BASAPPA S/O RAMAPPA BENNEHALLI Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The petitioners are before this Court in the present writ petition seeking for the following reliefs: A. Issue writ, order or direction in the nature of certiorari thereby quashing order at Annexure-G dated 22.04.2021 bearing No.appeal/34/2019-20E: 1435/556 passed by the respondent No.1 and also consequently; B. Issue writ, order or direction in the nature of certiorari thereby quashing the order at Annexure-D dated 26.11.2013 bearing No.MH-7/2013-14 passed by the respondent No.4.

(2.) The brief facts of the case that would be relevant for the purpose of disposal of this petition are;

(3.) Land bearing Sy.No.133-A (new Sy.No.133- AA) measuring 18 acres 36 guntas situated at Hatti village of Koppal taluka originally belong to one Bharamappa Bennehalli. After the death of Bharamappa Bennehalli his only son Ningappa S/o Bharamappa Bennehalli had succeeded to the property. Ningappa S/o Bharamappa Bennehalli had two sons namely Parasappa Bennehalli and Ramappa Bennehalli. After the death of Ningappa S/o Bharamappa Bennehalli his son Parasappa Bennehalli and Ramappa Bennehalli succeeded to aforesaid property. Ramappa Bennehalli had two sons namely Manjappa Bennehalli and Basappa Bennehalli. Petitioner No.1 is the son of Ramappa Bennehalli and petitioner No.7 is the wife of Ramappa Bennehalli. Petitioner Nos.2 to 6 are widow and children of Manjappa Bennehalli.