BALAPPA Vs. TASHILDAR

JUDGEMENT

(1.) The petitioner, who claims to be the owner of the land bearing Sy. No.275/70 measuring 4 acres situated at Yelburga has approached this Court seeking for the following reliefs:

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

(3.) It is the case of the petitioner that his brother Basappa Karbasappa Bhute had purchased the land under a registered sale deed dtd. 24/2/1985 vide Annexure - A. On the strength of the said sale deed, the entries in the revenue records of the land in question were mutated in the name of the petitioner's brother who subsequently died on 2/7/1996. In a family partition that had taken place subsequently, the land in question was allegedly allotted to the share of the petitioners. Thereafter, when the petitioners approached for change of the mutation entries in their name, they came to know that in column No.11 of the revenue records, the name of the 2nd respondent was entered. It is under these circumstances, the petitioners are before this Court.