T B MAHADEVAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and learned counsel for the respondents.

(2.) The case of the petitioner is that the land to an extent of 2 acres of Ankapura Village, Nittoor Hobli, Gubbi, Tumkur District was allotted to one Chikkamallaiah in Sy.No.18/12 under the 'Grow More Food' scheme as per the order GMS No.07/1956-57 dated 31.05.1957. That the allottee sold 1 acre 20 guntas of land in favour of one Channabasamma under the registered sale deed dated 05.05.1966.

(3.) That the petitioners are the successors to the said Channabasamma and succeeded to her estate after her demise. That pursuant to the registered sale deed, the name of said Channabasamma has been mutated and entered in the revenue records. Subsequently, names of the petitioners have been entered as the legal representatives and that they continued to be in absolute possession and enjoyment of the said property except in respect of 20 guntas of land out of the said survey number. That proceedings were initiated before the land Tribunal, Gubbi and the said proceedings got concluded in favour of a third party vide order dated 13.06.1977 and that the said 20 guntas of land is not part and parcel of the land alienated in favour of the petitioners predecessors-in-title.