RAMADURGA DYAVAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS writ petition is filed being aggrieved by the order passed by the Deputy Director of Land Records, Bellary, wherein the revision has been allowed and the order effecting phodi in respect of Sy. No. 279/B as 279/B1, 279/B2 and 279/B3 is cancelled and the main contention of the petitioner in this writ petition is that, no notice was issued to the petitioner in respect of the proceedings before the Deputy Director of Land Records and there was delay of about 30 years in filing the revision petition before the Deputy Director of Land Records as phodi was done in respect of Sy. No. 279/B (Bl, B2 and B3) by order passed in 1970 and application has been filed for condonation of delay as per Annexure-D to the writ petition and Deputy Director of Land Records without considering the application for condoning the delay has disposed of the revision on merits and therefore the order is liable to be set aside.

(2.) I have heard the learned Counsel appearing for the petitioner and the learned Counsel appearing for respondents 4 to 6 and the learned High Court Government Pleader, appearing for respondents 1 to 3.