SUBBANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This intra court appeal is filed by the unsuccessful petitioners challenging the order dtd. 14/6/2022 passed by the learned Single Judge of this Court in W.P.No.36874/2017.

(2.) Heard the learned Counsel for the parties and also perused the material available on record.

(3.) Facts leading to filing of this appeal briefly stated are, the appellant claims to be the absolute owner in possession and enjoyment of the property bearing Sy. No.37/1 measuring 30 guntas situated at S.Bingipura village, Jigani Hobli, Anekal Taluk, and the same was acquired by his father late Sri Muthappa under a registered sale deed dtd. 20/10/1965 executed by one Sri Chikkannaiah. Sri Chikkannaiah was a tenant of the land in question under Atulla Sha Darga represented by its Manager and after the Mysore Inams Abolition Act, 1954, came into force, Sri Chikkannaiah had filed an application on 27/7/1959 claiming occupancy rights in respect of the land in question and considering his application, the Special Deputy Commissioner for Inams Abolition had passed an order registering him as a tenant in respect of one acre of land in Sy. No.37/1. Thereafter, the appellant's father has purchased the land measuring 30 guntas in the aforesaid survey number from Chikkannaiah.