A M SHARATH CHANDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Manipulation of revenue officials for getting entries in the revenue records mutated in the name of one or the other person, whether by claiming title under a sale deed executed by a person who did not himself have any entries in the revenue records or claiming as legal heir of ancestor in whose name entry stood at some point of time in the remote past and not recently or till the date when change is sought for are all manipulative exercises indulged in by persons claiming property rights only before the revenue authorities, but not mustering courage to approach the proper forum for determination of such rights which is only a civil court. It is more so when the subject land happens to be in the vicinity of highly urbanized area and land value shoots up, purchasers - persons claiming to have acquired title and interest under a subsequent transaction, find it easy to manipulate the revenue authorities for getting entries in the revenue records rather than treading on the right royal path of approaching civil court for determination of their rights.

(2.) The present writ petitions appear to be not any better wherein Petitioners are seeking for quashing the orders passed by the Special Tahsildar, Bangalore South Taluk [copy at Annexure-U].

(3.) Attempt on the part of the writ Petitioners to get over this order though did not meet with much success in an appeal under Section 136[2] of the Karnataka Land Revenue Act, 1964 [for short 'the Act'] before the Assistant Commissioner and even further attempt before the Deputy Commissioner purporting to invoke his revisional jurisdiction under Section 136[3] of the Act also being not fruitful, the present writ petition before this Court.