MUDDI MALLIKARJUN Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court assailing the order at Annexure - A dtd. 7/3/2022 passed by the 2nd respondent - Deputy Commissioner and the order Annexure - B dtd. 28/1/2022 passed by the 3rd respondent - Assistant Commissioner.

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

(3.) The entries in respect of the lands bearing Sy. Nos.69/A, 70C/3, 262/ 263A/1, 30, 186B/6 and 187A/1 were mutated in the name of the father of the petitioner in the year 2005. After the death of petitioner's father in the year 2009, on the varadhi submitted by the petitioner and his sister based on a partition deed, the entries were transferred in their name. The same was questioned by the 7th respondent before the 3rd respondent - Assistant Commissioner in an appeal filed under Sec. 136(2) of the Karnataka Land Revenue Act, 1964 (for short "Act of 1964"). The said appeal was allowed. Being aggrieved by the same, the petitioner herein had preferred revision petition under Sec. 136(3) of the Act of 1964 before the Deputy Commissioner, who had issued the impugned endorsement Annexure - A dtd. 7/3/2022. Being aggrieved by the same, the petitioner is before this Court.