SHIVANNA Vs. CHANDRASHEKAR B K

JUDGEMENT

(1.) Learned Additional Government Advocate takes notice for Respondents 2 to 5. Insofar as Respondent No.1 is concerned, he has already entered appearance by caveat through learned counsel Sri. Manjunath G. Kandekar, who is present before this Court.

(2.) Petitioner herein is claiming that he has purchased land bearing Sy. No.17/3 of Sreeramanahalli Village, Hesaraghatta Hobli, Bengaluru North Taluk, under registered sale deed from Respondent No.7 as General Power of Attorney holder of Respondent No.6 and sought for registration of khata of the said land in his name. In the meanwhile, it is seen that the Respondent No.6, after granting general power of attorney in favour of Respondent No.7 with reference to the same land, has independently transacted with other persons in creating confusion regarding title of the petitioner with reference to the very same land. When the matter stood thus, it is seen that the mutation entries said to have made in favour of the petitioner was subject matter of challenge before the Respondent No.2-Assistant Commissioner in proceedings No.RA.625/2007-08, which came to be disposed of by order dated 18.06.2010 vide Annexure-L.

(3.) The grievance of the petitioner is that the said order at Annexure-L was challenged nearly after two years by the Respondent No.1 who is also claiming title on the very same property under a registered sale deed executed by Respondent No.6 himself in his individual capacity. The said revision petition registered as R.P. No.319/2012-13 came up for consideration before the Respondent No.3-Deputy Commissioner which is disposed of by order dated 28.08.2017 which is at Annexure-A to the writ petition.