R. MUNISHAMAPPA Vs. THE DEPUTY COMMISSIONER AND ORS.

JUDGEMENT

(1.) The petitioner claiming to be the purchaser of land in Sy. No. 31 measuring 1 acre 21 guntas of Dyavarahalli Village, Kundana Hobli, Devanahalli Taluk has sought writ in the nature of certiorari to quash the order dated 9-1-2013 passed in R.P. No. 37 of 2009-2010 on the file of Deputy Commissioner, Bangalore Rural District vide Annexure-R and to grant such other relief, as sought in the writ petition. In the party array, the petitioner has brought the Deputy Commissioner, Bangalore Rural District, Assistant Commissioner, Doddaballapur Sub-Division, the Tahsildar, Devanahalli Taluk as respondents 1 to 3 respectively, and one Ramachandrappa, the contesting respondent, Vendors M.R. Narayanaswamy and M.R. Govindaraju are petitioners.

(2.) Respondents 1 to 3 are represented by Sri D. Ashwathappa, learned Additional Government Advocate while, respondent 4 is represented by Sri R.P. Somashekaraiah, learned Counsel and respondents 5 and 6 by Sri N.S. Shankaranarayana Bhat, learned Counsel. I have heard the learned Counsel on merits and perused the records in supplementation thereto.

(3.) In support of the relief sought, the petitioner has categorically averred the 5th respondent-M.R. Narayanaswamy was the absolute owner of land in Sy. No. 31 measuring 1 acre 21 guntas and 6th respondent was the owner of land bearing Sy. No. 21 measuring 1 acre 20 guntas of land situate in Dyavarahalli Village, Kundana Hobli.