S.V.SHANMUKAPPA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) By Annexure -C, property bearing Sy.No.30/1 was purchased by Maharudrappa. In the sale deed he was described as a resident of Shikaripura town and partner of Sri. Siddalingeshwara Rice and Floor Mill.

(2.) Accordingly even in the revenue records, the entry in column no.9 stated that the property was owned by S.V. Maharudrappa, one of the partners of Sri. Siddalingeshwara Rice and Floor Mill.

(3.) Thus, essentially as per the sale deed the property was purchased by one gentleman called Maharudrappa who happened to be the partner of the firm. On the death of said Maharudrappa his son Siddalingappa sought for change of revenue records in his name and same was granted.