QURSHID BEGUM Vs. TAHASILDAR

JUDGEMENT

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

(2.) It is the case of the petitioner in Writ petition No.100009 of 2017 that the petitioner is the owner in possession of the land in question and thereby petitioner has made representation to respondents 1 and 2 to incorporate her name in the mutation records in respect of the subject land. Feeling aggrieved by the inaction on the part of the respondent-authorities, the petitioner has presented this writ petition. During the pendency of the writ petition petitioner died leaving behind the legal representatives and they have been brought on record.

(3.) Sri S.D. Babaladi, learned counsel appearing for the petitioners along with Sri B. Muhammed Ali, submitted that the original petitioner is the owner of the land by virtue of Gift deed dtd. 8/4/1997 executed by her husband and therefore, the is no impediment for respondent-authorities to incorporate the name of the petitioner in the mutation register. He also submitted that the petitioner had filed OS No.193 of 2014 (Old OS No.234 of 2008) on the file of the Principal Senior Civil Juge and JMFC, Hospet, seeking relief of injunction against the defendants therein and the trial Court, by judgment and decree dtd. 23/1/2015 (Annexure-A), decreed the suit against defendants 1 to 5 and in that view of the matter, the inaction on the part of the respondent-authorities to incorporate the name of the petitioner in the Mutation Register is to be interfered with in this writ petition.