LALITABAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is filed by the petitioners praying to quash the order passed by respondent 3, Tahsildar, Jamkhandi, which is produced at Annexure 'G' and also to quash the mutation entry as per Annexure 'H'.

(2.) I have heard the learned Counsel for the petitioners and the learned Additional Government Pleader for respondents 1 to 3 and perused the records of the case.

(3.) The case of the petitioners is as follows; One Lt. Adrushappa Gurusiddappa Desai was watan holder of Konnur village and he was in possession of watan property and he died intestate on 27-1-1973.