SAVITRAMMA Vs. TAHASILDAR

JUDGEMENT

(1.) Heard Sri.Bopanna B., learned counsel for the petitioners and Sri.C.N.Mahadeshwaran, learned AGA for the respondent.

(2.) The writ petition is filed seeking for the following reliefs:-

(3.) It is the case of the petitioners that their father namely Rangappa was granted an extent of 3 acres 20 guntas of land in Re survey No.60 of Jodi Srirangapura Village, Hosadurga Taluk in proceedings No.LNDCR 185/78-79 dtd. 3/1/1980. Consequent to said grant, the name of Rangappa was mutated in the revenue records vide M.R.No.11/1982-83 (a copy of which is produced as Annexure - B to the writ petition) and his name was also reflected in the RTC upto the year 2001- 2002. Thereafter, when the computerized RTCs were issued, the name of father of petitioners was missing.