K.M. THIPPESWAMY Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The petitioner who is the purchaser of the land bearing Sy.No.58 measuring 54 cents, Sy.No.50B/1 measuring 93 cents, Sy.No.50B/2 measuring 1 acre 3 cents and Sy.No.50C measuring 1 acre 4 cents situated at Amaradevara Gudda of Kudligi taluk has approached this Court in this writ petition with the prayer to quash the order passed by the 1st respondent-Deputy Commissioner insofar as it relates to the direction found in Annexure-D directing the petitioner to get his sale deed rectified.

(2.) Heard the learned counsel for the petitioner and the learned AGA for the respondents.

(3.) The petitioner had purchased the lands in question under a registered sale deed dtd. 29/9/2006 for valid consideration. Thereafter the Tahasildar had passed an order to enter the name of the Institution of which the petitioner was the President in the revenue records of the lands in question which was purchased by the petitioner under registered sale deed dtd. 29/9/2006. This order of the Tahasildar was unsuccessfully challenged by the petitioner in an appeal before the Assistant Commissioner and in the revision filed by the petitioner before the 1st respondent-Deputy Commissioner, though a direction was given to the competent authority by the Deputy Commissioner to enter the name of the petitioner in the revenue records of the lands in question, a further direction was issued by the Deputy Commissioner to the petitioner to get the sale deed rectified insofar as it relates to the name of the purchaser, wherein his designation as President of the institution, was also mentioned. Being aggrieved by the same, the petitioner is before this Court.