JAYANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ action, the petitioner has brought in question the legality of Annexure-E, order passed by the 2nd respondent in Case No. LND CR 609/2013-14 on 17-1-2014 calling upon the petitioner to show cause why action under the provisions of Section 94 of the Karnataka Land Revenue Act, 1964 should not be initiated against him to evict him from the land bearing Sy. No. 71 measuring 0.10 guntas of Ibsapura Village, Channarayapatna Hobli, Devanahalli Taluk. On preliminary hearing, Mr. D. Aswatappa, Additional Government Advocate, represents the respondent-State.

(2.) Learned Counsel for the petitioner would contend the petitioner is the owner of the land bearing Khaneshmari No. 176-145 measuring East to West 125 ft. and North to South 126 ft. situate in Ibsaapura Village, coming within the jurisdiction of Channarayapatna Grama Panchayat, having acquired the property from its owner Junjappa under deed of gift vide Annexure-A.

(3.) To support his title, he has referred to Junjappa acquiring the property in the manner known to law and thereafter gifting it to him on 30-8-2010.