PARAMESHWARAPPA Vs. ASSISTANT COMMISSIONER, DAVANAGERE SUB-DIVISION

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned High Court Government Pleader for respondents.

(2.) The case of the petitioner is that the land comprised in Survey No.32/1(130) of Chikkabennur Village, Santhebennur - 1 Hobli, Channagiri Taluk measuring 2 acres 20 guntas was granted to one Bakkappa on 09.02.1951.

(3.) The said Bakkappa and his son executed sale deed which came to be registered on 03.05.1961. From the date of purchase, the petitioner and his father have been in possession and the revenue entries are also made out in favour of the petitioner. That in the year 2011, respondent Nos.3 and 4 claiming to be the legal representatives of the original grantee, preferred application under Section 5 of the PTCL Act seeking to cancel the sale and resume the land in their favour.