DODDAHANUMAPPA Vs. DEPUTY COMMISSIONER BANGLORE RURAL DISTRICT

JUDGEMENT

(1.) THIS Writ Petition is filed being aggrieved by the order passed by the Deputy Commissioner, Bangalore Rural District, bangalore allowing the revision petition and setting aside the order passed by the Assistant Commissioner, Doddaballapur Sub-Division, Bangalore.

(2.) IT is the contention of the petitioners that the petitioners are the owners of the land comprised in Sy. No. 18/2 measuring 3 acres 12 guntas of Ex. K. G. Dyavarhali and the said land has been granted to Motappa by inam Abolition Deputy Commissioner, Bangalore. Respondents 4 to 7 practiced fraud and filed a joint compromise memo and obtained decree in O. S. No. 225/1991 from the Munsiff and Magistrate Court of Devanahalli and obtained the khata fraudulently vide Mutation Entry No. 21/95-96 dated 7-12-1995 and a criminal complaint has been filed against respondents 4 to 7. The petitioners filed an appeal before the Assistant commissioner and the Assistant Commissioner allowed the appeal and set aside the entry in favour of respondents 4 to 7. Being aggrieved by the same, respondents 4 to 7 preferred revision before the Deputy commissioner and the Deputy Commissioner allowed the revision and set aside the order passed by the Assistant Commissioner.

(3.) I have heard the learned Counsel appearing for the petitioners.