SRI B POORNACHANDRA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Persons feeling difficulty in respect of orders passed by revenue authorities in exercise of appellate jurisdiction under Section 136(2) of the Karnataka Land Revenue Act, 1964 [for short, the Act] or revisional jurisdiction under Section 136(3) of the Act, can definitely get their grievances solved by filing a suit before civil court, get their rights resolved in respect of immovable properties for the reflection of which rights in the revenue entries statutory provisions are made and if the revenue entry is in any way at variance with the determination made by the civil court, to bring it in conformity with the determination by the civil court.

(2.) Disputes relating to immovable properties cannot be resolved in revenue offices, though revenue authorities have the responsibility to maintain revenue records for the purpose of realizing revenue to the state from the owner of the property. There is no more significance to the khata assigned by the revenue authorities.

(3.) With revenue to the state from such land revenue having become abysmally low, it is high time such darbar jurisdiction of revenue authorities is brought to an end and procedure for collecting land revenue streamlined.