Karnataka High Court
Shukur Patel And Ors vs The Deputy Commissioner & Ors on 27 June, 2019
Author: K.N.Phaneendra
Bench: K.N.Phaneendra
1
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 27TH DAY OF JUNE 2019
BEFORE
THE HON'BLE MR. JUSTICE K.N.PHANEENDRA
W.P.Nos.204079/2018 &
201511/2019 (KLR-RR/SUR)
Between:
1. Shukar Patel S/o Khasim Patel
Age: 50 years, Occ: Agriculture
R/o Village Kadihalli, Tq. Chittapur
Dist: Kalaburagi now residing at
Shahabad town - 585 228
2. Hussain Patel S/o Ladle Patel
Age: 50 years, Occ: Agriculture
And business, R/o Shahabad
Dist: Kalaburagi - 585 228
3. Fatru Patel S/o Ismail Patel
Age: 77 years, Occ: Agriculture
R/o Kadihalli, Tq. Chittapur
Dist. Kalaburagi - 585 228
4. Shaikh Maheboob S/o Ismail Patel
Since deceased through his LRs
4(a) Shaik Parvez S/o Shaik Maheboob
Age: 45 years, Occ: Agriculture
R/o Aiwan-E-Shahi, Kalaburagi - 585 228
2
(b) Shaikh Feroz S/o Shaikh Mahaboob
Age: 38 years, Occ: Agriculture
R/o Aiwan-E-Shahi, Kalaburagi - 585 228
... Petitioners
(By Sri Huleppa Heroor, Advocate)
And:
1. The Deputy Commissioner
Kalaburagi, Dist. Kalaburagi - 585 102
2. The Assistant Commissioner
Kalaburagi Sub Division
Kalaburagi - 585 102
3. The Tahsildar
Kalaburagi, Dist. Kalaburagi - 585 102
4. Mashak Patel S/o Rehaman Patel
Since deceased through his LRs
i) Tolabai W/o Late Mashak Patel
Aged: 45 years, Occ: Household
R/o Khaja Colony, Jewargi Road
Taluka Jewargi,
Dist. Kalaburagi - 585 228
ii) Khadar Patel S/o Late Khaja Patel
Aged: 25 years, Occ: Business
R/o Khaja Colony, Jewargi Road
Taluka Jewargi,
Dist. Kalaburagi - 585 228
iii) Wasim Patel S/o Late Khaja Patel
Aged: 24 years, Occ: Business
R/o Khaja Colony, Jewargi Road
Taluka Jewargi,
Dist. Kalaburagi - 585 228
3
iv) Baby D/o Late Khaja Patel
Aged: 23 years, Occ: Household
R/o Khaja Colony, Jewargi Road
Taluka Jewargi,
Dist. Kalaburagi - 585 228
v) Shaheda D/o Late Khaja Patel
Aged: 22 years, Occ: Household
R/o Khaja Colony, Jewargi Road
Taluka Jewargi,
Dist. Kalaburagi - 585 228
vi) Rubina D/o Late Khaja Patel
Aged: 21 years, Occ: Household
R/o Khaja Colony, Jewargi Road
Taluka Jewargi,
Dist. Kalaburagi - 585 228
vii) Saleema D/o Late Khaja Patel
Aged: 20 years, Occ: Household
R/o Khaja Colony, Jewargi Road
Taluka Jewargi,
Dist. Kalaburagi - 585 228
2) Maheboob Bee
W/o Mohd. Moulana Namazi
Since deceased by LRs
a) Arif Namazi S/o Late Moulana Namazi
Age: 40 years, Occ: Business
R/o Khaja Colony, Jewargi Road
Taluka Jewargi,
Dist. Kalaburagi - 585 310
b) Riyaz Namazi S/o Late Moulana Namazi
Age: 39 years, Occ: Business
R/o Khaja Colony, Jewargi Road
Taluka Jewargi,
Dist. Kalaburagi - 585 310
4
c) Farzana D/o Late Moulana Namazi
W/o Asif Sab, Age: 30 years
Occ: Household, R/o Khaja Colony
Jewargi Road, Taluka Jewargi
Dist: Kalaburagi,
R/o Shastri Chowk
Jewargi Town, Tq: Jewargi,
Dist: Kalaburagi - 585 310
d) Kousar D/o Late Moulana Namazi
W/o Ghouse Patel
Age: 25 years, Occ: Household
R/o Shastri Chowk Jewargi Town
Tq. Jewargi, Dist: Kalaburagi - 585 310
e) Sameena D/o Late Moulana Namazi
Age: 23 years, Occ: Household
R/o Shastri Chowk Jewargi Town
Tq. Jewargi, Dist: Kalaburagi - 585 310
3) Malan Bee W/o Nabi Lal
Since deceased by LRs
i) Syed S/o Nabilal
Age: 40 years, Occ: Business
R/o Kattisangavi, Tq. Jewargi
Dist: Kalaburagi - 585 310
ii) Rafiq S/o Nabilal
Age: 38 years, Occ: Business
R/o Kattisangavi, Tq. Jewargi
Dist: Kalaburagi - 585 310
iii) Rahim S/o Nabilal
Age: 36 years, Occ: Business
R/o Kattisangavi, Tq. Jewargi
Dist: Kalaburagi - 585 310
iv) Saleem S/o Nabilal
Age: 34 years, Occ: Business
5
R/o Kattisangavi, Tq. Jewargi
Dist: Kalaburagi - 585 310
... Respondents
These Writ Petitions are filed under Articles 226 and
227 of the Constitution of India, praying to (a) issue a writ of
certiorari quashing the impugned order dated 13.10.2003 in
file No.REV/ROR/477/2002-03 passed by the Tashildar
Kalaburagi vide Annexure-H to H5 and mutation order dated
18.11.2003 as per Annexure-H to H5 series in so for as
petitioner's land Sy.No.149/E and Sy.No.149/F; (b) issue a
writ of mandamus directing the respondent No.3 to restore
the ROR entries as on the year 2002-03 where the names of
the fathers and grand fathers of the petitioners were shown;
etc.
These petitions coming on for preliminary hearing this
day, the Court made the following:
ORDER
This petition is filed challenging the order passed by the Tahsildar in No.REV/ROR/477/2002-03 dated 13.10.2003 in transferring the names of the respondents in the revenue records pertaining to the land bearing Sy.No.149/e and 149/E. The said order is 6 appealable under Section 136(2) of the Karnataka Land Revenue Act. Therefore, the writ petition itself is misconceived and the same is not maintainable before this Court when alternative and efficacious remedy is available.
2. Under the above said circumstances, the writ petitions are dismissed with a liberty to the petitioners to approach the appropriate competent forum for the remedies.
Sd/-
JUDGE swk Ct: RRJ