K. R. RAJASHEKARAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Counsel for the Petitioner and learned AGA for Respondent Nos.1 and 2 as well as learned Counsel for Respondent No.3.

(2.) The above Writ Petition is filed seeking for the following reliefs:

(3.) It is the case of the Petitioner that one Smt.Nagamma w/o Yagatappa is the paternal great grand mother of the Petitioner and that she died on 30/6/1979 and her Death Certificate has been issued vide Annnexure-D to the Writ Petition. Thereafter, Respondent No.2 - Tahsildar issued a notice dtd. 30/9/2014 (Annexure-G to the Writ Petition) regarding recalling the said Death Certificate. The Petitioner has replied to the same vide reply dtd. 13/10/2014 (Annexure-H to the Writ Petition). Consequent to the reply, Respondent No.2 has passed order dtd. 21/11/2014 (Annexure-K to the Writ Petition), which is impugned in the present Writ Petition.