RAMESH Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The petitioners, who claim to be the legal representatives of one Shri Narasappa S/o. Naregallappa have preferred this writ petition with a prayer to quash the order at Annexure-F, dtd. 13/4/2023, passed by respondent No.1.

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

(3.) Facts leading to filing of this writ petition, narrated briefly are, the lands bearing Sy.Nos.600 & 601/2 measuring 24 acres 25 guntas and 9 acres 26 guntas respectively, situated at Koppal village, Koppal Taluka & District were allegedly granted to the aforesaid Narasappa in the year 1959. Pursuant to the said grant order, the entries in the revenue records of the lands in question were mutated in the name of the aforesaid Narasappa and the said entries continued in the name of Narasappa till the year 2010. Narasappa is said to have died on 6/3/1963. It is the case of the petitioners that, after the death of Narasappa, his wife namely Honnavva had adopted the father of petitioner Nos.1 to 4 under a registered adoption deed dtd. 3/6/1965. In the year 2010-11, respondent Nos.4 to 7 got their names mutated in the revenue records of the lands in question claiming to be the legal representatives of the deceased Narasappa. Challenging the same, petitioner Nos.5 to 8 had filed an appeal before the Assistant Commissioner, who had allowed the said appeal and remanded the matter to the Tahsildar for fresh enquiry, vide his order dtd. 30/4/2019. As against the said order passed by the Assistant Commissioner, respondent Nos.4 to 7 herein had filed a revision under Sec. 136(3) of the Karnataka Land Revenue Act, 1964 before the Deputy Commissioner, the same came to be dismissed by the Deputy Commissioner on 12/8/2021.