M. MUNIYAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners have brought in question the order dated 26.8.2009 Annexure 'N' passed by the 2nd respondent, the Special Deputy Commissioner and also seeking writ in the nature of mandamus to direct respondents 2 and 3 to restore the name of petitioners in the record of rights to an extent of 13 acres 21 guntas in terms of the Sale Deed Annexures 'B' and 'B1' in respect of lands in Sy. No. 41 of Hongasandra village, Begur Hobli, Bangalore South Taluk. On issuance of notice regarding rule, respondents are represented by the learned Government Advocates Smt. Elizabath and Sri Vasanth Fernandes.

(2.) I have heard the learned counsel. Perused the records in supplementation thereto.

(3.) THE petitioners claim they have been in continuous physical possession and cultivation of land up to 1990 and the same position continued. However it is alleged, from 11.2.1988, they learnt that by Notification bearing No. PWD 82 IBM 85 dated 11.2.1988, the name of the Government was entered in the Record of Rights.