ADAVESHWAR Vs. STATE OF KARNATAKA
LAWS(KAR)-2022-10-671
HIGH COURT OF KARNATAKA
Decided on October 27,2022

Adaveshwar Appellant
VERSUS
STATE OF KARNATAKA Respondents

JUDGEMENT

- (1.)The petitioner has called in question the order dated 20/26/9/2008 (Annexure-F). By the said order, the APMC has stated that the plot, which it had conveyed to the petitioner was being forfeited without payment of any compensation on the ground that one of the condition of the allotment had been violated.
(2.)It is not in dispute that the plot in question was in fact sold to the petitioner - predecessor in interest under a sale deed dtd. 6/1/1961. One of the recitals in the sale deed is as follows:
...[VERNACULAR TEXT OMITTED]...

(3.)As could be seen from the said recital, the APMC had categorically stated that the petitioner's predecessor in interest had become the absolute owner of the property and the Market Committee had no semblance of right, title and interest over the said property. It is thus clear that there was a conveyance of title absolutely in favour of the petitioner's predecessor in interest.


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