KAMALA PRADHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner has assailed the order dated 29.04.2011 whereunder second respondent has directed cancellation of entry made under M.R.No.16/1997-98 and has also directed for taking possession of lands to appropriate Government.

(2.) I have heard the arguments of Sri.Venkatesh R Bhagath on behalf of Sri.G.A.Vishwanatha Reddy, learned counsel appearing for petitioner and Sri.Y.D.Harsha, learned AGA appearing for respondents. Perused the records.

(3.) Petitioner claims to have purchased the property measuring 3 acres in Sy.No.64/P11 situated at Bhutanahalli Village, Jigani Hobli, Anekal Taluk from the legal representatives of Sri.Doddaiah, S/o.Dasana Bhovi, who is said to have been granted said land as he belonged to Bhovi Community and on his demise his wife and sons have sold the said property in favour of petitioner under a registered sale deed dated 14.07.1997-Annexure-B. It is further stated that on the basis of said sale deed revenue records came to be mutated to the name of petitioner in the year 1997-98.