VASUDEV B. T. Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

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

(3.) The petitioner claims to have purchased the land bearing Sy. No.478/A measuring 1 acre 40 cents situated at Madapur Village, Harapanahalli Taluk for a valuable sale consideration of Rs.2,24,000.00 from the 5th respondent herein. On the basis of the said sale deed, the petitioner had made representation to the Tahasildar to enter his name in the revenue records of the land in question and that was objected to by the 5th respondent, who claims to be the agreement holder in respect of the land in question executed by the original owners. On receipt of such objections, the case was treated as a disputed case and the Tahasildar on 21/2/2022 had passed an order directing to mutate the name of the petitioner in the revenue records of the land in question. The said order was challenged before Assistant Commissioner by 5th respondent who had allowed the said appeal and directed to restore the name of "Manappachari Swamirayachar", who is said to be the original owner of the said property and in whose name the revenue records stood up to 1994-95. Being aggrieved by the same, the 6th respondent had filed a revision before the Deputy Commissioner, who has dismissed the said revision with a direction to the jurisdictional Tahasildar to register a criminal case against the concerned who had indulged in creating documents for change of revenue entries in respect of the land in question between the period from 1993-94 to 1998-99. Being aggrieved by the same, the petitioner is before this Court.