DHARAPPA Vs. ASSISTANT COMMISSIONER YADGIR GULBARGA

JUDGEMENT

(1.) THE petitioners here in have challenged the order dated 6-11-1997 in case No. Rev/ror/8/69/96-97, in passing whereof, the respondent 1-assistant commissioner while setting aside mutation order No. 19 dated 13-5-1997 passed by the tahsildar, kodekal, shorapur taluk, had directed the tahsildar, shorapur to make the entries in the r. o. r. in respect of 16 acres 36 guntas in sy. No. 43/1 in the name of the respondent 3 (since dead during the pendency of the writ petition before this court) and further 9 acres 2 guntas in sy. No. 42/2 in the name of the respondent 2.

(2.) BY consent of parties, this writ petition is taken up for final disposal. hence, Rule is issued.

(3.) I heard the learned counsel for the petitioners, Sri ashok patil and Sri r. s. siddapurkar appearing for the contesting respondent 2. The respondent 1-assistant commissioner is represented by the learned additional government advocate. The respondent 3 is the father of the petitioner and the grandfather of petitioners 2 and 3.