CHIKKA MUNISHAMAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have challenged the order dtd. 22/10/2016 in Revision Petition No.3/2009-10 passed by respondent No.2 at Annexure-H and also the order dtd. 30/3/2007 passed by respondent No.4 at Annexure-F.

(2.) Sri. P.V. Chandrashekar, learned counsel for the petitioner submits that the petition was filed before the Tahsildar by respondent No.8 herein, claiming the rights to have the revenue entries effected on the basis of the sale deed dtd. 6/5/1966 executed in favour of the father of respondent No.8 by name Sri. Suryanarayana Rao in Sy.No.74 only with respect to an extent of 1 acre 29 guntas.

(3.) It is further submitted that the Tahsildar by order dtd. 30/3/2007, directed to effect the revenue entries in terms of sale deed with respect to an extent of 1 acre 29 guntas in the name of respondent No.8 and directed the remaining extent of 4 acres to continue in the name of Sri. Nanjundappa.