JAYAMMA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Heard learned advocate Mr. Rohit Prakash Munjoji for learned advocate Mr. G.B. Maruthi for the appellant and learned Government Advocate Mr. K.S. Harish for respondent Nos.1 and 2.

(2.) The challenge in this appeal by the appellant-the original respondent No.3 is directed against the judgment and order dtd. 27/8/2021 of learned Single Judge, whereby the writ petition of the original petitioner-respondent No.3 herein came to be allowed.

(3.) Noticing the facts in the background, the land in question was granted to one Siddappa, who was the father of respondent No.3, on 9/9/1960. After the demise of the said Siddappa, his mother sold the property to the petitioner under a Sale Deed dtd. 5/2/1994.