RANGANATH REDDY Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) The petitioner, who is the purchaser of the land bearing Sy. No.211/A measuring 4 acres 14 cents situated at Buduguppa Village, Siruguppa Taluk, Ballari District under a registered sale deed dtd. 10/6/2022 has preferred the instant writ petition with a prayer to quash the endorsement Annexure - D dtd. 26/12/2022 issued by the 1st respondent - Assistant Commissioner and consequently issue a writ of mandamus directing the respondents to mutate the name of the petitioner in the property purchased by him under registered sale deed dtd. 10/6/2022.

(2.) Heard the learned counsel for the parties.

(3.) It is the case of the petitioner that he has purchased the land in question under a registered sale deed dtd. 10/6/2022 from one Smt.Narasamma W/o. Thimmareddy for valid consideration. The application filed by the petitioner for entering his name in the revenue records of the land in question thereafter was rejected by the Tahasildar on 27/10/2022. Being aggrieved by the same, the petitioner had preferred a statutory appeal before the Assistant Commissioner as provided under Sec. 136(2) of the Karnataka Land Revenue Act, 1964 (hereinafter referred to as "Act of 1964"). The Assistant Commissioner after receipt of the aforesaid appeal has issued the impugned endorsement refusing to entertain the appeal on the ground that there is a suit pending in O.S. No.248/2022 in respect of the very same property. Being aggrieved by the same, the petitioner is before this Court.