LAKSHMIDEVAMMA Vs. SHIVANNA

JUDGEMENT

(1.) Heard learned counsel for petitioner and learned High Court Government Pleader for respondent Nos.1 and 2.

(2.) Aggrieved by order dated 22.01.2007 passed by respondent No.2 in SCPTL No.40/2001-02 at Annexure-F and order dated 08.08.2012 passed by respondent No.3 in SCPTL (A)-59/2006-07 at Annexure-G in rejecting the claim of the petitioner for restoring the land in question in her favour, petitioner has preferred this writ petition.

(3.) The case of the petitioner is that land measuring 46 acres, 15 guntas was granted in favour of one Hanuma in the year 1929. Subsequently, there was a partition in the family of Hanuma and the land in question fell to the share of his son Veeranna. The said Veeranna sold the land in favour of respondent No.1 by way of a registered sale deed in the year 1966. It is contended that the sale was in violation of terms of the grant.