DIVISIONAL COMMISSIONER Vs. H HIRIYANNAIAH

JUDGEMENT

(1.) The short question that arises for our consideration in these cases is whether under Section 56 of the Karnataka Land Revenue Act, 1964 (hereinafter referred to as 'the Act'), the Divisional Commissioner has suo motu powers of revision.

(2.) The learned Single Judge has held to the contrary holding that in so far as specific suo motu powers have not been conferred and such a power is totally unavailable.

(3.) Before us the correctness of this view is canvassed, while the respondent's support the Judgment of the learned Single Judge, for our part, we find no difficulty in holding that he has suo motu powers. We will do to extract Section 56(1) of the Act:-