P. THIMMAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed challenging Annexure 'R'. By Annexure 'R', the Deputy Commissioner has dismissed the revision petition filed by the petitioner.

(2.) It is the case of the petitioner that the Special Deputy Commissioner for Inams Abolition in Case No.7/1959-60 passed an order holding that the father of the petitioner was entitled to be continued as a tenant under Sec. 9-A of the Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954 in respect of the land measuring 2 acres 30 guntas in Sy.No.1 of K.G. Jajuru village, Somapura Hobli, Nelamangala Taluk, Bengaluru North Taluk. It is the further case of the petitioner that pursuant to the said order, the mutation of the revenue records was also done in the year 1973 and the name of the father of petitioner was entered in respect of the above mentioned land.

(3.) It is stated that the Jodidar--N.R.Sundar Rao claims to have sold the entire extent of land measuring 4 acre 30 guntas to one Siddaiah--the husband of respondent No.5 and father of respondent No.6 herein.