SYED MUSTAFA QUADRI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed the instant writ petition seeking the following reliefs:

(2.) It is the case of the petitioner that the land bearing Sy.No.410/*/2 measuring 6 acres 1 gunta situated at village Aland, Tq. Aland, is his absolute property and the revenue records of the said land stood in his name and without notice to the petitioner, the name of the fourth respondent has now been entered in column No.11 of the record of rights in respect of the said land. According to the petitioner, he had no notice prior to the said entry made in column No.11 of the land in question and respondent No.2 has not held any enquiry prior to making such an entry.

(3.) Learned counsel for the petitioner has relied upon the judgments of this court in W.P.No.205751/2019 and W.P.No.208490/2017 and submits that in identical circumstances, this court has allowed the writ petitions and remitted the matter to the Tahsildar.