H.V.CHANDRA REDDY Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) This writ petition is filed at the hands of Sri H.V.Chandra Reddy and Sri Narayana Reddy. Both are aggrieved by the impugned order dtd. 9/4/2014 at Annexure 'L' passed by the first respondent-Deputy Commissioner, Kolar.

(2.) The background in which the impugned order has been passed by the Deputy Commissioner is that the petitioners herein who contended that they have been granted lands in the year 1980-1981 to an extent of 4 acres each in Sy.No.130 of H.Hosakote Village, Malur Taluk and grant certificates/saguvali chits were issued in their favour, were aggrieved of the non-continuation of their names in the computerized RTCs. Therefore, they approached this Court in W.P.No.10857/2012. This Court, by order dtd. 16/4/2012 directed the Tahsildar, Malur Taluk, to consider the representation dtd. 13/1/2012 and take steps as directed by the Assistant Commissioner, Kolar Sub-Division and pass orders as expeditiously as possible and at any rate not later than six months from the date of receipt of copy of the order. Consequently, the Tahsildar, Malur passed an order dtd. 22/2/2014, at Annexure 'K' while stating that on verification of the original records, it was found that 4 acres each were granted in favour of the petitioners herein and they had paid the kimmath, TT and podi fees of Rs.525.00 each at the State Bank of Mysore, Malur Branch and the details of the challan were also found.

(3.) It was also found that subsequent to the grant order, the respective lands of the petitioners were phoded and new numbers were assigned. Although it was noticed by the Tahsildar that there has been some overwriting of the names in the original records, nevertheless, on verification of the other contemporaneous records, since it was found that the lands were indeed granted in favour of the petitioners, the Tahsildar directed the entry of the names of the petitioners in the computerized pahanis.