JAVARAMMA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) PETITIONER is aggrieved by order dated 19.12.2011 passed by the 1st respondent - Deputy Commissioner, Mysore (Annexure -A). By that order, the 1st respondent has stated that the revision petitions filed before him are not maintainable and that no new revision petitions should be considered or filed.

(2.) IT is the case of the petitioners that he has filed revision petition before the 1st respondent - Deputy Commissioner and that petition is pending adjudication. During the pendency of that revision petition, the impugned order dated 19.12.2011 is passed.

(3.) IN view of the decision of this Court in Sri. Ashok -Vs - Pandurang and Others, reported in : 2013 (1) KCCR 513 (FB) the earlier decisions of this Court in the case of Srimanmaharaja Niranjana Jagadguru Mallikarjuna Murugarajendra Mahaswamy -Vs - Deputy Commissioner reported in : ILR 1986 KAR 1059 and the decision of Mallegowda -Vs - Channaveeregowda and Others reported in : ILR 2011 KAR 4225 have been held to be not good law. The Full Bench has also stated that a revision filed under sub -section (3) of Section 136 of the Karnataka Land Revenue Act, 1964 is maintainable against an order passed by the Assistant Commissioner under sub -section (2) of Section 136 of that Act.