BEGUM BEE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate Sri Veeranagouda Malipatil, accepts notice for respondents No.1 to 5 and Sri P.S.Malipatil, learned counsel accepts notice for respondent No.6.

(2.) This petition is filed challenging the entries in the name of sixth respondent in respect of the Sy.No.381/3-P2 measuring 03 acres 30 guntas of land situated at Kamalapur Village, Tq. Kamalapur, Dist : Kalaburagi. The writ of mandamus is also sought to delete the name of the sixth respondent in column No.11 of the record of right.

(3.) This Court has noticed that the above said entries are passed in violation of principles of natural justice and procedure contemplated under the Karnataka Land Revenue Act. Under similar circumstances, Co-ordinate Bench of this Court has allowed the petition and granted the relief to the petitioner in W.P.No.202670/2022. This petitioner is similarly placed.