K.LOKESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The entitlement of the petitioners to have their names entered in the revenue records in respect of Survey No.75/4 of Chokkanahalli Village of Yelahanka Hobli, Bangalore North Taluk, is the subject matter of these writ petitions.

(2.) On 15/9/1956, a Notification was issued by the State Government under Sec. 1(4) of the Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954 (published in the Karnataka Gazette on 20/9/1956) appointing the 2/10/1956 as the date on which the Act came into force.

(3.) In this Notification, K.G.Chokkanahalli Village of Yelahanka Hobli was included, as a result of which, with effect from 2/10/1956, the village of Chokkanahalli, which was a Jodi Inam village, stood vested in the State of Karnataka. The effect of this Notification was that the entire K.G. Chokkanahalli village stood vested in the State and all rights over the lands in K.G. Chokkanahalli village by other persons, including the inamdars, stood extinguished.