GOWRAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners in this petition under Articles 226 and 227 of the Constitution of India have made the following prayer:-

(2.) The facts of the case, briefly stated, are as follows:-1 Acre 20 guntas of land in Sy. No. 34 of Gowdagere Village, Malavalli Taluk, Mandya District, came to be granted in favour of M.H. Lingaiah, husband of the 5th respondent Smt. Hoovamma by the competent authority applying the Karnataka Land Grant Rules, subject to certain conditions. It is seen from the observations of the Assistant Commissioner that the land in' question came to be granted in Proceedings No. R.14/144/LR 49-36/1953. However, by a perusal of the certified copy of the saguvali chit produced at Annexure-B, it is seen that it came to be issued in favour of the grantee on 5-11-1973.

(3.) Again, it is not in dispute that by a registered sale deed dated 21-4-1989, the granted land came to be sold in favour of 4lh respondent G.L. Basavanna for valuable consideration.