SIDDAVVA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, a challenge is made to the orders at Annexure-C, dtd. 22/12/2015, Annexure-D, dtd. 6/12/2017 & Annexure-E, dtd. 3/3/2020.

(2.) Heard the learned counsel appearing for the parties and also perused the material on record.

(3.) The petitioners are the widow and children of one late Rachappa, in whose favour a Will is said to have been executed by Smt. Shivavva D/o. Basappa Hataraki & W/o.Danappa Gundagovi in respect of the land bearing R.S. No.46/2/1 measuring 15 acres 17 guntas. The said Will is said to have been executed on 1/3/1978. Rachappa is said to have died on 10/3/2001. Thereafter, the petitioners had filed an application to enter their names in the revenue records of the aforesaid land measuring 15 acres 17 guntas. The Tahsildar had allowed the same. Respondent No.6 had questioned the said entries before the Assistant Commissioner by filing an appeal. The said appeal was allowed by the Assistant Commissioner, by order dtd. 6/12/2017. The revision filed by the petitioner Nos.1, 2, 4, 5, 7 & 8 as against the said order before the Deputy Commissioner was dismissed on 3/3/2020. It is under these circumstances, the petitioners are before this Court.