N VASUDEVARAJU Vs. DEPUTY COMMISSIONER RAMANAGARAM DISTRICT

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 Venkatalaksamma 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.) Subsequently, Smt. Venkatalakshmamma sold an extent of 2 acres 4 guntas in favour of Respondent No. 4 herein under two separate sale deeds dated 24.10.1994. Pursuant to these sale deeds, the mutations were made in the records vide MR No. 41/94-95. The first Petitioner herein purchased one acre of land in R.S. No. 37/2 under the sale deed dated 17.8.1985 from Respondent No. 4 and on the same day, Respondent No. 4 also sold another extent of 1 acre of land excluding 0.2 guntas of kharab land in favour of the second Petitioner.