ALTHAF AHAMED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned advocate Mr. Jagadeeshachari for the appellant.

(2.) The appellant herein is the original petitioner who has preferred this writ appeal under Sec. 4 of the Karnataka High Court Act, 1961. The challenge in the appeal is addressed to the order dtd. 22/5/2023 passed by learned Single Judge dismissing the writ petition.

(3.) The case of the petitioner in his writ petition was, inter alia, that the property bearing Survey No.2 admeasuring 5 acres 24 guntas situated at Udugani Village, Shikaripura Taluk, Shivamogga District, belonged to him and that he was the absolute owner of the property. The petitioner has two sisters - respondent Nos.5 and 6, it was stated. It was the case that respondent Nos.5 and 6 had obtained a gift deed from the mother and that the gift deed was executed by fraud and misrepresentation.