(1.) The petitioner is before this Court invoking the writ jurisdiction under Articles 226 & 227 of the Constitution of India seeking for the following reliefs:
(2.) Heard the learned Counsel for the parties.
(3.) Facts leading to filing of this petition as revealed from the records narrated briefly are, the land bearing Sy. No.520/2 measuring 10 acres 26 guntas situated at Negalur village of Haveri Taluk, was granted to one Sanganabasappa S/o Ujjappa Sanadi on 14/4/1964. The original grantee is stated to have died on 5/1/1970 leaving behind his legal heir Karibasappa who is the father of respondent nos.6, 7, 9 & 10 and the husband of respondent no.8. The sons of Karibasappa viz., respondent nos.6, 7, 9 & 10 had executed a registered sale deed dtd. 12/4/1978 in respect of 4 acres 22 guntas in the land bearing Sy. No.520/2 out of 10 acres 26 guntas, in favour of respondent no.5 for a valid sale consideration. Subsequently, respondent no.5 had sold the aforesaid land measuring 4 acres 22 guntas in favour of the petitioner under a registered sale deed dtd. 17/4/1997.