VENKATESH APPAIAH Vs. SPL. DEPUTY COMMISSIONER, BANGALORE

JUDGEMENT

(1.) Challenge in this writ petition is to the order dated 08.08.2011 passed by the Deputy Commissioner-respondent No. 1 herein in Revision Petition No. 93/2010-11 thereby confirming the orders passed by the Assistant Commissioner in R.A. No.280/2007-08 and the Tahsildar in M.R. No.2/2000-01.

(2.) Facts, stated in brief are that revision petition before the Deputy Commissioner under Sec. 136(3) of the Karnataka Land Revenue Act was filed by the petitioner challenging Orders passed by the Assistant Commissioner and the Tahsildar. The Tahsildar, Bengaluru South Taluk had effected mutation in M.R. No.2/2000-01 in respect of 3 acres 24 guntas of land comprised in Sy.No.12/6A and 8 guntas of land comprised in Sy.No.12/6B, both situated at Byrasandra Village, Uttarahalli Hobli, Bengaluru South Taluk in the name of respondent No. 3 ' " the Director of Fire Force, Fire Force Department. Petitioner claims that he was the absolute owner of the said lands having succeeded to the same from his father Appaiah.

(3.) The Tahsildar, after rejecting the objection raised by the petitioner, has entered the name of Director, Fire Force Department, as per mutation entry duly certified. The Tahsildar while effecting the mutation entry has committed an error in making reference to M.F.A. No.2298/1999 disposed of on 10.08. 1999, which appeal had nothing to do with the rights of the parties involved herein.