ALLABAKSH Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) IN this writ petition under Articles 226 & 227 of the Constitution of India, the petitioner has called in question the order dated 24.5.2011 passed by the first respondent in case No. LND/CR/126/2010 -11 vide Annexure -'A', report dated 24.7.2012 submitted by the second respondent to the third respondent vide Annexure -'B' and order dated 2.6.2012 bearing No. LNA/CR -298/2010 -11 and LNA/CR - 76/2011 -12 passed by the third respondent vide Annexure - - 'C'.

(2.) BY the impugned order at Annexure -'A',. the first respondent has directed the second respondent to mention in column No. 11 of RTC that the lands mentioned in the annexure are kharab 'B' lands and conversion is prohibited. Annexure -'B' is the report submitted by the second respondent to the third respondent stating that re -survey No. 57 measuring in all 23 acres and 20 guntas is kharab 'B' land. Annexure -'C' is the direction issued by the third respondent to the second respondent to reconsider revenue records and take steps to set right the records and submit report.

(3.) IT is stated, the first respondent has passed an order as per Annexure -'A' directing the revenue authorities to mention in the RTC that several lands in Dharwad including the land of the petitioner as kharab 'B' land and there is prohibition of alienation. The said order is passed behind the back of the petitioner. Therefore, this writ petition.