V.K. MOHAMMED HABEBULLA Vs. H.M. VENKATASWAMY

JUDGEMENT

(1.) Petitioners are before this Court seeking quashing of order dated 20.2.2004 passed by respondent No. 2 vide Annexure-'F' granting occupancy rights in respect of land bearing Sy. No. 81/3 measuring 30 guntas and Sy. No. 82/3 measuring 9 guntas of Hulimavu village, Begur Hobli, Bengaluru South Taluk in favour of respondent No. 1.

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

(3.) It is the case of the petitioners that the properties in question were purchased by their father Mohammed Habebulla on 2.8.1971 from respondent No. 1 and from that date, till his death, the petitioners' father used to cultivate the lands and was in actual possession of the same and after the death of their father, the petitioners are in occupation of the lands.