R VEERANNA Vs. SPECIAL DEPUTY COMMISSIONER BELLARY

JUDGEMENT

(1.) the order impugned in these petitions being common and the facts and circumstances and the question of law arising out of them also being similar, I propose to dispose of them by the following common order.

(2.) the petitioners have questioned the legality and correctness of the orders, anncxures-c and d, made by the assistant commissioner and the deputy commissioner, 2 and 1 herein, respectively.

(3.) narasimhadas, father of tukaram, respondent 4 herein, was granted 9 acre 73 cents of land in sy. No. 844 of kamalapura village, hospct taluk, bellary district by the competent authority under the standing orders of the board of revenue of Madras on 7-9-1957 subject to certain condition. Accordingly, saguvali chit or title deed was also issued to him on that day.