STATE OF KARNATAKA, DEPARTMENT OF REVENUE, VIDHANA SOUDHA, DR. B.R. AMBEDKAR VEEDHI, BANGALORE-01 REP. BY ITS SECRETARY Vs. SRI PRUTHVIRAJA READY, S/O SRIRAMA REDDY

JUDGEMENT

(1.) THE State Government is calling in question the order dated 21.08.2010 passed by the Special Deputy Commissioner, Bangalore District, thereby dropping the suo motu proceedings initiated by him under Section 136(3) of the Karnataka Land Revenue Act, 1964 (for short 'the Act').

(2.) THE Principal Secretary, Department of Revenue, Government of Karnataka, Bangalore addressed a letter dated 13.10.2006 to the Deputy Commissioner requesting to take necessary action with regard to the entries effected in the revenue records in the names of some private individuals, of the property allegedly belonging to the Government comprised in Sy.No. 21 of Hosahalli Village, Jala Hobli, Bangalore North (Additional) Taluk and to take steps to correct the revenue entries.

(3.) THE Deputy Commissioner, has recorded a finding that as per the registered sale deed dated 27.05.1946 executed by the original owner Sri. Syed Masthan Sab in favour of Sri. Abdul Sattar Sab, there was a clear recital to the effect that the land was acquired by Hangami Saguvalli and was in possession and enjoyment to an extent of 4 acres. Subsequently, the land came to be alienated by Sri. Abdul Sattar in favour Sri. Syed Mohiyuddin as per the registered sale deed dated 03.05.1947.