MAKDUMSAB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP accepts notice for respondents 1 to 4. Sri.B.Mohammed Ali, learned counsel accepts notice for respondent No.5.

(2.) Petitioner claims that he is the owner in possession of Survey No.274/4A+4B measuring 1 acre 33 guntas situated at Koujgiri village, Taluk Ron and District Gadag and his name was mutated in revenue records by the respondent No.4. However, respondent No.4 without issuing notice to the petitioner has mutated the name of respondent No.5 in column Nos.9, 11 and 12 of the records of rights. Hence, this writ petition.

(3.) Learned counsel for petitioner would submit that the impugned mutation entry effected in favour of respondent No.5 is in violation of the principles of natural justice, since no notice was issued to the petitioner. Hence, he submits that the impugned mutation entry requires to be quashed.