ANNA RAO Vs. GUNDAREDDY

JUDGEMENT

(1.) Though this matter is posted for preliminary hearing in 'B Group', with the consent of Learned Counsel for the parties, it is taken up for final hearing and disposed of by this order.

(2.) The petitioners, in this petition, claim to be owners in possession of land measuring 11 acres 24 guntas in Survey No. 6 situated at Chatrasal village, Chincholi Taluk, Gulbarga District. They have sought for quashing the order dated 31st October 1995 passed by the third respondent-Karnataka Appellate Tribunal (hereinafter referred to as "the Tribunal"), confirming the order dated 11th January 1993 made in No. REV/RP/25/91-92 by the second respondent. Copies of the said orders passed by respondents 3 and 2 have been produced as Annexures-A and B respectively.

(3.) By the order Annexure-B, on the basis of the representation given by the first respondent stating that the land in question belongs to the State Government and that the names of the petitioners were wrongly entered in the revenue records, the second respondent has directed rectification of the entries in the revenue records and further directed to enter the name of the State Government in the revenue records in respect of the said land.