NEELAVVA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The petitioner is before this Court seeking a writ of certiorari quashing the impugned order at Annexure-F dtd. 8/9/2022 passed by the 1st respondent Deputy Commissioner in R.P.No.26/2022.

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

(3.) Facts leading to filing of this petition narrated briefly are; the occupancy rights of the land bearing R.S.No.223 measuring 34 acres 11 guntas was granted to one Smt.Kallawwa who is the grand mother of the petitioner by the jurisdictional Land Tribunal on 14/6/1977. Under a registered sale deed dtd. 27/3/1995, the private respondents herein had purchased a portion of the aforesaid land. Pursuant to the said sale deed, entries in the record of rights of the land, which was the subject matter of the sale deed dtd. 27/3/1995, was mutated in the name of the private respondents. Being aggrieved by the same, the petitioner herein had filed an appeal before the 2nd respondent Assistant Commissioner, who had allowed the said appeal by order dtd. 10/2/2022. The respondent Nos.4 to 9 had filed a revision before the Deputy Commissioner challenging the said order dtd. 10/2/2022 passed by the Assistant Commissioner. The said revision petition in RP No.26/2022 was allowed by the Deputy Commissioner vide order at Annexure-F dtd. 8/9/2022 and being aggrieved by the same, the petitioner is before this Court.