MUNIYAPPA Vs. SPECIAL DEPUTY COMMISSIONER, BENGALURU AND ORS.

JUDGEMENT

(1.) There is a delay of 147 days. However, we have heard learned counsels on merit.

(2.) Aggrieved by the order dated 07.06.2019 passed in Writ Petition No.35155 of 2018, by the learned Single Judge, in dismissing the writ petition, the writ petitioner is in appeal.

(3.) The case of the petitioner is that, he is the legal heir of the original grantee of the land measuring 2 acres 4 guntas which was granted in favour of his grandfather. The Saguvali chit was also issued to his grandfather. The first sale was executed on 30.03.1954. Thereafter, two sales took place on 25.07.1960 and 11.04.1973. The present respondent No.3 claims to be a purchaser under the sale deed dated 11.04.1973.