VENKATESHAPPA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The grievance of the petitioners is as to non- continuation of their names in the revenue records. The Co- ordinate Bench of this Court vide order dtd. 15/6/2022 had observed as under:

(2.) Learned AGA on the instructions of Tahasildar Sri. S. Ajith Kumar Rai, who is personally present before the Court submits that the claim of the petitioners for continuing the names would be considered & disposed off within an outer limit of four weeks. This is fair enough. In view of the above, petition is disposed off, keeping open all contentions.