MANJAVVA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court assailing the validity of the endorsement at Annexure-F, dtd. 17/1/2023 issued by the Tahsildar.

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

(3.) Pursuant to the compromise decree passed in O.S. No.41/2021 by the Court of Senior Civil Judge at Kustagi, the petitioner appears to have filed an application before the fourth respondent - Tahsildar to enter his name in the revenue records of the land bearing Sy.Nos.38/1/2 & 38/2, which are said to have been allotted to his share in the compromise decree. The Tahsildar considering the said application has issued the impugned endorsement stating that the petitioner's request can be considered only after he produces 11E sketch. Challenging the said endorsement, the petitioner is before this Court.