(1.) This intra-court appeal seeks to lay a challenge to a learned Single Judge's order dtd. 28/6/2023 whereby private respondents' W.P.No.23394/2021 (KLR-RES) having been favored Deputy Commissioner's order dtd. 2/11/2021 passed in R.P.No.18/2016-2017 has been set at naught, subject to out come of the title suit in O.S.No.1475/2021.
(2.) Learned counsel appearing for the appellants vehemently argues that the entries in the revenue records ought to have been continued in the name of his clients since they happened to be the successors of the person concerned in whose name such entries existed for about three decades or so. He also points out that the entries having been mutated during the pendency of this appeal, that would cause prejudice to his clients since they have presumptive value under Sec. 133 of the Karnataka Land Revenue Act, 1964; he hastens to add that on the basis of change of entries, the position of his clients over the land in question runs risk of interference. So arguing, he seeks invalidation of the impugned order.
(3.) Learned Additional Government Advocate appearing the official respondent Nos.1 to 4 and learned private counsel appearing in caveat for respondent Nos.5 and 6 oppose the appeal pointing out the pendency of the title suit; they also make submission in justification of the impugned order and the reasons on which it has been constructed.