K S SUBBAIAH Vs. DEPUTY COMMR TUMKUR

JUDGEMENT

(1.) These two appeals are from the common order of Venkatararniah, J, in WPs. 1682 and 1683 of 1974. The appellants were the respective petitioners therein.

(2.) The appellants were hereditary Shanbogues. When the hereditary village offices were abolished under the Karnataka Village Offices Abolition Act, 1961, they were continued as Village Accountants under sub- sec (2) of Sec. 16 of the Karnataka Land Revenue Act, 1964 (hereinafter referred to as the Act). When new Village Accountants were appointed under sub-sec(1) of S.16 of the Act to the villages in which the appellants were so continued as Village Accountants, the Tahsildar of Kunigal Taluk directed the appellants to hand over charge of their offices to the newly appointed Village Accountants. The appellants challenged in the writ petitions that direction of the Tahsildar.

(3.) The learned single Judge dismissed the writ petitions following his earlier decision in Y. Gundu Rao v. State of Karnataka, . WP, 510/74 .dt ,13-3-1974. in which the facts were similar.