RUDRAPPA S/O ESHWARAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These six batches of writ petitions are with reference to grants said to have made by the Tahsildar of Hosadurga Taluk, Chitradurga Division between 1974-75 and 1980-81 under four grant orders with reference to 3 lands bearing Sy.Nos.4 and 52 of Siddagondanahalli village, Mathodu Hobli and Sy.No.31 of Shivanakatte, Kasaba Hobli, both villages situated at Hosadurga Taluk, Chitradurga District.

(2.) The petitioners herein are confined to grants said to have made by the Tahsildar under 4 grant orders, namely No.LND.SR.22/1974-75 dated 22.2.1975, No.LND.SR.240/1974-75 dated 28.3.1975, No.LND.SR.238/1979-80 dated 30.3.1980 and No.LND.SR.238/1980-81 dated 30.3.1980. So far as the last two orders are concerned, date being the same, number with reference to the year is slightly erroneous.

(3.) The records would indicate that in the year 2010 the Tahsildar of Hosadurga Taluk and Assistant Commissioner of Chitradurga Sub-Division have come to know that a large scale fraud is committed with reference to grant of lands in 2 villages, namely Siddagondanahalli of Mathodu Hobli and Shivanakatte, Kasba Hobli; that the same is said to have committed by the then Tahsildar of Hosadurga Taluk and some of the staff of said office, who are identified as about 9 persons in all as referred to in the statement of objections filed in these writ petitions. In fact, involvement of said 9 persons is identified in the order of the Under Secretary, Revenue Department (Services 3) in proceedings bearing No.RD.41.ADE.2014, dated 22.6.2016, at Annexure-R1. Wherein it would indicate that in all around 70 persons are involved in creation of forged documents for grant of 195.10 acres. However, in the order of Deputy Commissioner, Chitradurga dated 9.11.2010 in proceedings bearing No.LND.CR.20/2011-11, at Annexure-F in WP.No.38056/2017, there is reference to 26 persons working in the office of the Revenue Department of Mathodu village and Hosadurga Taluk, being involved in the aforesaid fraud.