Karnataka High Court: A Single Judge Bench comprising of G. Narendar, J. hearing a civil writ petition set aside the order of revenue authority passed after 30 years, ruling that the said power was exercised after a lapse of a long time and hence was unreasonable.

The present matter pertained to mutation of revenue entries for a property by revenue authorities, suit in relation to which was pending in the court of Civil Judge, Nelamangala. Despite pendency of the suit in a lower court, the Assistant Commissioner, Bangalore rural district directed mutation of names of respondents 4 to 10 in the revenue records pursuant to registration of sale deed in 1977. The said order was confirmed by Deputy Commissioner, Bangalore district. The instant petition was filed for quashing of the order of Deputy Commissioner.

The Court noted that admittedly, the suit pending in lower court was instituted prior to the passing of orders by the Assistant Commissioner and the Deputy Commissioner. Relying on its judgment in S. Shivanna v. Tehsildar, Bangalore North Taluk, 2005 SCC OnLine Kar 604 the  High Court allowed the petition holding that the impugned orders were vitiated on the ground that the said power had been exercised after an extraordinary and unexplained delay of around 30 years.

Further, revenue courts ought not to adjudicate rights with regard to the immovable property once the dispute is seized of by a civil court. The impugned order of revenue authorities was set aside and they were directed to enter details of pending suit in the records which would be deleted after disposal of the suit. [Prakash v. Dy. Commr. Bangalore Rural District,2018 SCC OnLine Kar 2282, decided on 15-11-2018]

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