AYYAMMA Vs. NINGAMMA

JUDGEMENT

(1.) The captioned writ petitions are filed by the petitioners seeking writ in the nature of certiorari and quash the order bearing No.Kam/Apeelu/33/ 2016-17, K.No.22940, dated 03.01.2019 passed by the 7 t h respondent/Deputy Commissioner as per Annexure-M.

(2.) The facts leading to the top noted writ petitions are as under:

(3.) It is not in dispute that all these petition lands were originally owned by one Basanagouda son of Ayyanagouda. The petitioners have averred in paragraph No.2 of the writ petitions that the said Basanagouda died in the year 1983 leaving behind him his wife Ayyamma, two sons namely Narayangouda and Ayyanagouda and two daughters namely Vijjamma @ Vijayalaxmi and Hanamavva. The petitioners have contended that the original propositus Basanagouda sold an area measuring 2 acres 20 guntas in Sy.No.12/3 (12C) and 1 acre 20 guntas in Sy.No.12/A2 to petitioner No.7 namely Karilaxmi W/o Krishnareddi for sale consideration of Rs.36,000/- under registered sale deed dated 31.05.1978 and accordingly she was put in possession. Petitioner No.7 name was duly mutated to the revenue records pursuant to the sale deed executed by the Basanagouda.