M. MANJULA Vs. DEPUTY COMMISSIONER BENGALURU DISTRICT

JUDGEMENT

(1.) Heard learned Advocate Mr. Saravana S for the appellants, learned Additional Government Advocate for respondent Nos.1 to 3 and learned Advocate Mrs. Prakruthi Raju for learned Advocate Mr. Yeshu Babu Ramdutt Mishra for respondent Nos.4 and 5.

(2.) The present appeal under Sec. 4 of the Karnataka High Court Act, 1961, preferred by the appellants-original petitioners is directed against judgment and order dtd. 10/6/2022 passed by learned Single Judge dismissing the writ petition.

(3.) The facts are that the appellant-petitioners are the heirs of one late Sri Lakshmaiah, who belonged to the Scheduled Caste and came to be granted the land in question in the year 1981. Under the two registered Sale Deeds dtd. 16/3/1995/29/3/1995, which were executed in favour of private respondent Nos.4 - Sri Balaji, the land was transferred.