D. YELLAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has approached this Court with the prayer to direct the respondents to consider her representations at Annexure-D, dtd. 16/11/2022, Annexure-E, dtd. 16/11/2022, Annexure-F, dtd. 5/12/2022 and Annexure-G, dtd. 21/2/2023, wherein she had made a prayer to effect the mutation in her name in the revenue records of the land bearing Sy.No.195/4, measuring 1.32 acres, situated at Shanavasapura Village, Siruguppa Taluka, Ballari District.

(2.) Heard the learned counsel appearing for the parties.

(3.) It is the case of the petitioner that considering the Form No.1A filed by her under the Karnataka Certain Inams Abolition Act, the land bearing Sy.No.195/4 measuring 1.32 cents, situated at Shanavasapura Village, Siruguppa Taluka, Ballari District has been granted in her favour vide order dtd. 6/8/1996. Pursuant to the same, even Form No.2 has been issued in favour of the petitioner by the competent authority. In spite of such orders, the entries in the revenue records of the land in question were not mutated in the name of the petitioner and therefore, it appears that she has given representations, vide Annexures-D to G. The grievance of the petitioner is that the said representations are not considered.