N. RAVI Vs. TAHSILDAR, ANEKAL TALUK

JUDGEMENT

(1.) Writ petition No.49589/2014 is filed assailing the order dtd. 10/5/2011 in proceeding No.V.O.A.E.V.R.127/80-81 before Tahasildar, Anekal. The Tahasildar, Anekal in terms of the impugned, acting under the provisions of the Karnataka Village Offices Abolition Act, 1961 (for short 'Act, 1961) has regranted seven properties, having distinct survey numbers, in favour of respondents No.3 to 7.

(2.) The District Judge, the Appellate Authority under the Act, 1961, has dismissed the appeal in M.A. No.72/2011 vide order dtd. 23/7/2014 confirming the order passed by the Tahsildar.

(3.) Assailing the said order passed by Tahasildar, and order passed by the District Judge in M.A.No.72/2011 confirming the Tahasildar's order, one more petition is filed in W.P.No.18806/2018. Said petition is filed by the son of the purchaser of the land bearing Survey No.93, measuring 35 guntas, which is one of seven properties, in dispute in the connected Writ Petition. The petitioner in the second petition prays that his father purchased 35 guntas under registered sale deed dtd. 5/11/1969. Neither his father nor he was party to the proceeding No. V.O.A.E.V.R.127/80-81 before the Tahasildar, as such, the matter be remanded to the Tahasildar to afford an opportunity to the petitioner to participate in the proceeding.