A NARASIMHAMURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER is common in these two petitions and he has sought for quashing the common order of r-4 deputy commissioner dated 18. 4. 2000, Annexure-C is the order. Therefore, this common order would dispose of both the petitions.

(2.) WHEN the matter came up for hearing for admission on 2. 8. 2000, emergent notice regarding Rule was ordered for r-3. Learned high court government pleader took notice and appeared for r-1, 2 and 4, r-3 is served but he has remained absent. The matter is therefore taken up for final disposal. Heard the learned counsel for the petitioner and the learned high court government pleader, perused the papers.

(3.) BRIEFLY stated the facts are:certain land ad-measuring 4 acres in sy. no. 60 of byradenahalli village, kundana hobli, devanahalli taluk, Bangalore rural district undisputably was granted under darkast in favour of r-3 gundappa on 29. 7. 1966 and it would appear that thereafter khata was changed in his name and accordingly an entry was made in the mutation register on 23. 8. 1966. Subsequently, on 28. 9. 66 gundappa sold the said land in favour of the petitioner narasimhamurthy.