NEELAMMA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Learned AGA is directed to take notice for respondents.

(2.) The petitioner, who claims to be in possession and cultivation of the land bearing Sy.No.36 measuring 10 acres 10 guntas of Kankapura Village, Koppal Taluka has approached this Court with a prayer to direct the respondents to enter her name in the cultivators column of the record of rights of the aforesaid land.

(3.) It is the case of the petitioner that her father was in possession and cultivation of the aforesaid land and after his death, she has continued in possession and cultivation of the said land and earlier her father's name was found in the revenue record and thereafter her name was entered in the revenue records of the land in question only to the extent of 4 acres.