KARNATAKA JESUIT EDUCATIONAL SOCIETY Vs. TAHSILDAR AND OTHERS

JUDGEMENT

(1.) IT appears, properties were taken by the petitioner, a society established under the Societies Registration Act, 1860 Several properties in various survey numbers situate at Kalena Agrahara, Begur Hobli, Bangalore South were purchased by the petitioner during 1956. Of course, it was also the subject matter before the Tribunal under the Mysore (Personal and Miscellaneous) Inams Abolition Act. It appears one Hemalath who is the 2nd respondent herein has given a representation to the Tahsildar to enter her name and change the entries. The grievance of the petitioner is, as per annexure A the entries made by the Village Accountant as approved by the Revenue Inspector is illegal and accordingly, it has challenged the same. In this regard, the petitioner moved the Assistant Commissioner in appeal. Since the Assistant Commissioner did not take any decision, they approached the Deputy Commissioner in revision contending that the registration of entries in the revenue records and changing the mutation records as at annexure A, as per S. 129(7) of the Land Revenue Act are two different aspects.

(2.) HEARD the counsel representing the respective parties.