ASHOK Vs. PANDURANG

JUDGEMENT

(1.) In view of the Order dated 31.5.2012 made in W. P. No. 67926/2011 by Learned Single Judge, Hon'ble Chief Justice by his special Order dated 21.6.2012, has referred the following question to answer by this Larger Bench:

(2.) Sri. Santosh B. Rawoot, Learned Counsel for the petitioner and Sri. Mahesh Wodeyar, Learned Additional Government Advocate addressed arguments stating that under Section 136(3) of the Land Revenue Act, the Deputy Commissioner has the revisional jurisdiction.

(3.) Keeping in view large numbers of cases are pending on the similar issue, the Bar was notified to address arguments either for or against the view in question. Accordingly, Sri. F.V. Patil, Learned Senior Member of the Bar submitted that Sections 136(3) of the Land Revenue Act, itself is a remedy against the finality of the order of the Appellate Authority made under Section 136(2) of the Land Revenue Act. Sri Ahmed Ali Rahman Shah, Learned Advocate submitted that an aggrieved party has no right to invoke the revisional jurisdiction of the Deputy Commissioner under Section 136(3) of the Land Revenue Act.