K.V. NARAYANASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Writ Appeal is filed assailing the Order dated 17.06.2019 passed by the learned Single Judge of this Court in Writ Petition No.39837 of 2014.

(2.) The petitioner in the writ petition had challenged the order dated 02.01.2014, by which the Respondent No.3, in an appeal filed by respondent No.6 under Section 49 of the Karnataka Land Revenue Act, 1964 (hereinafter referred to as 'the KLR Act', for brevity) had cancelled the bifurcation of the land bearing Sy.No.124/1, of Vapasandra village, kasaba hobli, Chikkaballapur Taluk, and had directed a re- fixation of the boundaries of bifurcation of Sy.No.124/1 based on the re-survey and re-classification record and to re-fix the boundaries of the kharab attached to the aforesaid survey number.

(3.) The case of the petitioner was that the father of respondent No.6 had purchased 0-23 1/2 guntas of land in Sy.No.124/1 and 0.09 guntas in Sy.No.124/2. It is stated that the appurtenant kharab of 04 guntas and 02 guntas respectively were not included in the conveyance and that therefore, the kharab could not be brought in the holding of the father of respondent No.6 and subsequently, by respondent No.6.