YUSUFF ALI KHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The owners of land bearing Sy.Nos.59 to 64 of Meesaganahalli village, Jala Hobli, Devanahalli Taluk, Bengaluru District, have come up in these two writ petitions impugning the order of the Land Tribunal, Devanahalli, in conferring occupancy right in respect of aforesaid lands in two proceedings bearing No.LRF.6/1974-75 and LRF.7/1974-75 in favour of contesting respondents in these proceedings.

(2.) Brief facts leading to these two writ petitions are as under:

(3.) The records would indicate that Abdul Gafar Sharief Saheb sold Sy.Nos.59 to 62 under two registered sale deeds of even date ie., on 5.3.1965 in favour of two brothers, namely Moosa Khan and Yusuf Ali Khan. The lands which were sold in favour of Moosa Khan are Sy.Nos.59 and 60 and with reference to Yusuf Ali Khan, it is Sy.Nos.61 and 62. So far as Sy.Nos.63 and 64 are concerned, which were standing in the name of Noorjahan Begum, she sold the same in favour of one Hassaine Khan under registered sale deed dated 11.12.1964.