation to Deny Bail || Supreme Court: High Courts Cannot Re-Examine Answer Keys Even in Judicial Service Exams

Karnataka HC: Revenue Authorities Have No Jurisdiction to Decide 'Title Dispute' Between Parties - (27 Jan 2020)

PROPERTY

Karnataka High Court has held that the revenue authorities like the Tahsildar, Assistant Commissioner and Deputy Commissioner have no jurisdiction to decide the 'title dispute', between the parties in respect of the immovable property/properties. The Court further elaborated that it is the exclusive domain of the competent Civil Court to adjudicate; the Decree, if any passed by the Court, will be binding on the parties, as well as the revenue authorities in the State.

Tags : KARNATAKA HIGH COURT JURISDICTION OF REVENUE AUTHORITIES

Share :