C.K. JAFFAR SHARIEF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have sought a direction to the second respondent-Special Deputy Commissioner, Bangalore District, Bangalore to dispose of the proceedings in Case No. RRT (2) CR 32/2001-02 pending before the authority within a specified time frame. Briefly stated, the facts are that the land bearing Survey Nos. 75/3 and 75/4 of Chokkanahalli Village, Yelahanka Hobli, Bangalore North Taluk, are stated to have been purchased by the wife and son of the first petitioner. Thereafter their names are stated to have been mutated in the revenue records, pursuant to M.R. No. 10/1982-83. However, the then Special Deputy Commissioner initiated proceedings under Section 136(3) of the Karnataka Land Revenue Act, 1964 in Case No. RRT (2) CR 32/2001-02 canceling the mutation entries and directing deletion of the entries made in their favour by issuing direction to the Tahsildar in that regard and to resume the land to the State Government. That order was challenged by the purchasers of the land in this Court in Writ Petition No. 30698 of 2004 connected with Writ Petition No. 30695 of 2004. This Court by order dated 26-3-2008 quashed the order of the Special Deputy Commissioner and remanded the matter for fresh disposal.

(2.) The grievance of the petitioners is that after the remand, the proceedings have not yet been completed. Hence, a direction is sought to the second respondent-authority to conclude the proceedings expeditiously.

(3.) I have heard the learned Counsel for the petitioners and the learned Government Pleader who appears for the respondents and perused the material on record.