DILIP Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These Writ appeals have been preferred by the petitioners being aggrieved by the order passed by the co-ordinate bench in W.P.No.109798 & 110083-086/2014 dated 07.03.2017.

(2.) We have heard the learned counsel for the appellants and the additional Government Advocate for the respondent-State.

(3.) The brieffacts of the case as alleged by the petitioners are that they are the owners of the agriculturalland bearing R.S.No.51 measuring 15 acres 20 guntas situated at Yalihadalagi village in Athani Taluk. They are the absolute owners in possession of the said land which is the ancestral property belonging to the family of the appellants. Originally the entire land was belonging to the ownership of Ramu Dada Shinde i.e. the ancestor of the present appellants who died on 27.08.1947 leaving behind his son Pandurang Shinde. Thereafter Pandurang Shinde expired on 01.08.1970 leaving behind his son namely Anand who had two sons i.e appellant No.1 and 2 and three daughters i.e. appellant No.3 to 5. After the death of the said Anand name of the appellants have been entered into the record of rights pertaining to the said property.