SHIVARAYAPPA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner and the learned High Court Government Pleader for respondents 1 to 3.

(2.) AFTER hearing, this Court noticed the following undisputed facts.-- Pursuant to the decree obtained in O.S. No. 114 of 1990 on the file of the Principal Civil Judge (Senior Division), Bailhongal respondent 4-Neelawwa submitted a varadhi requesting the Revenue Inspector to change the revenue records to her name. Accordingly on 6-11-2002 pursuant to the decree the revenue records were changed to the name of the 4th respondent. Subsequently, based on the interim order of status quo obtained by the petitioner in C.R.P. No. 305 of 2003 from this Court, approached the very same Revenue Inspector. The Revenue Inspector by his order dated 31-5-2003 has changed the revenue entries made by him on 6-11-2002 in favour of the 4th respondent and further entered in the name of the petitioner in the revenue records. The order of the Revenue Inspector dated 31-5-2003 was questioned by the respondents 4 and 5 by filing an appeal before the Assistant Commissioner, Bailhongal in No. RA/AP.38/2003-2004. The Assistant Commissioner allowed the appeal and set aside the order passed by the Revenue Inspector on 31-5-2003 and restored the order of Revenue Inspector dated 6-11-2002, against which, a revision petition was filed in No. RP/RTA. 125/2005-2006. The said revision petition has been dismissed on 8-2-2007 as per Annexure-D to the writ petition. Against these orders, the present writ petition is filed.