DEVAGIRI PANDU RANGA Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) THE writ petition is taken up with the consent of parties.

(2.) THE petitioner in this writ petition challenges the acquisition proceedings with respect to sy. No. 15/1 measuring 2 acres 21 guntas. The petitioner also seeks an enquiry by the central bureau of investigation.

(3.) THE petitioner claims that he is the owner of the land measuring 2 acres 20 guntas in sy. No. 15/1 situated at lalbagh upparalli, Bangalore south taluk. The said property was purchased by the petitioner's uncle late patel chikka kanakappa. Chikka kanakappa and the petitioner's father devanna were brothers. Under the registered partition deed dated 26-4-1932 (Annexure-A) sy. No. 15/1 has come to the share of the petitioner's father. The record of rights in respect of sy. No. 15/1, index of lands, city survey atlas copy, village map of lalbagh upparalli are produced at Annexures-b, c, d and e.