KADAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners being aggrieved by the order dtd. 20/1/2022 (Annexure-E), passed by 2nd respondent herein, has presented this writ petition.

(2.) It is the case of the petitioners that, the ancestors of petitioner No.2 and 5 - Shivarudrappa Gundi has purchased part of the schedule property as per the sale deed dtd. 2/2/1978 and based on the said sale deed, Diary No.2993 is registered. The contesting respondents have approached the 2nd respondent herein, challenging the mutation entry made in MR No.437/2016-17 and the 2nd respondent herein, without considering the objection filed by the 3rd and 4th respondent in the right perspective, inter alia not providing opportunity to the petitioners herein to have their say in the matter, has passed the impugned order (Annexure-E). Challenging the same and therefore, the petitioners have approached this Court.

(3.) I have heard the learned counsel appearing for the petitioners, the learned Additional Government Advocate for respondents No.1 to 6 and Sri. Jagadish Patil, learned counsel appearing for the respondents No.5 to 22.