SHAMRAO Vs. STATE

JUDGEMENT

(1.) The petitioner-Shamrao S/o Hanmanthrao is aggrieved by the order passed by the Regional Commissioner vide Annexure-G dated 26.04.2016 whereby the learned Regional Commissioner has observed that the Deputy Commissioner, Gulbarga, has already dismissed the Revision Petition No.4/2012 Kamlakar S/o Hanmanthrao and others (including the petitioner-Shamrao at Sl.No.5) Vs Chandrashekar S/o Sidramappa and others and has directed the parties to establish their respective rights with respect to the land in Sy.Nos.197 and 198 in Date of order: 02.08.2016 WP 202082 & 202106/2016 Shamrao Vs The State of Karnataka & Others Kamalapur village, Taluk and District Gulbarga, in the civil suit and it is not for the authorities like the Deputy Commissioner or Regional Commissioner to decide the said respective civil rights. The operative portion of the order passed by the learned Deputy Commissioner in the order dated 01.07.2014 is quoted below for reference.

(2.) The Regional Commissioner in the impugned order at Annexure-G dated 26.04.2016 has merely observed reiterating the same stand as taken by the Deputy Commissioner that once the parties have Date of order: 02.08.2016 WP 202082 & 202106/2016 Shamrao Vs The State of Karnataka & Others relegated to the civil Court, the necessary action may be initiated after civil Court decides the respective rights of the parties.

(3.) The learned counsel for the petitioner has argued that during the pendency of the said civil suit the revenue entries should not be changed in pursuance of the order passed by the Deputy Commissioner and the Regional Commissioner.