KESHAVA N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners have sought for setting aside of the order dtd. 30/6/2020 passed by the Assistant Commissioner at Annexure-A1.

(2.) At the time of hearing of the petition, it is contended that though the order of the Assistant Commissioner has been challenged and is pending consideration in Revision Petition No. 199/2020-21 before the Deputy Commissioner, however, the proceedings right from the inception is one without jurisdiction in light of the revenue entries being assailed before the Revenue Authorities were pursuant to the sale deeds executed at various points of time. It is submitted that in light of revenue entries having been effected on the basis of sale deeds, proceedings initiated at the instance of respondent No.5 herein is one beyond the jurisdiction of the revenue authorities as the revenue authorities cannot enter into question of title which is a settled position of law. Accordingly, it is submitted that appropriate relief may be granted.

(3.) It is not in dispute that as against the order of the Assistant Commissioner who has allowed the appeal in part, the revision proceedings before the Deputy Commissioner has been initiated in Revision Petition No.199/2020-21.