AVINASH JAYAWANTH DESAI Vs. KARNATAKA WAKF BOARD, BANGALORE

JUDGEMENT

(1.) The petitioners are before this Court seeking for the following reliefs :

(2.) The petitioners claim that Survey No.915, totally measuring 3 acres 30 guntas situated at Belagavi city was owned by Sri. Nanu Pachha Syed Kashim Sahib who had leased the property for a period of ten years in favour of Sadanand and brothers on 1/10/1949. Since from that date, the petitioners are in possession of the property. After the expiry of the said lease, a permanent lease had been executed on 24/3/1960 in favour of Sri. Shankar Yeshawanth Desai, as regards the said property. The said permanent lessee has put up construction on the property by investing huge amounts of money and establishing a sawmill.

(3.) After the demise of the permanent lessee, he was succeeded to the estate by his sons, but one of the sons expired and it is the surviving son and the legal representatives of the deceased son who are the petitioners herein.