SHANTHINATH Vs. DEPUTY COMMISSIONER GULBARGA SUB DIVISION

JUDGEMENT

(1.) Petitioner has sought for quashing the order passed by the Deputy Commissioner on 14.1.2008 - Annexure-F, the order of the Assistant Commissioner dated 3.5.2005 - Annexure-E and also the order passed by the Tahsildar, Gulbarga on 27.1.2003 - annexure D.

(2.) According to the petitioner, in respect of property in Sy. No. 99 measuring 32.03 acres situate at Melkunda Village of Gulbarga, one Indumathi W/o the petitioner was the owner. The said Indumathi Vankudre died on 20.9.2002. Subsequent to her death, petitioner being her husband as a Class I heir, applied for mutation in the prescribed format by producing the death certificate before the Tahsildar on 27.9.2002.

(3.) However, the same was contested by the 4th respondent who objected for the mutation entry on the ground that the said Indumathi had executed a registered will in his favour on 9.9.2002 bequeathing the land in his favour.