LAWS(KAR)-1989-1-27

N P KRISHNA REDDY Vs. STATE OF KARNATAKA

Decided On January 25, 1989
N.P.KRISHNA REDDY Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) The petitioners are aggrieved by the endorsements issued by respondent-2 refusing to regularise the sale deeds and to make necessary changes of khatha of the lands in Savour of the petitioners.

(2.) The material facts of the case are : According to the petitioners, the lands in question were inferior service inamthi lands known as 'Neeraganti Inamthi lands' which were aiienated by the inam holders for valuable consideration in favour of the petitioners. The 1st petitioner purchased 35 guntas of dry land in Sy.No. 81 of Neraluru under a registered sale deed executed on 5-6-1967 by respondent-6 putting the petitioner in possession of the same. The 2nd petitioner purchased 3 guntas of land in Sy.No. 152, 4 guntas of land in Sy.No. 154, 7 1/2 guntas of land in Sy.No. 183 and 6 1/2 guntas of land in Sy.No. 190 of the same village under a registered sale deed executed on 5-8-1968 and he was put in possession of the lands by rcsponadents-3 to 5. The 3rd petitioner, who belongs to Scheduled Caste, purchased 1 acre 6 guntas of land in Sy.No. 91 of the same village from rcspondents-3 to 5 under a registered sale deed dated 2-7- 1970 and he was put in possession of the land. The 4th petitioner purchased 1 acre 1 gunta of land in Sy.No. 71 of the same village from respondents-3 and 4 under a registered sale deed dated 5-6-1970 and he was also put in possession of the land.

(3.) Later on, these lands were regranted to the vendors of the petitioners who were the inam holders. The regrant order was made on 26-8-1985.