MUNIYAPPA Vs. STATE

JUDGEMENT

(1.) Muniyappa, the petitioner herein, is a purchaser of 4 acres 9 guntas of land in Sy.No.266 situated in Bellur Village, Kolar Taluk and District, by a registered Sale Deed dated 20-1-1966 from respondent-4 and three others for a sum of Rs. 700/- and ever since the date of sale, he has been in possession and enjoyment of it. It is stated that subsequently he invested certain sum of money for the improvement of the land by digging a well and installing a pump set.

(2.) The petitioner was not aware of any dispute in respect of this land until he received a notice from the Tahsildar, respondent-2 herein some time in the year 1980.

(3.) The matter arises this way: The petitioner purchased the land on the belief that it was granted in favour of Ekasi Nanjappa, father of respondent-4, by the Deputy Commissioner, Kolar, by his order dated 4-11-1962. According to the petitioner, this land along with other lands came to be regranted by the Deputy Commissioner by his order, Annexure-E1 and Ekasi Nanjappa became the full owner thereof in the light of the order, Annexure-E1 and therefore there was no hindrance to purchase the land.