N. VASUDEVARAJU, S/O. NARASAIAH AND SMT. VIJAYA, W/O. N. VASUDEVARAJU Vs. DEPUTY COMMISSIONER, RAMANAGARAM DISTRICT AND OTHERS

JUDGEMENT

(1.) THE Petitioners have challenged the orders passed by the first and second Respondent namely the Deputy Commissioner and the Assistant Commissioner Ramanagaram, directing to enter the names of Respondents 5 and 6 in the records of the land bearing R.S. No. 37/2 of Billakempanahalli Village, Ramanagaram Taluk.

(2.) THE facts reveal that one Hanumanthaiah son of Basappa was the absolute owner in possession of the land bearing R.S. No. 37/2 measuring 3 acres 5 guntas including 4 guntas of kharab land. The said Hanumanthaiah alongwith the family members sold the land to the extent of 3 acres and 3 guntas in S. No. 37/2 in favour of one Venkatalakshmamma under the sale deed dated 11.5.1993. The remaining extent of 0.2 guntas in the same survey number was sold by Hanumanthaiah and his family members in favour of Venkatalaksmamma under a registered sale deed on 12.5.1993. So the said Venkatalakshmamma became the absolute owner in possession of the property measuring 3 acres and 5 guntas in S. No. 37/2.

(3.) SUBSEQUENT to the purchase of these properties, the names of the Petitioners were entered in the mutation register as per MR No. 17/94 -95 and MR No. 1/95 -96 in the year 2002. The lands purchased by the Petitioners was surveyed and new sub numbers were assigned. The land belonging to the first Petitioner was numbered as S. No. 37/5, whereas that of second Petitioner was numbered as S. No. 37/4. They also claim that some portion of the land has been acquired by the Government for widening the Mysore -Bangalore High Way.