KENCHAPPA YALLAPPA TAPASHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner in this petition has challenged the order dtd. 20/3/2013 passed by the 2nd respondent (Annexure-E), allowing the Revision Petition by setting aside the order dtd. 26/5/2009.

(2.) Facts of the case are that the petitioners claim to be the owner in possession of the land bearing survey No.114/P2 measuring 14 acre 17 guntas of Govanakoppa KS Village, Savadatti Taluk and the property in question is an ancestral property of the petitioners. It is further stated in the writ petition that the revenue authorities have wrongly entered the name of "Karnataka Sarkara" at Column No.9 in the RTC records and in order to delete the same from the revenue records, the original petitioner-Kenchappa Yallappa Tapashi, approached the 3rd respondent herein. The revenue authorities conducted spot inspection and thereafter, the statement of the parties was recorded, whereby the contesting respondents have stated that they have not filed Form No.7 or 7A seeking occupancy right in respect of the subject land. Taking into consideration the said aspect, the 3rd respondent herein has passed an order dtd. 25/5/2009 deleting the name "Karnataka Sarkara' from the revenue records. Being aggrieved by the same, 4th and 5th respondents herein have approached the 2nd respondent by preferring Revision Petition under Sec. 118-A of the Karnataka Land Reforms Act, 1961 and the 2nd respondent, after considering the material on record, by impugned order dtd. 20/3/2013 allowed the revision petition and set aside the order passed by the

(3.) rd respondent herein. Feeling aggrieved by the same, the petitioners have presented this writ petition. 3. I have heard the learned counsel appearing for the parties.