RAVINDRA N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The prayer in this writ petition is to direct the respondent to consider the representation at Annexure-A dtd. 8/9/2021 filed by the petitioner/legal heirs of the original grantee by effecting the mutation in the name of legal heirs of the original grantee in pursuance of the grant dtd. 22/3/1938 vide D.R.No.12/37-38, DS-DD 51/37- 38. It is contented that an entry has been made in the Record of Rights stated that the land is forfeited (PADA) for non payment of arrears of land revenue.

(2.) Learned counsel for the petitioner has drawn the attention of this Court to a recent decision of this Court in the case of Sri Shivanna /vs./ The Deputy Commissioner and others in W.P.No.19639/2021 dtd. 5/9/2022. This Court after considering the relevant provisions, has held that no time frame is fixed under the provisions for collecting the arrears of land revenue. It was noticed that the Tahsidlar would be entitled to refuse canceling the order of forfeiture only if the property is sold and or otherwise disposed of. The petitioner also prays for similar relief.

(3.) Consequently, the writ petition stands disposed of. The Tahsildar, Bengaluru East Taluk, Krishnaraja Puram, Bengaluru is directed to collect the arrears of land revenue and pass an order of cancellation of the forfeiture (PADA). The petitioner shall be permitted to pay the arrears of land revenue accordingly within a period of two weeks from the date of receipt of copy of this order. The Tahsildar shall collect the arrears of land revenue accordingly and pass necessary orders of cancellation of forfeiture (PADA), as expeditiously as possible and at any rate within a period of two weeks from the date of receipt of arrears of land revenue at the hands of the petitioner.