VEERABHADRA SHETTY Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) WRIT petitioners and respondents 4 to 6 are at loggerheads over acquisition of rights in respect of lands located in Chilkunda village, Hunsur taluk, Mysore district comprised in Sy Nos 101/2 measuring 4 acres 13 guntas, 102/3 measuring 2 acres 26 and 104/2 measuring 1 acres

(2.) GUNTAS guntas, and though acquisition of property rights is in dispute, in the guise of getting the entries in the revenue records corrected, the petitioners or respondents 4 to 6 have been before the revenue authorities and it is because the Deputy Commissioner has passed an order in favour of respondents 4 to 6, writ petitioners are before this court for quashing this order dated 26-5-2009 [copy at Annexure-A to the writ petition] etc. 2. Sri G Balakrishna Shastry, learned counsel for the petitioners, has very vehemently urged that the Deputy Commissioner has not appreciated the reasoning of the Assistant Commissioner, but has mechanically set aside the order and directed the parties to go to civil court; that the revenue entries are a stumbling block for getting relief before civil court.

(3.) . It is noticed that there are many Veerabhadra Shetties who figure both on the petitioners' side and the respondents' side and so also Javara Shetty or Javarai Shetty, because of which there is scope for confusion etc.