NANJAMMA Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) Petitioners have sought for quashing the order dated 29.06.2016 (stated as 29.06.2017 in the prayer portion of the writ petitions) vide Annexure 'G' to the petitions passed by respondent No.1, namely, Assistant Commissioner, Bengaluru South Sub-Division, Bengaluru, in appeal numbered as R.A.(S) No.280/2014-15. By the said order, respondent No.1 has dismissed the said appeal filed by petitioners herein and has inter alia directed respondent No.1 - Special Tahasildar, Bengaluru South Taluk, to delete all the names of private persons in all the columns of RTC and substitute the same with the name of 'State Government' in respect of land measuring to an extent of 03 Acres 35 guntas in Sy. No.32(old), new Sy. No.32/1 situate at Puttenahalli village, Bengaluru South Taluk.

(2.) Petitioners have also sought for writ of mandamus directing respondent Nos.1 and 2 to consider their prayer and mutate their names in the relevant records in respect of the petition lands as per the re-grant order dated 30.07.1975 vide Annexure 'C' to the petitions.

(3.) Heard Sri Padmanabha Mahale, learned senior counsel appearing on behalf of Sri H. Devendrappa, learned counsel for petitioners and Sri T.S. Mahantesh, learned Additional Government Advocate appearing for respondent Nos.1, 2 and 24. Perused the material on record.