FAKKIRAPPA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) This writ petition under Articles 226 and 227 of the Constitution of India is preferred assailing the order Annexure - A dtd. 16/3/2023 passed by the 1st respondent and the order Annexure - B dtd. 21/3/2022 passed by the 2nd respondent in R.A. No.61/2019 and also to issue a writ of mandamus to confirm M.E. No.1123 dtd. 13/5/1980 in respect of the property bearing No.228/1 situated at Karalakatti Village, Saundatti Taulk, Belagavi District.

(2.) Heard the learned counsel for the parties and also perused the material on record.

(3.) Facts leading to filing of this petition as revealed from the records are, the land in question was undisputedly granted to the father of respondent Nos.3 and 4 under a grant order dtd. 27/4/1976. It appears that the petitioner's name was entered in the revenue records of the land in question in the year 1980. After the death of original grantee, his children namely respondent Nos.3 and 4 challenged the said entry by filing an appeal under Sec. 136(2) of the Karnataka Land Revenue Act, 1964 before the 2nd respondent in the year 2019. The said appeal was allowed and the revision petition filed against the said order by the petitioner was dismissed on 21/3/2022. Challenging the orders passed by the Deputy Commissioner and the Assistant Commissioner, the petitioner is before this Court.