C.K. MANJUNATH Vs. THE DEPUTY COMMISSIONER

JUDGEMENT

(1.) Khata in respect of the land bearing Sy.No.27/1 measuring 0-38 guntas and land bearing Sy.No.29 measuring 0-04 guntas situate at Chandapura village, Attibele Hobli, Anekal Taluk was standing in the name of Lakshmana Reddy.

(2.) Lakshmana Reddy during his lifetime is said to have executed a registered Will dtd. 16/6/1998. Lakshmana Reddy passed away on 12/2/2006 and thus, according to the petitioners, the bequest came into effect and they succeeded to the property of Lakshmana Reddy. The petitioners claim that they are the grand- sons of Lakshmana Reddy.

(3.) On the basis of the Will, the petitioners' made a request for mutating their names in the revenue records and this request was accepted vide M.R. No.62/2006-07 and their names were entered in the revenue records.