KEERTHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned Additional Government Advocate for the respondents State.

(2.) In this writ petition, the petitioner has challenged the order dtd. 10/3/2021 (Annexure-D) passed by the 2nd respondent and the order dtd. 9/1/2019 passed by the 3rd respondent (Annexure-C), rejecting the claim made by the petitioner to enter the name of the petitioner in the revenue records.

(3.) Having heard the learned counsel appearing for the parties and taking into consideration the finding recorded by both the authorities, where the finding recorded that the entry in the revenue records have been made pursuant to the death certificate produced by the contesting respondents and it is forthcoming from the finding recorded by the authorities that, pursuant to the application made by the contesting respondents, notice was published and 30 days time was granted to the parties to file objection and as no objections have been received by the respondent authorities, the revenue authorities have effected entries. In that view of the matter, I do not find any illegality in the orders passed by the respondent authorities.