ABDULSAB RAJASAB Vs. SPECIAL DEPUTY COMMISSIONER DISTRICT DHARWAR

JUDGEMENT

(1.) What has been challenged by the petitioner in this writ petition is the order made by the Special Deputy Commissioner, Dharwar, in proceedings pertaining to making entries in the record of rights.

(2.) This Court has consistently taken the view that the entries made in the record of rights are not conclusive 1and are subject to the decision in a suit or other appropriate proceedings. This Court does not ordinarily interfere with the entries made in the record of rights. But, it was contended by Sri R. U. Goulay, learned counsel for the petitioner, that in view of Section 133 of the Karnataka Land Reforms Act as substituted by Act 27 of 1976 the authorities functioning under the Act are required to refer the issues which are required to be decided by the Tribunal for its adjudication in accordance with the provisions of the Act. Section 133 of the Act as substituted, reads as follows:

(3.) Hence, there are no grounds to interfere. The writ petition is rejected.