Revenue authority directed to decide on reconstruction of missing land records within four months.

The petitioners, claiming through their predecessor Sri Dyavayya, sought restoration of revenue entries concerning four acres in Old Survey No. 317, now Survey No. 648, of Heggadde Village, Sakaleshpura Taluk.

They asked the Court to direct the revenue authorities to consider their representation dated 15 June 2026 and to address the missing land records; the petition also referred to a representation dated 25 September 2020 by the Assistant Commissioner.

At the preliminary hearing, the petitioners sought a writ of mandamus against respondent authorities Nos. 2 to 5.

1. Whether the Court should direct the authorities to consider the petitioners’ representation concerning Durasth and restoration of revenue entries.

2. Whether the authority should be directed to expedite reconstruction of the missing file.

The Court cited no statute or precedent as the basis for its directions.

It directed that the petitioners may submit both online and physical applications to the competent authorities, which must consider them in accordance with law.

It further directed the Assistant Commissioner to expedite the decision on rebuilding or reconstructing the missing file within four months of receiving a certified copy of the order.

Since the petitioners sought Durasth and relied on records relating to the land, the Court considered it open to them to approach the competent authority through online and physical applications.

It left consideration of those applications to the authorities in accordance with law, rather than deciding the entitlement to Durasth or restoration of the entries itself.

Separately, because the matter concerned reconstruction of a missing file, the Court directed the Assistant Commissioner to expedite the process and permitted the petitioners to provide relevant documents to assist.

It permitted the petitioners to file online and physical applications for Durasth, to be considered in accordance with law, and directed respondent No. 4 to decide the matter of rebuilding or reconstructing the missing file within four months of receiving a certified copy of the order.