STATE OF KARNATAKA Vs. K V KHADER

JUDGEMENT

(1.) This is an appeal by special leave against the judgment and order of a learned single Judge of the Karnataka High Court in Regular Second Appeal No. 17 of 1987 filed in the said High Court.

(2.) As we are generally in agreement with the reasoning and conclusions in the judgment of the Karnataka High Court relied upon by the learned single Judge in the impugned judgment, the appeal can be disposed of shortly.

(3.) About 250 acres of wooded evergreen land in the district of Coorg was given by a grant to the ancestors of the respondent over a hundred years ago. The said district was a Scheduled district under the control of the Governor-General of India. The terms of the said grant which is very old are not available but there is no dispute that the said land was granted to the ancestors of the respondent.