SAD SAMPATH Vs. COMPETENT AUTHORITY

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner claims to be the owner of the property bearing No.10/60/1 on Nehru road, Gorigudda, Kankanady 'B' Village, Mangalore, the said property was earlier belonging to Mrs. Rohini Sujatha, the petitioner purchased the same from her vide a registered sale deed dtd. 2/3/2000 which is registered as document No.3434/1999-2000 at page Nos.23-36 Volume 2304 of book No.1 in the office of Senior Sub- registrar, Mangalore.

(3.) On purchase of the said property the name of the petitioner came to be entered into in the relevant revenue records vide MR.34/2000-01 as also in the record sheet of the urban property ownership record as UPOR No.S05-1337. The katha of the property also stood transferred in the name of the petitioner in the very same year and the petitioner has been making payment of property tax from the year 2000 onwards.