K. MALLIKARJUN Vs. REVENUE INSPECTOR

JUDGEMENT

(1.) In this Writ Petition under Articles 226 and of the Constitution of India, the petitioner has called in question the order dated 20.09.2011 passed by the first respondent vide Annexure-B.

(2.) By the impugned order at Annexure-B, the first respondent has rejected the request of the petitioner to effect mutation in respect of the land bearing Sy. No. 273/C3 measuring 02 Acres 10 Cents of Byradevanahalli Village.

(3.) Aggrieved by that the petitioner has filed this writ petition