SANGSHETTY Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The petitioner claims to be the owner in possession of land bearing Sy.No.27/Aa/1 measuring 06 acres 34 guntas situated at Malkapur Village, Taluk and District Bidar. The petitioner claims ownership of aforementioned land as per memorandum of partition dtd. 1/8/2015 produced at Annexure-C and as per Khata extract dtd. 25/6/2016. It is the case of the petitioner that without hearing the petitioner, the first respondent has passed the order dtd. 11/11/2014 produced at Annexure-F and the respondent-authorities have changed the entries made in the record of rights and the same is in violation of principles of natural justice. Hence, this writ petition is filed seeking to quash the order dtd. 11/11/2014 produced at Annexure-F.

(2.) Sri Ravi B. Patil, learned counsel for the petitioner submitted that the respondent-authorities without hearing the petitioner have modified/cancelled the name of the petitioner in the record of rights. The said act of the respondents is in violation of principles of natural justice. Placing reliance on the order dtd. 10/7/2019 passed by the Division Bench of this Court in W.A.Nos.200085-86/2016, he prayed to quash the impugned order passed by the first respondent produced at Annexure-F.

(3.) Sri Viranagouda M.Biradar, learned Government Advocate appearing for respondents No.1 and 2 submits that as the petitioner has approached this Court belatedly, the petitioner is not entitled for any relief in this writ petition. Hence, the writ petition be dismissed on the ground of delay and laches.