SRIKANT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has preferred the instant writ petition with a prayer to direct the respondent Nos.2 to 4 to enter the name of the petitioner in the revenue records of the land bearing Rs. No.901/1+2 measuring 3 acres situated at Bhainakwadi village of Sadalaga, Chikodi taluk, Belagavi district.

(2.) Heard the learned counsel for the parties.

(3.) It is the case of the petitioner that in a suit for partition, the petitioner has been allotted the land in question and the judgment and decree, which was passed in O.S.No.256/2006 has attained finality after disposal of the Regular Second Appeal No. 5160/2011, which arose from O.S.No.256/2006. After disposal of the Regular Second Appeal No.5160/2011, petitioner had filed application at Annexure-D dtd. 10/3/2023, requesting the respondent No.3 to enter the name of the petitioner in the revenue records of the land in question. Since the said representation was not considered, the petitioner is before this Court.