R NATARAJ Vs. SPECIAL DEPUTY COMMISSIONER

JUDGEMENT

(1.) The petitioner is stated to be the purchaser of an extent of 2 acres of land in Sy.No.112 of Alur Village, Dasanapura Hobli, Bengaluru North Taluk through the sale deed dated 03.01.1986.

(2.) It is stated that the land measuring an extent of 2 acres in Sy.No.112 was granted on 07.04.1960, though Saguvali Chit came to be issued on 05.06.1967.

(3.) It is stated that the first sale with respect to the extent that was granted was by sale deed dated 19.06.1967 executed by Sri.Bylappa and Pooja Bylappa in favour of Arasappa and there have been subsequent sale deeds in the meanwhile and by the sale deed dated 03.01.1986 executed by Sri B.M.Nagappa, the petitioner has acquired rights with respect to the said lands.