MOHAMMED ISMAIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have filed the instant writ petition seeking for the following reliefs:

(2.) It is the case of the petitioner that he is the absolute owner of the lands bearing Survey No.211 measuring 4 guntas and Sy. No.210/1B measuring 2 acres 8 guntas situated at Chincholi village, Chincholi Taluk, Kalaburagi District and his name was also mutated in the revenue records of the lands in question. Thereafter, without notice to the petitioner, the entries in the revenue records of the lands in question were mutated in the name of the respondent no.4. Being aggrieved by the same, the petitioner has preferred this writ petition.

(3.) Learned counsel for the petitioner submits that the name of respondent no.4 has been entered in the revenue records without notice to the petitioner and in identical circumstances, this Court in W.P.No.200852/2022 and W.P.No.200854/2022 had allowed the writ petitions deleting the name of the sixth respondent - Wakf Board from Column No.11 of the record of rights in respect of the land in question.