H.S. BASAVARAJ Vs. LAND TRIBUNAL

JUDGEMENT

(1.) In this writ petition under Article 226 of the Constitution of India, the petitioners have called in question, the order dated 28-1-2009, passed by the third respondent in case No. LRF:C.R.-412/2007-2008 vide Annexure-D and the order dated 8-3-1982 passed by the Land Tribunal, Ramanagara Taluk, in No. LRF.INA(B)19/81-82 vide Annexure-H in respect of Sy. No. 49 of Hejjala Village, Bidadi Hobli, Ramanagara Taluk. By the impugned order at Annexure-D, the third respondent has rejected the report of the Tahsildar and has held that the order of the Land Tribunal in respect of Sy. No. 49 of Hejjala Village cannot be interfered with. Therefore, this writ petition.

(2.) Briefly stated, the facts are:

(3.) It is stated, on the complaint of Hejjala Villagers, the Tahsildar has submitted his report to the Assistant Commissioner regarding illegal-grant. The Assistant Commissioner conducted an enquiry which revealed fraud. The petitioners came to know about the fraudulent grant in respect of Sy. No. 49 of Hejjala Village. The Assistant Commissioner and the Deputy Commissioner failed to remove the names of Rudraiah and his family members in the RTC pertaining to Sy. No. 49 of Hejjala Village. The Assistant Commissioner by order dated. 28-1-2009 has rejected the" request of the villagers. Therefore, this writ petition challenging the order of the Assistant Commissioner dated 28-1-2009 vide Annexure-D and the order dated 8-3-1982 passed by the Land Tribunal, Ramanagara Taluk, in case No. LRF No. 19/1981-82 vide Annexure-H.