MANJUNATHA Vs. SINGA REDDY

JUDGEMENT

(1.) The petitioner in this writ petition has called in question the order of the Deputy Commissioner dated 25.10.2013, whereby, the Deputy Commissioner set aside the order dated 10.01.2012, of the Assistant Commissioner who had directed resumption of land in favour of the legal heir of the original grantee.

(2.) For the sake of convenience, the parties would be referred to as the legal heir of the original grantee (petitioner) and purchasers (respondent Nos.1 to 4 and 8 to 13).

(3.) Brief facts of the case leading to filing of the writ petition as pleaded are that, the land in survey No.81 (old) and 212 (new), measuring 2 acres situated at Kithiganur Village, Bidarahalli Hobli, was granted to one Ayiluga @ Munishami on 09.06.1934, which was to be non-alienable for a period of 15 years. The original grantee sold the land on 12.04.1949 and the land has subsequently changed hands three times by sale deeds dated 12.04.1949, 01.11.1957, 18.05.1962 and 28.02.1966 and the purchasers herein have come in possession of the said land by way of sale not from the original grantee but purchasers of the original grantee on 13.11.1995.