C. H. SAVITHRAMMA Vs. COMMISSIONER

JUDGEMENT

(1.) The petition land ad measuring 01 Acre 21 guntas in Sy. No.10 of Antharasanahalli Village in Tumakuru Taluk was bought by one Sri. V Venkateshaiah vide registered Sale Deed dated 28.08.1985 i.e., about three decades ago. After his death, the khatha was transferred in the name of first petitioner, his widow Smt C H Savithramma in whose favour the entries in the Property Registers were mutated vide ROC 123/09-10 of the City Municipal Council, Tumakuru.

(2.) The first petitioner Savithramma vide registered Gift Deeds dated 25.11.2009 gave to the second petitioner, the petition land which in the said Sy. No.10 which was having the Assessment No. 9347/2003; the second petitioner had sought for transfer of khatha and the CMC, Tumakuru after inviting objections from the public at large through the newspaper publication, had accorded transfer of khatha in his favour.

(3.) On the request of a third party namely, the Karnataka State Education Federation and College of Education, Tumakuru, the khatha of the second petitioner was revoked vide Endorsements evenly dated 14.10.2011 at Annexures N, N1 & N2. The petitioners laid a challenge to the same, by filing Revision Petitions which came to be allowed by the Deputy Commissioner vide orders evenly dated 25.03.2015 at Annexures R, R1 and R2. The Deputy Commissioner directed restoration of the khatha in favour of the second petitioner.