BASAVARAJ GUDDAPPA MALEBENNUR Vs. NINGAPPA

JUDGEMENT

(1.) In this writ petition, the petitioners have questioned the internal communication issued by the Office of the Assistant Commissioner to the Tahasildar dtd. 15/6/2023 vide Annexure - W and also the proceedings in M.R. No.H57/2022- 23 in Form No.12 vide Annexure - X.

(2.) Heard the learned counsel for the petitioner as well as the learned AGA for the respondents.

(3.) In a civil dispute between the parties, suit O.S. No.193/1990 was filed for partition and separate possession of certain immovable properties. It appears that final order is already passed by the competent civil Court in final decree proceedings i.e., F.D.P. No.8/2003 on 31/7/2008 and thereafter, an execution case was also filed before the competent civil Court in Execution Petition No.8/2008 which was allowed on 9/8/2012. Pursuant to the same, it appears that the parties are before the revenue authorities for entering their name on the basis of the orders passed in the final decree proceedings. The Assistant Commissioner vide the communication at Annexure - W dtd. 15/6/2023 has forwarded the copy of the orders and decree passed in the civil Court for the purpose of making necessary entries in the revenue records of the land as per the orders and decree passed by the civil Court. Assailing the said communication, the petitioners are before this Court.