THIMMAPPAGOWDA, SRI KESHAVEGOWDA, SRI DASEGOWDA AND SRI CHELUVEGOWDA, ALL ARE S/O LATE VELAPURIGOWDA Vs. THE DEPUTY COMMISSIONER AND OTHERS

JUDGEMENT

(1.) PETITIONERS are calling In question the order dated 17.02.2009 passed by the Deputy Commissioner, Hassan District, Hassan, vide Annexure -E.

(2.) BY the said order, the Deputy Commissioner exercising his inherent powers under Section 25 of the Karnataka Land Revenue Act, 1964 (hereinafter referred to as the Act, for short), has withdrawn his earlier order dated 23.12.2002 and has confirmed the order dated 26.03.2003 passed by the Assistant Commissioner. He has further directed cancellation of mutation entry No. 12/2007 -08. The Tahsildar has been directed to enter the name of Respondent No. 5 herein in the record of rights.

(3.) THE Assistant Commissioner has dismissed the appeal holding that the appeal was presented after a lapse of 10 years and the khatha was effected in the name of Puttegowda in accordance with law based on the consent given. Aggrieved by this order, the Petitioners herein preferred revision petition before the Deputy Commissioner.