NARASAMMA Vs. PRINCIPAL SECRETARY,DEPARTMENT OF REVENUE

JUDGEMENT

(1.) The undisputed facts of the case are as follows:

(2.) On 7/8/1956, 6 acres of land in Sy.No.18 was granted to Sri.Chikkamuniyappa.

(3.) In the year 1963, Sri.Chikkamuniyappa sold this 6 acres of land to one Sri.Ramachandra and Sri.Ramachandra, in turn, re-conveyed the property in the year 1968 to Sri.Chikkamuniyappa.