KAVERAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned Additional Government Advocate accepts notice for the Respondent Nos.1 to 4. The learned Counsel for the petitioner, the learned Additional Government Advocate and the learned Counsel for the contesting fifth and sixth respondent are heard for final disposal.

(2.) The petitioner has filed this petition impugning the Order dated 6.8.2020 in Revision Petition No.116/2009 by the Deputy Commissioner, Bengaluru Urban District, Bengaluru, and the Order dated 28.01.2019 in R.A. [A] No.196/2018-19 by the Assistant Commissioner, Bengaluru South Sub-Division, Bengaluru. The short question that arises for consideration is: whether in the facts and circumstances of the case, the impugned orders require interference by this Court.

(3.) The undisputed facts are that a certain Sri. Ramaiah son of Muniswamappa is registered as the occupant of lands in Sy. No.31/13 measuring 2 acres 35 guntas and Sy. No.60 measuring 30 guntas of Ghattahalli village, Sarjapura Hobli, Anekal Taluk in the proceedings in LRF.2462/1975-76 on the file of the Land Tribunal, Anekal Taluk vide Order dated 20.12.1980 and subsequently on 9.11.1981, Form No.10 is issued in favour of Sri. Ramaiah son of Muniswamappa. The revenue records for these lands, consequent to the aforesaid proceedings are made in his name.