SHIVALINGAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) An order passed by the Deputy Commissioner setting-aside the revenue entries in favour of the petitioner in a proceeding under Sec. 136(3) of the Land Revenue Act (for short 'the Act'), is called in question, in this writ petition.

(2.) The Deputy Commissioner in the impugned order has stated that the grant records were not genuine and therefore, the entries made on the basis of the grant records could not be sustained.

(3.) One of the grievance of the petitioner is that she was not heard in the matter before the impugned order was passed and some one on her behalf had appeared and that person who had appeared, had no authority to appear on her behalf.