TULASIGERAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, who claims to be the owner of the lands which are subject matter in this writ petition has approached this Court invoking Articles 226 and 227 of the Constitution of India seeking for the following reliefs:

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

(3.) The petitioner claims to be the owner of the lands bearing R.S. No.69/4A measuring 25 guntas and R.S. No.69/4B measuring 26 guntas situated at Vasan Village of Konnur, Naragund Taluk, Gadag District having purchased the same under two separate registered sale deeds dtd. 15/7/1993 and 8/7/1993. It is his case that pursuant to the aforesaid sale deeds, the entries in the revenue records of the land also were changed in his name. However, thereafter, without notice to the petitioner, allegedly the entries in the revenue records of the land in question were changed in the name of the 6th respondent. Being aggrieved by the same, the petitioner is before this Court.