CHENNAMMA Vs. REGIONAL COMMISSIONER

JUDGEMENT

(1.) The petitioner is before this court seeking for the following reliefs:

(2.) The petitioner claims to be the absolute owner of land in Survey No.179/5, measuring 39 guntas out of the total extent of 02 acres 18 guntas, situated at Karadakal village, taluk Lingasuguru, district Raichur, having acquired the same and a registered sale deed dtd. 5/10/2012. Originally, the land in Survey No.179 measuring 20 acres 29 guntas was cultivated by one Hassan Khan and Hakeem Khan as Inamdars, an application for tenancy having been filed by one Ahmed Hussaini, Kajabee, Nawab Aahmed, Murthuja Ahmed, Mansoor Aahmed and Chand Pasha. The land tribunal in proceedings in KLRM/INM/2249/78-79 dtd. 8/7/1981 directed their names to be mutated in the revenue records. The aforesaid Murtuja Aahmed sold the property to Amaresh under a sale deed dtd. 9/12/2010. The said Amaresh sold the property to Sri Shivanand under a sale deed dtd. 18/2/2012. The said Shivanand in turn sold the property to the petitioner under a sale deed dtd. 5/10/2012 and it is in that background that the petitioner claims to be the owner of 39 guntas in Survey No.179/5 out of total extent of 02 acres 18 guntas the name of the petitioner having been entered into in the revenue records.

(3.) Subsequently, the first respondent Regional Commissioner had issued a notification directing the Deputy Commissioner to make necessary enquiries with regard to Wakf properties and make entries in the revenue records in column Nos.9 and 11. Respondent No.2 - Deputy Commissioner issued directions to the Tahasildars on the 23/12/2017. Based on the notification of the Regional Commissioner dtd. 9/8/2017 and the direction issued by Deputy Commissioner dtd. 23/12/2017, the respondent No.4 - Tahasildar mutated the name of the respondent No.5 - District Officer, Wakf Board in the revenue records in the year 2018-2019.