RAMESH BHAT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The case of the petitioner is that he is the owner of

(2.) 19 acres of land in Sy.No.110/3 of Shishila Village, Belthangadi Taluk. Respondent No.3 had passed an order in favour of the petitioner by remanding the dispute pertaining to in whose name the mutation has to stand in respect of the lands in question to respondent No.4- Tahsildar. However, at the behest of respondent No.5 herein, respondent No.2 stayed the order of respondent No.3 by order dtd. 1/2/2022. Thereafter, hearing has not been conducted, because of which, interest of the petitioner is suffering. 2. The interim order dtd. 1/2/2022 passed by respondent No.2 is challenged on the ground that it is not a speaking order and that the same is an ex-parte order and contrary to the provisions of Sec. 136 of the Karnataka Land Revenue Act, 1964. However, in the course of the arguments, the advocate for the petitioner submits that he would be satisfied if respondent No.2 would decide the matter before him as expeditiously as possible.

(3.) This Court in catena of judgments has held that matters pertaining to the Karnataka Land Revenue Act should be decided by the adjudicating authorities as expeditiously as possible. It helps in collection of land revenue, enjoyment of the property to the fullest extent by the rightful owner and also for economic growth of the region as the land can be put to use to the fullest extent. Under the circumstances, I deem it appropriate to direct respondent No.2 to decide the case pending before it as expeditiously as possible. As no orders are being passed on merits, I deem it not necessary to issue notice to respondent No.5. Hence, the following: