STATE OF KARNATAKA, DEPARTMENT OF REVENUE, VIDHANA SOUDHA, DR. B.R. AMBEDKAR VEEDHI, BANGALORE-5600 001, REP. BY ITS SECRETARY Vs. SRI R. NARASIMHA REDDY, S/O LATE RAMA REDDY

JUDGEMENT

(1.) THE State Government is calling in question the order dated 28.10.2010 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 properly 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, on consideration of the entire materials on record and the contentions put forward by the 1st respondent has come to the conclusion that there was no such illegality in the entries effected in the revenue records pertaining to the land in question as the same was supported by the order granting the land and the saguvalli chit stated to have been issued. In this regard the Deputy Commissioner has recorded his findings stating that copy of the extract of the GMF, Grant register pertaining to the grant of land in Sy. No. 21 (New No. 61) measuring 4 acres of Hosahalli Village disclosed that there were entries at Sl. No. 114/60 -61 that the land was granted in favour of one Sri. Mohammed Fakruddin and three others. The entries made in the R.R. Register at Sl. No. 722 are noticed by the Deputy Commissioner. The grant made in favour of Sri. Mohammed Fakruddin by the Assistant Commissioner vide LND 1328/61 -62 on 30.03.1962 has been mentioned as found by the Deputy Commissioner. Even in the Index of Land Register, necessary entries were recorded evidencing the said grant which corroborated the entries in the revenue records including the Record of Rights Register.