NARASIMAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Respondent-tenants have filed a Memo dtd. 22/1/2016 which reads as under:

(2.) The land to the extent of 19 guntas in respect of Sy.No.33, Kannalli Village, Yashwanthapura Hobli, Bengaluru North, i.e., 10 Guntas by virtue of the impugned Land Tribunal order and 0 Acres & 8.34 Guntas by virtue of Petitioner's father's registered sale deed dtd. 23/3/1970 followed by Petitioner's sale deed dtd. 4/12/1999. The Petitioner's side is also agreeable to said proposal.