RATHNAMMA W/O SRI SHIVASWAMY D/O LT. THIMMEGOWDA AND OTHERS Vs. STATE OF KARNATAKA REP. BY ITS SECRETARY DEPARTMENT OF REVENUE, DEPUTY COMMISSIONER, ASSISTANT COMMISSIONER AND SRI SHIVABHOVI S/O LATE NANJABHOVI

JUDGEMENT

(1.) WRIT Petitioners are six in number. Petitioners 1 and 2 constitute one set as legal heir of one Smt. Shivamma who it is said had purchased an extent of one acre of land in Sy. No. 16 of Heggadigere Village, Nuggehalli Hobli, Channarayapatna Taluk, Hassan District, from one Nanjabhovi as per sale deed dated 6.8.1975 executed by said Nanjabhovi.

(2.) LIKEWISE , third Petitioner claims to be son of one Gangamma who it is claimed had purchased an extent of two acres of land in the very survey number as per sale transaction dated 4.11.1971 executed by the very Nanjabhovi.

(3.) SIXTH Petitioner had himself purchased one acre of land on the same day from the very Nanjabhovi and in the very Nanjabhovi.