YELLAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri.H.P.Leeladhar, learned counsel for respondent Nos.4 to 12, 17, 19 to 25 and 31. None had appeared on behalf of the appellants. Today also when the matter is called in the second round, none has appeared on behalf of the appellants.

(2.) This intra Court appeal has been filed against the order dtd. 7/6/2021 passed by the learned Single Judge by which the writ petition preferred by the appellants have been dismissed.

(3.) The facts giving rise to filing of this appeal briefly stated are that the land bearing Sy.No.43/4 (hereinafter referred to as 'the schedule land') measuring 2 acres situated at Hongasandra Village, Begur Hobli, Bengaluru South Taluk was granted to the grandfather of the appellants on 1/8/1940. The appellant No.1, who claims to be the son of the original grantee, namely, Venkatappa sold the land in favour of Smt.Munivenkatamma vide the registered sale deed dtd. 19/5/1962. The aforesaid Smt.Munivenkatamma again re-conveyed the land vide registered sale deed dtd. 11/6/1963 and thereafter, Sri.Yellappa sold the land in favour of Sheik Mohammed Sab vide registered sale deed dtd. 26/2/1973. The aforesaid Sheik Mohammed Sab executed the sale deed in favour of Smt. Menaka Devi. The aforesaid Menaka Devi by registered sale deed dtd. 7/2/1990 sold the land in favour of one U.Gopal.