K. CHANNAPPA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Writ petitioners claim to be legal heirs of one late Kariyappa who had purchased agricultural land measuring an extent of 1 acre 16 guntas in Sy. No.62/2 of Uttari Village, Uttarahalli Hobli, Bangalore South Taluk and also an extent of 28 guntas in Sy. No.63/1 of the same village, having purchased the same from one Narasimhaiah under a registered sale deed dated 4.6.1955 which had been registered at the office of the Sub-Registrar, Bangalore North Taluk.

(2.) It is also the case of the petitioners that their father had purchased the land and was in possession and enjoyment of the land as per the said sale deed ever since, had not got the khata transferred to his name in his lifetime and he passed away on 20.05.1980. Petitioners had succeeded to his estate as legal heirs. It is also averred that the vendor of said Kariyappa, viz., Narasimhaiah had sold an extent of 2 acres in Sy. No.62 and another 4 guntas in the very survey number, both situated at Uttari Village, Uttarahalli Hobli, Bangalore South Taluk, in favour of one Chikkabettaiah through sale deed dated 21.1.1953. It appears khata had been made in the name of Chikkabettaiah vide MR No.27/1991-92.

(3.) It is the further case of the petitioners that while mutating the name of Chikkabettaiah for showing the change of ownership in respect of 2 acres of land in Sy. No.62 of Uttari Village, Uttarahalli Hobli, Bangalore South Taluk, the revenue authorities carried out corrections to revenue records even in respect of an extent of 1 acre 16 guntas in Sy. No.62/2 of the same village which had been purchased by father of the petitioners and on the demise of Chikkabettaiah, the khata got transferred to his son by name Savandappa as per IHC No.9/1991-92.