CHIKKA ERAMMA Vs. K.R.RAKSHITH

JUDGEMENT

(1.) This petition has been filed for non-compliance of the directions contained in the order dtd. 18/8/2021 passed by this Court in W.P.No.13931/2021, by which the writ petition preferred by the complainants was disposed of with a direction to the respondents to decide the representation submitted by the complainants.

(2.) From perusal of the counter affidavit, we find that the order passed by the Assistant Commissioner has been stayed by the Deputy Commissioner in a revision filed under Sec. 136(3) of the Karnataka Land Revenue Act, 1964. The respondents therefore have taken a stand that since an order of stay is operating, the names of the complainants cannot be entered in the revenue record.

(3.) On perusal of the statement of objections, we find that there is no element of any willful disobedience on the part of the respondents. However, complainants are granted liberty to take recourse to such remedy as may be available to them in law.