H.C.MUNIRAJU Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) It is not in dispute that the revenue records in respect of Sy.No.138 stood in the name of one Yellappa from 1972 till it was mutated in the name of his wife Allallamma in the year 2005-06 vide MR.No.124/2005-06.

(2.) Allallamma and her children thereafter sold the property on 1/7/2006 in favour of the present petitioner and the revenue entries were also mutated in favour of the petitioner vide MR.No.56/2006-07.

(3.) Respondent Nos. 5 to 7 claim to be the grandsons of Devanna @ Devegowda, who is stated to have purchased the property under the registered Sale Deed dtd. 24/2/1955. It is however admitted that right from the year 1955, the name of Devanna was not entered in the revenue record as the owner in Column No.9. If there is no entry in the revenue records from the year 1955, respondent Nos. 5 to 7 could not have sought to get their names entered in the revenue records. Since, admittedly, revenue records never contained the name of Devanna on the basis of a Sale Deed, his legal representatives cannot claim their names to be entered in the revenue records.