(1.) The petitioners have approached this Court in the instant writ petition with the following prayers:
(2.) Heard the learned counsel appearing for the parties and also perused the materials available on record.
(3.) The petitioners claim to be the legal representatives of one Honnappa Angadi in whose favour the land in question is said to have been granted. It is the case of the petitioners that on the strength of the gift deed, which was fraudulently obtained by Laxmappa, the entries that stood in the name of Honnappa was deleted. A suit in O.S. No.44/2009 was filed by the petitioners to declare the said gift deed as null and void and also for consequential releifs. O.S. No.205/2009 was filed by respondent Nos.2 to 9 for declaration of their title. The said suit has been decreed and the petitioners have preferred R.A. No.9/2021 against the same, which is pending consideration before the jurisdictional Court. In the meanwhile, on the strength of the decree passed in O.S. No.205/2009, the entries in the revenue records appears to have been made in favour of respondent Nos.2 to 9. Challenging the same, the petitioners have preferred R.A. No.214/2022 before the Assistant Commissioner, Bailhongal. In the said appeal, which is pending consideration before the Assistant Commissioner, initially it appears that he had made a note in the margin of the appeal memorandum granting stay of the impugned order. Thereafterwards, the said note has been striked off and only notice has been issued to the respondents, who are named in the appeal. It is under these circumstances, the petitioners are before this Court.