GOVINDAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner has sought for to quash the orders passed by the respondent authorities at Annexure-A, B, C and to pass any other appropriate orders.

(2.) According to the petitioner, his name was entered in the revenue records in respect of the property in Sy. Nos. 36 and 37 of Giddennahalli Village, Attibele Hobli, Anekal Taluk measuring 5 acres 16 guntas and 1 acre 33 guntas respectively. However, by order dated 13-12-2000 the Special Tahsilder, Anekal has entered the name of the 6th respondent deleting the name of the petitioner and others. The said order has been challenged by the petitioner before the Assistant Commissioner, who dismissed the appeal, as against which, a revision petition was preferred before the Special Deputy Commissioner, who also confirmed the order of the Assistant Commissioner while dismissing the revision filed by the petitioner. Hence, this petition.

(3.) According, writ petition is disposed of.