R. KESHAVAMURTHY Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THIS writ petition is filed challenging the order dated 15.07.2011 passed by the Assistant Commissioner, Bengaluru South Sub -Division, Bengaluru, confirmed in appeal by order dated 23.07.2013 by the Deputy Commissioner, Bengaluru District.

(2.) FACTS as asserted by the petitioners would reveal that 3 acres of land comprised in Old Sy. No. 21, New Sy. Nos. 145/1 & 145/2 situated at Harapanahalli village, Jigani Hobli, Anekal Taluk, was granted in favour of one Nanja @ Thoti Nanja, who is said to be the grandfather of the 4th respondent - Rajappa. 4th respondent and his family members sold an extent of 1 acre 32 guntas of the said land in favour of one Jaya P.Reddy. The said Jaya P.Reddy sold an extent of 34 guntas including 13 guntas of kharab on 13.10.2003 in favour of the 1st petitioner. The 1st petitioner in turn sold the said land in favour of the 2nd petitioner on 19.08.2004.

(3.) LEARNED Counsel appearing for the petitioners submits that in the connected writ petition bearing W.P. No. 36947/2013 disposed of on 14.11.2014, this Court has allowed the writ petition and has set aside the orders passed by the Assistant Commissioner and the Deputy Commissioner and has remanded the matter for fresh consideration. It is, therefore, contended that as the connected writ petition has been allowed in respect of another purchaser of another extent of land, this writ petition also deserves to be allowed and the matter may be remanded for fresh consideration along with the matter which has already been remanded.