M C LAKSHMINARASAPPA Vs. ASST COMMISSIONER CHIKKABALLAPUR

JUDGEMENT

(1.) Sri M. Siddagangaiah, learned Government Pleader is directed to take notice for respondents.

(2.) This Writ Petition is directed challenging the legality of the order dated 31-10-78 passed by the Assistant Commissioner, Chikkaballapur Sub-Division, Chikkaballapur, in No. HOA (R) TAL. 159/71-72. The petitioner has sought the following reliefs in the writ petition. Issue a Writ of Mandamus or order or direction or any other appropriate writ, directing the respondents 1 and 2 to regularise the sale transaction and further change the khatha in favour of the petitioners and pass such orders including the cost etc.

(3.) The 1st petitioner purchased the land bearing Sy. No. 35 to an extent of 14 Yards East to West and 24 yards from North to South, situated at Malligurki village, Bage Palli Taluk, Kolar District, bounded on East by M. S. Narayanaswamy land, West of M. S. Narayanaswamy site, North and South by 4th respondent. The 2nd petitioner has purchased the land, in land bearing Sy. No. 35, to an extent of 20 x 70 Yards, situated in Malligurki village, Bagepalli Taluk, bounded by East by M. S. Narayanaswamy land, West by P.W.D. Road, North by M. S. Narayanaswamy's site and South by 1st Petitioners house and M. S. Narayanaswamy sites.