BASAVARAJAPPA Vs. DEPUTY COMMISSIONER, DAVANAGERE DIST, DAVANAGERE

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs: Issue a writ of certiorari quashing the order passed by the Deputy Commissioner, Davanagere, in No.PTCL/CR-04/2008-09 dtd. 15/7/2013 (Annexure D). Pass any other order as this Hon'ble Court deems fit in the facts and circumstances of the case including an order as to costs in the interest of justice and equity.

(2.) The original petitioner is the son of one Chandrappa. After the petitioner's expiry, his legal representatives are brought on record.

(3.) The contention of the original petitioner was that 6 acres of dry land in Sy.No.26 of Mangenahalli, Channagiri Taluk, Davanagere District was granted in favour of his father Chandrappa vide order bearing No.261/60-61/Darkast/ 30/60-61 and the Saguvali Chit was issued on 26/11/1963, with a condition that the land cannot be alienated for a period of 15 years. However, Chandrappa sold 3 acres of land in favour of Duggamma, i.e., respondent No.5 herein and another 3 acres of land in favour of Lakkamma on 19/10/1964. Thus, alienating the entire property granted to them.