MOHAMMED ZURAIR Vs. SECRETARY TO GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate accepts notice on behalf of respondents.

(2.) It is the case of the petitioner that petitioner owned 3 acre 20 guntas of land in Sy.No.35/3 in Sagar village, taluk Shahapur, district Yadgir. The total extent of land is 4 acre 25 guntas and out of which, 25 guntas is kharab. This is apparent from RTC extract at Annexure-A dtd. 17/2/2015.

(3.) It appears that on 1/8/2022, the second respondent-Assistant Commissioner has passed an order to enter the name of State of Karnataka in respect of 20 guntas in the above said land by deleting the name of petitioner to the extent of 20 guntas. Pursuant to the said order, Annexure-C, the RTC extract is issued, wherein the name of the petitioner is recorded to the extent of three acres and the name of State of Karnataka is recorded to the extent of 20 guntas in the aforementioned land.