GEETA S. Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) It is the case of the petitioner that she is the absolute owner of the land bearing Survey No.626/1 measuring 14 acres 06 guntas situated at Manvi village, Manvi taluka, Raichur district and her name was also mutated in the revenue records of the land in question. Thereafterwards, without notice to the petitioner, the entries in the revenue records of the land in question were mutated in the name of the sixth respondent. Being aggrieved by the same, the petitioner has preferred this writ petition.

(3.) The learned counsel for the petitioner submits that the name of the sixth respondent 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.