K.H. PRAKASH Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India assailing the order at Annexure-H dtd. 4/7/2009 passed by the 2nd respondent in Appeal No.5/2007-2008 and the order dtd. 18/11/2015 passed by the 1st respondent in revision petition bearing No.55/2011-12 vide Annexure-J.

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

(3.) The petitioner claims to have purchased the land bearing Sy.No.20 measuring 10 acres 41 cents situated at Halakundi village, Ballari district under a registered sale deed dtd. 30/3/2007. Pursuant to the said sale deed, entries in the revenue record of the lands, which are the subject of the sale were changed in the name of the petitioner. It appears that thereafter, the contesting private respondents had filed an appeal before the Deputy Commissioner challenging the entries which earlier stood in the name of the vendor of the petitioner. The petitioner was not made as a party to the said appeal proceedings before the Assistant Commissioner. The Assistant Commissioner by order Annexure-H dated 04. 07.2009 had allowed the said appeal and the revision petition filed by the petitioner as against the said order has been dismissed by the Deputy Commissioner vide Annexure-J dtd. 18/11/2015. It is under these circumstances, the petitioner is before this Court.