H.B. ASHOK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In light of the nature of reliefs sought for and the identity of factual matrix, both the petitions viz., W.P. No.6175/2014 and W.P. No.17095/2013 are taken up for consideration together and disposed off by this common order.

(2.) The petitioners claim to be the owners of the land bearing Survey No.4/P59 measuring 4 acres 20 guntas situated at Kurubarahalli Village, Mysore Taluk. They submit that their rights in the property have been derived by virtue of sale deed executed by the Maharaja of Mysore in favour of Smt.Saraswathi Bai on 4/11/1971 and subsequently the property was sold on 31/5/1973 to Rajasevadhurinasirdar, who is stated to have further sold the property to Sri Vasu on 25/1/1980 from whom the father of petitioners, late Sri H.G.Balaram Bhat is said to have purchased the land through the sale deed on 9/6/1983. It is further stated that the petitioners are the legal representatives of late Sri H.G.Balaram Bhat.

(3.) The petitioners state that their property has been assessed to the land revenue and the name of late Sri H.G.Balaram Bhat finds a mention in the RTC at Column No.12 as well as at Column No.9 of the years 1985-1986, 1986-1987, 1987-1988, 1988-1989 and 1989-1990 and further, the names of petitioners finds a mention in Column No.12 with respect to the year 2010-2011.