K.M. KOTRAMMA Vs. REGIONAL COMMISSIONER

JUDGEMENT

(1.) Aggrieved by the order passed by respondent No.1 dtd. 22/7/2019 bearing No.Kam/Pra.Aa.Ka/ Purasabhe/Appeal/10/2018-19/1626 the respondents therein have preferred this writ petition.

(2.) The husband of petitioner No.1 and father of respondent No.3, had purchased about 4 acres of land in Sy. No. 290, Hosapete in the year 1969. Thereafter they got the land converted for non agricultural purposes, developed a layout shared the sites amongst them and have alienated some of the sites. On the ground that as per the agreement the father of the respondent No.3 got site Nos.18, 20 and 21 along with few other sites, he got the said sites mutated in his name in the year 1993. Thereafter in the year 2014, on the ground that gift deeds have been executed by petitioner No.1 in favor of other petitioners in respect of the properties, the petitioners got the properties mutated in their name in the revenue records. On the ground that, petitioner No.1 never had a right over the property and there was no transaction between respondent No.3 or his father with petitioner No.1 after the property fell to the share of father of respondent No.3, proceedings were initiated before respondent No.1. Accepting the contentions of respondent No.3, respondent No.1 has passed the impugned order.

(3.) The present writ petition is filed on the ground that the properties concerned fell to the share of husband of petitioner No.1 as per the agreement between husband of petitioner No.1 and father of respondent No.3 and the order of 1993 itself is erroneous.