THIMMAIAH @ PUTTASWAMY Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Aggrieved by the order dated 14.07.2016 passed in Writ Petition No.35175 of 2016, whereby the learned Single Judge has affirmed the order of the Deputy Commissioner remitting the matter back to the Assistant Commissioner for a fresh consideration, the writ petitioner has preferred the instant writ appeal.

(2.) The parties will be referred to as per their ranking in the writ petition before the learned Single Judge.

(3.) Brief facts of the case are as follows: Originally, one Mutthamma was granted land bearing Survey No.113(old Survey No.24) measuring 2 acres situated in Mallanakuppe village, Ataguru Hobli, Maddur Taluk, Mandya District. The original grantee sold the land by executing a registered sale deed dated 12.6.1969 in favour of the petitioner and the mutation entries in terms of the sale was changed in favour of the petitioner.