V. RAJANI Vs. ASSISTANT COMMISSIONER, DODDABALLAPURA DIVISION, THE TAHSILDAR, DEVANAHALLI TALUQ, SRI GOVINDARAJU AND SRI NARAYANAPPA

JUDGEMENT

(1.) SMT . M.C. Nagashree, the learned High Court Government Pleader is directed to take notice for the respondent Nos. 1 and 2. Sri Chandranath Ariga, the learned counsel takes notice for the respondent No. 3.

(2.) THE petitioner has raised the challenge to the first respondent Assistant Commissioner's order, dated 20.10.2012 (Annexure -J) cancelling the grant of the land measuring 1 acre at Survey No. 138/P22 of Kundana Village, Kundana Hobli, Devanahalli Taluk.

(3.) THE respondent No. 3 filed Appeal No. 4/2011 -12 before the Assistant Commissioner challenging the grant of the land in favour of the respondent No. 4. As the respondent No. 1 could not get the respondent No. 4 served with the notice in the usual mode, notice was published in two dailies, namely, Hindu and Hosa Diganta. The respondent No. 4 did not turn up for the enquiry before the respondent No. 1. On verifying the records, the respondent No. 1 came to the conclusion that the records are created by making the unauthorized and spurious entries, as though the grant is made. He has therefore cancelled the grant order.