K.A. UTHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner in this writ action seeks writ in the nature of mandamus to direct the respondent No. 3 to 5 to issue khata in respect of sy. No. 174 to an extent of 1 are of land described in the schedule and also seeks other directions to the respondent.

(2.) SRI . R.B. Sathyanarayana Singh taken notice for the respondent.

(3.) THE material proposition in the pleadings show the petitioner who was serving in the Indian Air Force has retired and intending to stay in his native place claims he has purchased lands measuring 1 acre in sy. No. 174 which is assessed to the land revenue as is evident from deed of sale vide Annexure -A.