G SHANKARNARYAN Vs. G SRINIVASA RAO

JUDGEMENT

(1.) The revision by claimant No. 3-revision petitioner directed against the order dated 23-7-76 passed by the II Addl. District Judge, Bangalore in M.A. 210/74, affirming the order dated 11-7-74 passed by the Asst. Commissioner Doddaballapur Sub-Division, Bangalore in case No- BOA(DEV) 70/69-70 regranting eastern portion of Sy. Nos. 85 and 98 of Gokare village and Sy. No. 13 of Attibele village to G. Srinivasa Rao, claimant No. 5.

(2.) It is undisputed that one Subbanna was the holder of Shanbogue village office of Gokere, Attibele, Rayasandra. Binnamangala, Agalakote and Chikkamaranahalli villages. It is undisputed that the entire survey number 85 and 98 of Gokere village and survey number 13 of Attibele village were assigned or attached to that Shanbough office. The present revision petitioner is claimant No. 3. Srinivasa Rao, in whose favour the said three lands were regranted is claimant No. 5. The other three claimants are Nanjundiah, the father of claimant No. 3 Shankarnarayan, Gopal Rao, s/o. Subanna and Rama Rao claimant No.-4 another son of Nanjundiah. So far as the case of other three claimants namely, Nanjundiah, Gopal Rao and Rama Rao are concerned, their claims have been rejected and they have not come up in revision and so we are not concerned with their case in this revision. It is undisputed that all the claimants belong to The Shanbough family of Subbanna.

(3.) Learned District Judge has clearly stated in para No. 5 of his order as :