N BALAKRISHNA NAIDU Vs. SPECIAL DEPUTY COMMISSIONER BANGALORE

JUDGEMENT

(1.) Writ Petitioners are nobody to question the revenue entries whether as it prevailed prior to the impugned order passed by the Special Deputy Commissioner exercising his jurisdiction under Section 136(3) of the Karnataka Land Revenue Act, 1964, impugned in this writ petition (copy at Annexure-G) or pursuant to the order etc., as the subject entries are required to be mutated in the revenue records reflecting the interest of persons in whose favour the judgment and decree has been rendered by the Civil Court and not in any other manner.

(2.) Petitioners who claim to have purchased some agricultural lands measuring totally an extent of 7 acres 25 guntas in as many as fourteen survey numbers of Vasanthapura Village, Subramanyapura Post, Bangalore South Taluk, are aggrieved by the fluctuation of fortunes one after the other in the revenue entries and have sought for the following prayers.--

(3.) Mr. Nagaiah, learned Counsel for the Petitioners would urge that while the Petitioners have acquired good title to the subject property as Respondents 7 to 17 in whose favour the Civil Court has granted judgment and decree, have sold the land conveying right, title and interest to the Petitioners in terms of the sale transaction dated 22-6-2006, claim to be aggrieved because the Revenue Authorities, particularly, now the first Respondent-Special Deputy Commissioner in terms of the impugned order directed as under: