K. R. KRISHNA MURTHY Vs. MANJUNATH PRASAD

JUDGEMENT

(1.) Heard learned counsel for the complainant.

(2.) Learned Additional Government Advocate accepts notice on behalf of accused / respondents 1, 2, 4 and 5.

(3.) The Tahsildar, Magadi Taluk, Ramanagara District, accused/respondent No.3 has filed compliance affidavit. It is submitted in the compliance affidavit that the direction of this Court is duly complied with by the respondent/accused and necessary steps were taken by the respondent/accused as well as the Assistant Director of Land Records, Magadi Taluk, Magadi. In paragraph No.4 it is stated that the total extent of land in Sy.No.211/1 is 5 acres 29 guntas, out of which 5 guntas of land is 'B' karab, remaining extent is 5 acres 24 guntas and revenue entry is made in the name of the complainant in respect of the said 5 acres 24 guntas of land. The said exercise is undertaken by verification of land records. Copy of the said RTC is produced and marked as Annexure-R2, along with its translation.