MALLAPPA NINGAPPA VADDARAGAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The case of the petitioner is that, an order dtd. 10/1/1964 was passed by the 2nd respondent - Assistant Commissioner, in respect of survey No.238/6 of Hirenandi Village, Gokak Taluk. However, by typographical error, instead of showing survey number as 238/6, it is shown as 230/6. Hence the petitioner made a request to the authorities to correct the said typographical error by a representation dtd. 16/12/2021. The 3rd respondent - Tahasildar has written a letter to the 2nd respondent - Assistant Commissioner on 2/3/2022, recommending the said correction. However, the 2nd respondent - Assistant Commissioner has issued a letter back to the 3rd respondent on 2/6/2022, stating that there is no provision in law for doing the same. Hence no action has been initiated on the representation of the petitioner. Aggrieved by the same, the instant writ petition is filed.

(2.) Learned counsel appearing for the petitioner submits that, as per Sec. 58 of the Karnataka Land Revenue Act, 1964 (hereinafter referred to as 'the Act', for brevity), the 2nd respondent - Assistant Commissioner is empowered to carry out the correction as prayed for.

(3.) Sec. 58 of the Act reads as under: