KARIYAMMA Vs. TAHASILDAR

JUDGEMENT

(1.) The petitioner has preferred the instant writ petition with the prayer to quash the endorsement Annexure - F dtd. 30/8/2022 issued by the Tahasildar in proceedings bearing No.RTS Va.Hi 38 / 2022-23 and to direct the Tahasildar to consider the representation filed by the petitioner at Annexure - E dtd. 6/5/2022 for change of revenue entries in her name in respect of the property bearing R.S. No.6/1C measuring 1 acre 5 guntas of Mavintop Village, Rattihalli Taluk, Haveri District.

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

(3.) Facts leading to filing of this writ petition narrated briefly are, one Smt.Tippawwa W/o. Veerabhadrappa Waddar had filed Form No.7 claiming occupancy rights of the land bearing Sy. No.6/1B measuring 1 acre 38 guntas, 7/2 measuring 1 acre 10 guntas and 6/1C measuring 1 acre 5 guntas situated at Mavintop Village, Rattihalli Taluk, Haveri District. The Land Tribunal by order dtd. 11/2/1981 had rejected the claim made by aforesaid Smt.Tippawwa W/o. Veerabhadrappa Waddar in respect of the aforesaid items of land. The orders passed by the Land Tribunal dtd. 11/2/1981 had attained finality. Thereafter, the widow of the original landlord Smt.Muradawwa Waddar had filed an application on 28/1/1993 before the Tahasildar to delete the name of Smt.Tippawwa W/o. Veerabhadrappa Waddar from the revenue records of the land in question and considering the said application, the Tahasildar vide order Annexure - C dtd. 3/6/1993 had directed for deletion of the name of Smt.Tippawwa W/o. Veerabhadrappa Waddar from the revenue records of the land in question from the cultivators column. Pursuant to the said order, the entries in the cultivators column of the land bearing R.S. No.6/1B and 7/4 which stood in the name of Smt.Tippawwa W/o. Veerabhadrappa Waddar was deleted but in respect of the land bearing R.S. No.6/1C, the order passed by the Tahasildar dtd. 3/6/1993 was not implemented and the name of Smt.Tippawwa W/o. Veerabhadrappa Waddar was continued in the cultivators column. It is under these circumstances, the petitioner, who is the daughter-in-law of the original landlord had filed an application on 6/5/2022 to delete the name of Smt.Gourawwa W/o. Basappa Waddar, who is the legal representative of Smt.Tippawwa W/o. Veerabhadrappa Waddar from the cultivators column in land bearing R.S. No.6/1C. Considering the said application, the Tahasildar had issued the said endorsement dtd. 30/8/2022. Being aggrieved by the same, the petitioner is before this Court.