ASHISH CHATURVEDI Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Petitioner is knocking at the doors of Writ Court for assailing the order dtd. 10/8/2021 made by the Deputy Commissioner under Sec. 136(3) of the Karnataka Land Revenue Act, 1964. Learned SR. Advocate Mr. Shreevathsa appearing for the petitioner argues that the said order could not have been made without making his client a party to the Revision Petition since he holds a registered Sale Deed dtd. 7/11/2020 in respect of the very same land.

(2.) Learned AGA appearing for the official Respondents and the advocates appearing for the private Respondents together oppose the petition making submission in justification of the impugned order contending that ordinarily in disputes like this, the person claiming title under the registered instrument should approach the Civil Court for redressal of his grievance. So contending, they seek dismissal of the writ petition.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court is inclined to grant a limited indulgence in the matter inasmuch as, the entries in the Revenue Records have presumptive value under Sec. 133 of the 1964 Act and therefore, more often than not, they are acted upon by the State Agencies while notifying acquisition and the Lending institutions. Further, the Authorities are bound to make entries in the Revenue Records in terms of the registered Conveyances which are presumed to be valid in the light of Apex Court decision in PREM SINGH & ORS VS. BIRBAL & ORS. (2006) 5 SCC 353.