Ram Mohan Reddy, J. - (1.) SUFFICE it to extract the order dated 6.2.2014 which reads thus: "In this writ action, the petitioners have sought writ in the nature of writ of mandamus directing the respondents to affect mutation and all revenue entries in the name of the petitioners in respect of agricultural land bearing sy. No. 14 and 15 of Hagadur village, K.R. Puram, Hobli, known as Bangalore South Taluk.
(2.) THE petitions are listed for preliminary hearing. Learned Government Advocate Sri D. Aswatappa has taken notice for the respondent Nos. 1 to 3. Sri Chithappa vehemently contends the respondents have unjustifiably refused to consider the representation given by the petitioner for affecting mutation in respect of the agricultural land in sy. No. 15 of Hagadur village, about which they have been declared as absolute owners. He would submit, petitioners had filed the suit in O.S. 231/00 against the Government and have been successful in obtaining decree declaring they have perfected title by adverse possession against the Government. He submits, such decree has reached finality and therefore based on that, his clients are entitled to mutation of revenue entries, change of khatha, etc., which the authorities have refused.
(3.) WHILE learned counsel for the petitioners raises such ground, learned AGA, Mr. Aswathappa has drawn my attention to similar writ petitions which have come up before this court in W.P. Nos. 511/14 and 515/14 in which similar grounds were urged which this court did not straightaway accept. This court has directed the records of original suits referred to in those writ petitions to be summoned. He also submits, the judgments and decrees relied by the petitioners are of ex -parte decrees without giving opportunity to the State Government.;