STATE OF KARNATAKA Vs. T. UMA SHANKAR

JUDGEMENT

(1.) The present intra Court appeal has been filed impugning the judgment and order dtd. 20/12/2023 passed by the learned Single Judge in W.P.No.18295/2022.

(2.) The parties are referred to as per their ranking before the writ Court, for the sake of convenience.

(3.) The dispute relates to the land bearing Survey No.20 of Chinnappanahali Village, K.R.Puram Hobli, Bengaluru East Taluk. As per the petitioner, the said land had fallen to the share of the grandfather of the petitioner viz., Sri H. Hanuma Reddy s/o Sri Chikkamuniswamy Reddy in the family partition that was effected between the children of late Sri Chikkamuniswamy Reddy. The partition was recorded in writing and registered in Partition Deed dtd. 30/9/1955.