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Judgment
This appeal is filed against the judgment and order dated June 16, 2017 passed in Writ Petition No.25815 of 2017.
Apparently, no fault could be found in the order impugned inasmuch as the Hon''ble Single Judge directed the appellant-writ petitioner to approach the alternative appellate forum.
However, Mr. D.R. Ravishankar, learned advocate for the appellant, submits that, he is not aggrieved by the order of cancellation of the grant, but, he was aggrieved, as the Assistant Commissioner directed the Tahasildar, Land Grant Committee, Devanahalli Taluk, to delete the name of the appellant- writ petitioner from all the revenue records pertaining to the land in question and to take possession of the land.
Mr. D.R. Ravishankar, further, submits that the land was allotted to the appellant-writ petitioner by the Karnataka Industrial Areas Development Board and, therefore, the Assistant Commissioner had no occasion to direct insertion of the name of the State Government in the revenue records and direct the Tahasildar to take possession of the land.
Mr.V.Sreenidhi, learned additional government advocate appearing for the respondents No.1, 3 and 5, does not seriously dispute the contentions that the Assistant Commissioner could not have been issued such directions.
We, therefore, allow this appeal partly, modify the order impugned and set aside the order of the Assistant Commissioner insofar as it relates to the direction to delete the name of the appellant-writ petitioner in the record of rights and the direction for taking over the possession of the land in question from the appellant-writ petitioner.
However, we have not gone into the question of title of the appellant-writ petitioner. The question of title has been kept open.
In view of disposal of the appeal, the pending interlocutory application does not survive for consideration and is, also, disposed of.
We make no order as to costs.