DEVAKI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) It is not in dispute that an order of grant was made in favour of the petitioner in respect of land bearing Sy.No.50/2A1AP1 measuring 4 acres 50 guntas and saguvali chit was also issued in his favour as per Annexure-A.

(2.) The petitioner contends that a Tippani was also sent to the authorities to mutate the name of the petitioner. However, the revenue entries were not changed on the premise that it was a reserved forest. It is stated that the Sheristedar has also passed an order on 22/1/2018 directing action to be taken in the revenue records as per the saguvali chit issued. But, nevertheless, the Revenue Inspector has refused to mutate the revenue records.

(3.) Petitioner also contends that he had filed an appeal to the Assistant Commissioner, challenging the refusal on the part of the Revenue Inspector refusing to mutate the name of the petitioner and the Assistant Commissioner by an order dtd. 20/3/2018 in RRTSR 157/17-18 had allowed the appeal and directed to take action in accordance with established procedure for mutating the name of the petitioner in respect of the land granted to him. A copy of the said order is produced at Annexure-F.