MUNIRAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned advocate Mr. Pundikai Ishwara Bhat for the appellants and learned Additional Government Advocate Ms.Niloufer Akbar for the respondent-State and its authorities.

(2.) It is at the instance of original respondent No.5 that the present appeal is filed, wherein the challenge is sought to be addressed to the order dtd. 3/6/2022.

(3.) The crux of the dispute is about the mutation of the name of husband of the petitioner in the revenue records pursuant to the registered Sale Deed dtd. 23/12/1968 in respect of the property in question.