RUDRAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) On 31/11/1961, the land bearing R.Sy.No.29(37) measuring 02 acres 20 guntas situated at Kenchammanahalli village of Gudal post, Davanagere District was granted by the Tahsildar to one Siddappa son of Badesiddappa with a condition that said land should not be alienated for a period of fifteen years.

(2.) However, on 2/4/1970, Siddappa sold said land to one G. Kotrappa son of Jimbagi Pachaksharappa under a registered sale deed conveying the property for a sale consideration of Rs.400.00.

(3.) Kotrappa, thereafter, proceeded to sell said land to one K. G. Sharanappa son of Goudra Channappa under the sale deed dtd. 28/2/1972 for a sale consideration of Rs.1,000.00.