SYEDA SHAMEEM KHADRI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP accepts notice for respondent Nos.1 to 4.

(2.) This writ petition is filed challenging the Mutation Entry No.H23 dtd. 28/9/2021 certified by the 4th respondent.

(3.) Learned HCGP appearing for the State submits that against certification of the mutation entry, an efficacious remedy of appeal is provided before the Assistant Commissioner concerned under Sec. 136(2) of the Karnataka Land Revenue Act.