K. SHIVANNA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The petitioners who are all the sons of late Sri Kemparamaih and claim under their father, are aggrieved by the impugned order dtd. 29/3/2012 passed by the respondent-Deputy Commissioner, Ramanagar District.

(2.) The dispute brought before this Court is in respect of the entries in the land revenue records pertaining to Sy.No.126 and more particularly Sy.No.126/1A of Harisandra Village, Kasaba Hobli, Ramanagara Taluk and District.

(3.) Earlier the petitioners herein had filed O.S.No.127/1990 against all the respondents herein including the Government of Karnataka, seeking a declaration that the petitioners herein are the absolute owners of 12 acres of land inclusive of 32 guntas of karab in Sy.No.126/2 of Harisandra Village. However, by a judgment and decree dtd. 20/2/2003, the suit was partly decreed declaring the petitioners herein as the absolute owners of 4 acres and 4 guntas only in Sy.No.126/2. It is an admitted fact that the petitioners herein have not further challenged the judgment and decree passed by the Civil Court in O.S.No.127/1990.