GOVINDAPPA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Writ petitions without any rhyme or reason, frivolous writ petitions by persons who have grievance regarding title approach revenue authorities for manipulating the revenue records to their advantage and to the disadvantage of their rivals.

(2.) The conduct of the revenue authorities is no better and their orders which are more influenced by other considerations, some times may turn out correct also as a person who perhaps is entitled for an order has been able to influence them better than their rivals etc.

(3.) Be that as it may, the correctness or otherwise of entries in the revenue records do not constitute a fit matter for examination in writ jurisdiction and the examination if at all is only as to the manner of exercise of statutory power and authority by the revenue functionaries acting under the provisions of Chapter-XI of the Karnataka Land Revenue Act, 1964 [for short 'the Act'] starting from Sections 127 to 136 of the Act regulating the entries to be made in the revenue records for the purpose of identifying the person from whom the land revenue is to be collected.