MALLIKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) An order of mutation was made in favour of one Saraswathamma vide ICR 24/79-80. This order of mutation was challenged by T.M.Somegowda, Ashwath, Mallika, Kumara, Shivanna, Byrappa claimed that they were the sons of late Boregowda and they had rights over the said property. The Assistant Commissioner accepted the said request and ordered for restoration of the name of the original khatedar.

(2.) In revision, the Deputy Commissioner has set aside the order and has directed for restoration of entries made in favour of the purchaser from Saraswathamma.

(3.) It is not in dispute that Saraswathamma's name was entered in revenue records from 1979-80 till it was set aside by the Assistant Commissioner in the year 2017.