A.NANJEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) In this writ petition, the petitioners are assailing the order dtd. 14/6/2011 in R.P.No.122/2002 passed by respondent No.2 (Annexure-N) confirming the order dtd. 24/5/2002 in R.Mis.No.165/00-01 passed by respondent No.3 (Annexure-M), inter alia, sought for direction to the respondents-Authorities, to effect revenue records into the name of the petitioners.

(3.) It is the case of the petitioners that, the land measuring 2 acres 27 guntas in survey No.169/7 situated at Murukanahalli village, K.R.Pete Taluk, Mandya District, belonged to one Chennegowda, S/o Boregowda, who had sold the land in question in favour of the father of the petitioners, i.e., Late Ankegowda, on two sale deeds dtd. 6/2/1947 and 10/7/1947.