MIRZA MUZAFFAR BAIG Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Sri.Malik Pasha Mauzan., learned counsel for the petitioners, Sri.Shivakumar R.Tengli., learned AGA for respondents 1 to 3 and Sri.Liyaqat Fareed Ustad., learned counsel for respondent No.4 have appeared in person.

(2.) The captioned Writ Petition is filed challenging the entries made in the name of fourth respondent i.e., Karnataka State Board of Wakf in respect of Sy.No.605 measuring 08 Acres 22 Guntas situated at Sedam Village, Sedam Taluk, Kalaburagi District. The Writ of Mandamus is also sought to delete the name of fourth respondent in Column No.11 of Record of Rights.

(3.) This Court has noticed that above said entries are made in violation of principles of natural justice and procedure contemplated under the Karnataka Land Revenue Act, 1964. Under similar circumstances, the Co-ordinate Bench of this Court has allowed the Writ Petition and granted the relief to the petitioner in W.P.No.200105/2023. These petitioners are also similarly placed.