VIJAY KUMAR Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Learned High Court Government Pleader takes notice for respondents No.1 to 3. Learned Counsel Sri.Ramesha M.N., has entered appearance for respondent No.4, the contesting respondent.

(2.) The petitioner is aggrieved by the impugned orders dtd. 30/7/2019 at Annexure-F passed by the respondent-Tahsildar, Hosakote Taluk, the order dtd. 5/10/2020 at Annexure-G passed by the respondent- Assistant Commissioner, Doddaballapura Sub-Division and the order dtd. 18/11/2022 at Annexure-H passed by the Deputy Commissioner, Bengaluru Rural District. The dispute pertains to 5 acres and 36 guntas of land in Sy.No.13 of Devishettyhalli village, Jadeganahalli Hobli, Hosakote Taluk, Bengaluru Rural District.

(3.) It is not disputed that the petitioner is the brother-in-law of respondent No.4. It is also not disputed that the members of the joint family entered into a panchayath parikath on 4/5/2006. On the basis of the said panchayat parikath, the names of the respective persons in whose favour the shares were allotted got their names entered in the land records. However, in respect of the land in question, it is contended that the name of all members of the joint family members were entered in the land records and it is only by way of the impugned orders that respondent No.4 got her name entered in the land records. It is now sought to be disputed at the hands of the petitioner that the panchayat parikath dated 04. 05.2006 on the basis of which respondent No.4 has got here name entered in the land records is not the original panchayath parikath and therefore, the petitioner is raising a challenge to the same.