MARIBASAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Emergent notice re-rule was ordered on the respondents. Respondent-4 is served and has remained unrepresented. Respondents 1 to 3 are represented by Sri S.V. Jagannath, the learned Government Advocate. The writ petition, which is posted for preliminary hearing, is disposed of on merits after hearing the learned Counsel for the petitioner and the Government Advocate.

(2.) The petitioner purchased 9 guntas each in Sy.No. 34 and Sy.No.48 in Machenahalli village, Turuvekere Taluk, Tumkur District by a registered Sale Deed dated 22-7-1975 from respondent-4. The lands purchased by the petitioner are Kulavadi service inam lands.

(3.) The members of the family of the original barawardar made application before the Assistant Commissioner Tiptur for regrant of the service inam lands under the Karnataka Village Offices' Aboilition Act, (the Act) in their favour. They asked for the grant of both Sy.Nos. 34 and 48 of Machenahalli Village.