LAWS(KAR)-2023-7-1744

ANAND Vs. NEELAWWA

Decided On July 18, 2023
ANAND Appellant
V/S
Neelawwa Respondents

JUDGEMENT

(1.) The petitioners are before this Court assailing the order at Annexure-B, dtd. 10/2/2022, passed by the Assistant Commissioner, Jamkhandi in proceeding bearing No.RTS-AP-86/2021.

(2.) Heard the learned counsel appearing for the parties.

(3.) The land bearing R.S. No.223 measuring 34 acres 11 guntas situated at Todalabagi Village, Jamkhandi Taluka was granted to the grandmother of respondent No.1 by the jurisdictional Land Tribunal on 14/6/1977. The mother of respondent No.1 had inherited the aforesaid land and subsequently she had executed a sale deed in favour of the father of respondent Nos.2 to 5 in respect of 5 acres of land in the aforesaid land. The said sale deed was executed on 19/6/1997 and the land which was the subject matter of the sale deed was subdivided and assigned R.S. No.223/2. The father of respondent Nos.2 to 5 had sold the aforesaid 5 acres of land in R.S. No.223/2 to the petitioners under a registered sale deed dtd. 14/5/2009 for a valid sale consideration and based on the said sale deed, the entries in the revenue records of the land in question was subsequently certified in the names of the petitioners. Being aggrieved by the same, respondent No.1 had preferred an appeal before the Assistant Commissioner under Sec. 136(2) of the Karnataka Land Revenue Act, 1964 (for short "the Act of 1964"). The Assistant Commissioner vide order at Annexure-B has allowed the said appeal and has set aside the entries in the revenue records of the land in favour of the petitioners on the strength of the registered sale deed dtd. 14/5/2009. Being aggrieved by the same, the petitioners are before this Court.