YAKUBBAIG Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court seeking for the following reliefs:

(2.) Heard the learned counsel appearing for the petitioners and the learned AGA appearing for respondent Nos.1 to 4 and the learned counsel Sri.B.Mohammed Ali, who has undertaken to appear for respondent No.5.

(3.) The petitioners claim to be the owners in possession of the land bearing Sy. No.370 measuring 10 acres 22 guntas situated in Dandapur Village. Their names were entered in the revenue records of the land in question. When the matter stood thus, the name of the 5th respondent has been entered in Column Nos.9 and 12 of the revenue records. Being aggrieved by the same, the petitioners are before this Court.