KHATUN BI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has approached this Court in the instant writ petition seeking for the following reliefs:

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

(3.) Facts leading to filing of this writ petition narrated briefly are; land bearing Sy.No.4 measuring 33 acres 7 cents situated at Bellary taluk was originally purchased by the petitioner's father under a registered sale deed dtd. 9/4/1946. After the death of her parents, petitioner being the only daughter, alleges that she has succeeded to the said property. It appears that one Sri Syed Abdul Razack, who is the son of petitioner's uncle, had filed Form No.1 under the Karnataka Certain Inams Abolition Act, 1977, to register him as occupant of the land in question. The said application was rejected by the Land Tribunal. Being aggrieved by the same, the said Syed Abdul Razack had approach this Court in W.P. No.6006 of 1983, which was dismissed with an observation that since the petitioner in the said writ petition was the owner of the land, which were the subject matter of Form No.1, he was not entitled for registration as an occupant under Sec. 5 of the Karnataka Certain Inams Abolition Act, 1977. Thereafter, the petitioner appears to have made an application before the jurisdictional Revenue Officer with a prayer to enter her name in the revenue records of the land in question.