YELLAPPA Vs. ASST COMMISSIONER BELGAUM

JUDGEMENT

(1.) In this petition under Articles 226 and 227 of the Constitution, the petitioner has sought for quashing the order dated 6-7-1987 passed by the Assistant Commissioner, Bel- gaum Sub-Division in Case No.RTSAP.25- 86 Annexure-A. He has also sought for issue of a writ in the nature of mandamus directing the revenue authorities to make necessary changes in the record of rights by mutating the petitioner's name and to issue such other directions as deemed fit in the circumstances of the case.

(2.) The facts necessary for the purpose of deciding the contentions raised in this petition are as follows:

(3.) The facts stated above would make it clear that the case clearly falls within the ratio of a Division Bench Decision of this Court in Lakshman Gowda v State of Karnataka & Others, (I.L.R. 1981(1), Kar. 1). The relevant portion of the decision is as follows: