RAKESH GOWDA S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is aggrieved of the impugned order dtd. 29/8/2022 at Annexure-A passed by the Deputy Commissioner, Bangalore Urban District in Revision Petition No.324/2022.

(2.) It is the case of the petitioner that he purchased the land in question from respondent No.14 Smt. Manjamma under a registered sale deed dated 3. 08.2022. Consequent to the registered instrument, the petitioner is seeking to have his name entered in the land records in terms of Sec. 128 of the Karnataka Land Revenue Act 1964. However, the petitioner later came to know that in a revision petition said to have been filed by respondent No.5 to 13 herein arraigning Smt. Manjamma as respondent No.7 and the petitioner as respondent No.11, the Deputy Commissioner has proceeded to allow the revision petition by the impugned order dtd. 19/7/2022 on the day when the appeal was admitted and without even issuing notice to the respondents, the Deputy commissioner has quashed the earlier order issued by the Assistant Commissioner and remanded the matter back to the Assistant Commissioner.

(3.) Learned Senior Counsel Sri A.S.Ponnanna appearing for the petitioner submits that it is evident from the impugned order that it is one passed arbitrarily without even issuing notice to the respondents and hearing them before such an order was passed. On this ground alone the impugned order is required to be set aside.