B. PANDURANGA PRABHU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The matter is listed for orders today. However, since the short question is involved in this writ petition, with the consent of the parties, the same is taken up for final disposal.

(2.) Heard Sri.Pavanchandra Shetty, learned counsel for the petitioner and Smt.M.C.Nagashree, learned AGA for respondent Nos.1 to 4 and Sri.K.Srihari, learned counsel for the respondent No.5.

(3.) It is the submission of learned counsel for the petitioner that, the petitioner is the absolute owner of the property bearing Sy.No.110/1-BP2 measuring about 0.02 acres and Sy.No.110/2 measuring about 0.07 acres situated at Kundapura, Udupi District. It is further stated that, respondent No.5 approached respondent No.4 and sought for entering his name in column No.12 of RTC in respect of the land. The respondent No.4 rejected the prayer of respondent No.5. Being aggrieved by the order of respondent No.4, the respondent No.5 approached respondent No.2/ Assistant Commissioner and filed an appeal in case No. CDS.RRT (1) SR 19/2013-14. The respondent No.2/Assistant Commissioner without issuing notice to the petitioner, allowed the appeal of respondent No.5 and directed the Tahsildar/ respondent No.4 to mutate the records in favour of respondent No.5.