R THOORAMMA KRISHNAPPA Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) Since the issue involved in these writ petitions is common, these writ petitions have been taken up for hearing together and disposed of, vide this common order.

(2.) The prayer of the petitioners is to quash the orders passed by the first respondent and consequently direct the first respondent to rectify the errors crept in, in the revenue records in respect of the properties situate in the petitions mentioned survey numbers at Thiyaranadurgam Village, Shoolagiri Taluk, Krishnagiri District and issue computerized patta and chitta and also patta to the petitioners within a stipulated time.

(3.) The petitioner in W.P.No.7319 of 2018 claimed that her husband Ramaiah was assigned with the petition mentioned lands by the Special Tahsildar (Assignment), Krishnagiri, in the proceedings dated 09.07.1982 made in A.M.534/1991. It is the claim of the petitioners in W.P.No.7320 of 2018 that their grandfather Basavappa was assigned with the petition mentioned lands by the Special Tahsildar (Assignment), Krishnagiri, in the proceedings dated 09.07.1982 made in A.M.535/1991 and they bequeathed the property through a Will. The petitioner in W.P.No.7321 of 2018 claimed that he purchased the petition mentioned lands from one Venkatappa, who was assigned the lands by the Special Tahsildar (Assignment) vide the proceedings in A.M.No.375/1991. They claimed that the revenue records also stood mutated in their favour and Patta Pass Books were also issued in the year 2004 itself and they have been in possession and enjoyment of the properties. When they applied for Chitta, it came to light that the lands were classified as Anadheenam Government poramboke.