CHANDRASHEKHAR Vs. STATE OF KARNATAKA & ORS.

JUDGEMENT

(1.) The petitioners are before this Court assailing the order dated 13.06.2011 passed by the first respondent - Deputy Commissioner as at Annexure -'H' to the petition.

(2.) The petitioners claim right in respect of the agricultural property bearing Sy.No. 488 measuring 7 acres 1 gunta of Ranjol Kheni Village, Bidar Taluk and District, having purchased the same under a sale deed dated 12.02.1993 from Smt. Eramma and Smt. Shankremma, the wives of late Shankreppa. Pursuant to the purchase, the petitioners are stated to have secured the Mutation orders based on the sale deed and the Revenue Records has been maintained in the name of the petitioners.

(3.) When this was the position, the third respondent contending that the name of the petitioners have been wrongly included in the Revenue Register, had filed a Revision Petition before the first respondent - Deputy Commissioner under Sec. 136(3) of Karnataka Land Revenue Act in REV/APPL/CR -06/2008 -09. The Tahsildar had filed a para wise comments in the said proceedings. Based on the same, the Deputy Commissioner by the order dated 13.06.2011 has directed that the name of the petitioners be deleted from the Record of Rights and the third respondent has been directed to file an application for change of Mutation before the concerned Revenue Authority and a direction has been issued to dispose of the same in accordance with law. The petitioners claiming to be aggrieved by the same are before this Court.