SRI.MANJOOR KHAN SINCE DEAD BY HIS LRs.: SMT.GULNAZ W/O LATE MANZOOR KHAN, & ORS. vs STATE OF KARNATAKA DEPARTMENT OF REVENUE REP. BY ITS SECRETARY, & ORS.

All these appeals have been taken up for hearing together as they arise out of the same order.

The case of the writ petitioners is based on a grant, which was followed by saguvali chit and recording of their names in the revenue records.

The Deputy Commissioner recorded a finding of fact that the writ petitioners have failed to produce any semblance of document to show that they have been granted land in their favour. Even, no application for grant could be produced by the writ petitioners. It was found by the Deputy Commissioner, as a finding of fact, that the saguvali chit and the revenue settlement records were obtained by the writ petitioners by practicing fraud.

The Hon''ble Single Judge recorded that the writ petitioners claimed that the land was granted to them in the year 1978, but the saguvali chit was issued only in the year 1991, that is, after 13 years and the mutation entries were changed seven years thereafter. The Hon''ble Single Judge, therefore, rightly, accepted the findings of the Deputy Commissioner that the records were bogus, created and tampered.

We do not find any merit in the appeals. Consequently, the appeals are dismissed.

We make no order as to costs.