ISHWAR BASAVANNEPPA KOLVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS writ petition is filed being aggrieved by the order of the Deputy Commissioner, Belgaum district, dated 31-5-2004 dismissing the revision and confirming the order passed by the assistant Commissioner, Bailhongal, dated 25-10-2002 wherein the Assistant Commissioner, bailhongal dismissed the appeal and confirmed the order entering the name of the fourth respondent in the revenue records in respect of land comprised in Sy. No. 19 measuring 15 acres, 18 guntas of Patagundi Village, Gokak Taluk.

(2.) IT is the contention of the petitioner that the land belong to the petitioner and the fourth respondent. He had incurred loan which could not be repaid and therefore land was forfeited. Thereafter, in view of the Government order enabling restoration of the land if the amount is paid, fourth respondent made an application for restoration of land and land was restored to the legal heir of the father of the petitioner and the fourth respondent. However, entry was made only in the name of the fourth respondent and being aggrieved by the same, petitioner preferred appeal before the Assistant Commissioner which was dismissed by order dated 25-1-2002 and revision filed before the Deputy Commissioner, Belgaum was also dismissed on 31-5-2004.

(3.) I have heard the learned Counsel appearing for the petitioner and the learned Counsel appearing for the fourth respondent and the learned High Court Government Pleader appearing for respondents 1 to 3.