STATE OF KARNATAKA, DEPARTMENT OF REVENUE, VIDHANA SOUDHA, DR. B.R. AMBEDKAR VEEDHI. BANGALORE REP. BY ITS SECRETARY Vs. SRI K.M. NAVEEN S/O K.M. MANJUNATH

JUDGEMENT

(1.) THE State Government is calling in question 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 entires.

(3.) THE Deputy Commissioner, after examining the documents produced has come to the conclusion that the Tahsildar, Devanahalli had issued saguvalli chit for the year 1978 -79 and the entries therein disclosed that one Sri. Abdul Rehman S/o. Subhan Sheriff was granted land vide orders dated 7.9.1978 and 25.11.1978 and that he had paid the upset price based on which the saguvalli chit had been issued. Thus, the Deputy Commissioner has recorded a finding teat the particulars mentioned in the saguvalli chit issue register showed that the land was granted to favour of Sri. Abdul Rehman.