STATE OF KARNATAKA Vs. SPECIAL DEPUTY COMMISSIONER

JUDGEMENT

(1.) Heard Sri. R. Nataraj, learned Additional Advocate General appearing for petitioners and Sri.M.S.Byra Reddy, learned counsel appearing for respondents. Perused the records.

(2.) Petitioner/Government of Karnataka has presented these writ petitions assailing the correctness and legality of the order dated 27.05.2017 passed in Appeal No.368/2015 by Karnataka Appellate Tribunal, Bangalore, in W.P.No.25501/2018 and order dated 05.03.2016 passed by Special Deputy Commissioner-1, Bangalore North Sub-Division, Bangalore District- Annexure-A in W.P.No.33083/2018. Perused the case papers including original records, which had been secured from learned Government Advocate and had been kept in the safe custody.

(3.) The facts revolving around these writ petitions are: 2 acres of land in Sy.No.82 came to be granted on 14.11.1978 and revenue records were mutated in the name of respondent and she claimed that she was in possession and enjoyment of said land. Revenue records came to be mutated in the name of respondent and entries were entered and continued as such till 2001-02. On account of computerization and digitalization of revenue records in the year 2001-02, revenue authorities are said to have left out the name of respondent in RTC s pertaining to her land and several representations came to be submitted for entering her name in the revenue records for being reflected in the computerized RTC and on the basis of said representation submitted commencing from 2006 and spreading upto 2013, Special Deputy Commissioner i.e., third petitioner initiated enquiry proceedings to ascertain the grant made in favour of respondent. Despite directions issued by third petitioner to jurisdictional Tahsildar to report, no action was taken to forward any report in that regard. Thus, authenticity, validity and genuineness of grant made in favour of petitioner was not negatived by the jurisdictional Tahsildar and proceedings stood there at.