H. N. BARATHEESH Vs. SPECIAL ASSISTANT COMMISSIONER

JUDGEMENT

(1.) The learned Additional Government Advocate accepts notice for respondent Nos.1 and 2.

(2.) Though the matter is listed for Preliminary Hearing, with the consent of the learned counsel appearing for the petitioners and the learned Additional Government Advocate, the writ petition is taken up for final disposal.

(3.) The grievance of the petitioners is that the Assistant Commissioner, Bangalore South Sub-Division, who had no authority in law, has passed the impugned order at Annexure-AA in proceedings bearing No.RA (A) No.202/2018-19, by invoking powers under Sec. 136 (2) Karnataka Land Revenue Act, 1964 (for short, the 'Act'). By the said order, the Assistant Commissioner has directed for deletion of the name of the petitioner from the revenue records and enter the name of the Government in Columns No.9 and 12(2) of the RTC.