S N SAMPATH KUMAR Vs. TAHSILDAR NELAMANGALA TALUK

JUDGEMENT

(1.) It is not in dispute that two survey numbers viz., Sy. No. 23 of Bidalur village, Thymagondlu Hobli, Nelamangala Taluk, Bangalore District measuring 2-10 guntas and Sy. No. 39 of Kodihally village, Thymagondlu Hobli, Nelamangala Taluk, Bangalore District measuring 30 guntas are endowed upon the village office Talari of these two villages. Accordingly, respondents-2 and 3 being the holders of the village office at the relevant point of time, were enjoying these lands by discharging their duties as such.

(2.) Out of the two survey numbers referred to above, in Sy. No. 23, O-38 guntas came to be sold in favour of one Subhadramma as far back as in the year 1967. It appears that it came to be sold with the permission of the competent authority. Therefore, in this petition, we are not concerned with the said survey number.

(3.) Out of the land in Sy. Nos. 39,30 guntas of wet land came to be sold by respondents-2 and 3 in favour of the petitioner - Sampathkumar under a registered sale deed dated 23-2-1972 and a copy of the sale deed is at Annexure-A.