(1.) Petitioner has sought for quashing Annexures-A, A1, B, C and CI the impugned mutation entries pertaining to Sy. Nos. 158 and 175 of Nad. B.K. Village, Indi Taluk, Bijapur District. Petitioner has also sought for direction to delete the names of respondents 3 and 4 from the record of rights. According to the petitioner he is the owner of the properties in question; respondents 5 and 6 started denying his title and started interfering with the petitioner's possession; petitioner filed O.S. No. 169 of 1996 before Principal Civil Court (Senior Division), Bijapur for declaration, possession and other reliefs, which came to be decreed on 31-10-2000; thereafter, respondents 5 and 6 raised loan from respondents 3 and 4-Banks by mortgaging the very properties; consequently, the names of respondents 3 and 4 are mutated in the record of rights. Petitioner, in these writ petitions, prays for setting aside those mutation entries made in the names of respondents 3 and 4.
(2.) The relief as sought for will not be granted by this Court in these writ petitions under Article 226 of the Constitution of India directly. It is open for the petitioner to make necessary application before the concerned authority to enter his name also and to delete the names of Banks, if he so chooses. It is not open for the petitioner to approach this Court directly under Article 226 of the Constitution of India. Therefore, no interference is called for.