PRANESH Vs. TAHASILDAR

JUDGEMENT

(1.) The petitioners have approached this Court with a prayer to issue writ of mandamus directing the respondent No.1 to restore the names of the owners in column Nos.9 and 12 of the revenue records of the land bearing Sy. No.52/H measuring 69.12 acres and Sy. No.1/1A measuring 56.00 acres both situated at Sulikere Village, Kerur Hobli, Badami Taluk, Bagalakote District.

(2.) Heard the learned counsel for the parties.

(3.) The petitioners had earlier approached this Court in W.P. Nos.111177 and 112474 of 2015 challenging the notices issued by the respondents, wherein it was proposed to enter the name of the State Government in the revenue records of the land on the ground that the lands belong to the State Government. This Court had allowed the said writ petitions vide order dtd. 25/11/2021 and after quashing the impugned notices issued on behalf of the State, the jurisdictional Tahasildar was directed to restore the name of the petitioners in column Nos.9 and 12 of the record of rights in respect of the land in question in place of the name of the government. Pursuant to the said order, it appears that the petitioners have submitted a representation vide Annexure - G on 9/5/2022 which has been forwarded by the jurisdictional Assistant Commissioner to the 1st respondent Tahasildar on 1/6/2022. However, till date the Tahasildar has not passed any orders on the same. It is under these circumstances, the petitioners are before this Court.