VINODKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have called in question the orders passed by the Assistant Commissioner in RTC-CR-480/2011- 12 dated 21.02.2013 as per Annexure-E and also the order passed by the Deputy Commissioner in RTS/RI/12/2013-14 dated 06.10.2016 marked as Annexure-G.

(2.) I have heard the learned counsel for the petitioners, learned Government Advocate for respondents 1 to 4 and also the learned counsel for caveators/ respondents 5 to 11.

(3.) The facts of the case are that, a person by name Keshava Goudagoudar Patil has made a request to the Assistant Commissioner for fixing the boundaries as per the sale deeds pertaining to Sy. No. 219/6 of Mannikeri village, Bilagi Tq, Bagalkot District purchased by various persons to different extents. The Assistant Commissioner has directed the surveyor, Bilagi, to inspect the spot and submit the report to him for fixing akarband and boundaries. Accordingly, the surveyor has conducted a survey on 207.2011 and also on 12.08.2011 in the presence of the respective parties and thereafter submitted a report to the Assistant Commissioner. The Assistant Commissioner re-fixed the akarband and boundaries to the extent of the lands mentioned in the survey report submitted by the Taluka Surveyor. According to the said survey report the petitioner being the last purchaser of the property, the extent of his land has been reduced to 12 guntas as against 36 guntas purchased by him under a registered sale deed. Being aggrieved by the said order of the Assistant Commissioner the petitioner has approached the Deputy Commissioner by way of revision.