N SIDDA REDDY Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned counsel for the respondents.

(2.) The case of the petitioner is that one Gangaboyi leased the land during the period 1942-43 under the Grow- More Food Scheme in Sy.No.80/2 (New Sy.No.139). That the said Gangaboyi, under a sale deed dated 07.09.1960, conveyed the land in favour of petitioner's father measuring 2 acres comprised in Sy.No.80/2 (New Sy.No.139) situated at Mylasandra Village, Begur Hobli, Bangalore South Taluk. That as per the recitals of the sale deed the alienation was made to enable the said Gangaboyi to purchase alternate agricultural land in Giddepalli village where said Gangaboyi was actually residing.

(3.) That on the date of sale, there was no embargo or prohibition against the same. That from the date of purchase, the petitioner's father and thereafter the petitioner continues to be in actual possession and enjoyment of the said land. That the revenue entries has also been mutated in the name of the petitioner's father and thereafter the petitioner.