SHANKARSA Vs. DEPUTY DIRECTOR

JUDGEMENT

(1.) The petitioners are before this Court seeking quashing of the order passed by the JDLR North Division, Belgaum - respondent No.2 herein, in REV/SR-31/07-08 dtd. 31/12/2007 (Annexure-F).

(2.) It is the case of the petitioners that, the vendor of the petitioner - Channabasanagouda, by registered sale deed dtd. 13/1/1988 sold the property in favour of the petitioners and pursuant to the same, the mutation entry was effected in the name of the petitioners on 13/1/1988. Thereafter, respondent No.3 has challenged the mutation entry made in favour of the petitioners in Appeal No.11/2007-08 before the Deputy Commissioner of Land Records, Dharwad (ADLR), to delete the name of the vendor of the petitioners - Channabasanagouda and to restore the name in his favour. The said appeal filed by the respondent No.3 was dismissed by the ADLR as per the order dtd. 20/8/2007 (Annexure-C). The said order of dismissal passed by the ADLR was challenged by the 3rd respondent before the Joint Director of Land Records (JDLR), North Division, Belgaum, in Revision No.REV/SR-31/07-08. The JDLR by its order dtd. 31/12/2007 set aside the order passed by the ADLR and as such, directed the petitioners herein to approach the competent Civil Court for redressal of their grievance. Feeling aggrieved by the same, the petitioners have presented this writ petition.

(3.) I have heard the learned counsel appearing for the petitioners and the learned Additional Government Advocate for respondents No.1 and 2. There is no representation on behalf of respondents No.3 and 4.