D.S.VEERANJANEYA Vs. TAHSILDAR

JUDGEMENT

(1.) It is the admitted case of all the parties in this petition that proceedings under Sec. 136(3) of the Karnataka Land Revenue Act (for short 'the Act') had been initiated by the Deputy Commissioner in relation to the entries in respect of Sy.Nos.24 and 26 of Tigalachowdanahalli Village, Sarjapur Hobli, Anekal Taluk in RR(2)CR/1033-04.

(2.) It is contended by counsel for respondent No.3 that in the said proceedings, the Deputy Commissioner had observed that there was a grant in favour of several persons, but nevertheless, the matter was required to be remitted to the Tahsildar for fresh enquiry and disposal, in accordance with law.

(3.) It is the case of the counsel for respondent No.3 that though a fresh enquiry was ordered, no enquiry was conducted by the Tahsildar at all.