HAZARAT ALI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By an order dated 8.02.1972, Special Land Acquisition Officer, Saundatti, allotted plot No. 749, Block Nos. 1-2 of Rampura village District Belgaum, State of Karnataka, to the appellant by treating him as displaced person. After one month and twenty eight days, the concerned officer passed order dated 30.03.1972 whereby he revised the allotment and allotted plot No. 749 to respondent No. 2 - Imamsab Mohamadsab Dupadal and one Fakiramma wife of Meerasah Pinjar. The appellant did not challenge the allotment made in favour of respondent No. 2 and Fakiramma but, after more than twenty years, the Special Officer passed order dated 9.7.1992 whereby he cancelled the allotment made in favour of respondent No. 2 and Fakiramma on the ground that respondent No. 2 is residing at Betageri in Dharwad district and no document was produced in support of his eligibility as displaced person.

(3.) Respondent No. 2 challenged order dated 9.7.1992 in Writ Petition No. 6484/1999, which was allowed by the learned Single Judge on 22.2.2000 on the ground that there was no tangible reason for cancellation of the allotment after twenty years and that too without affording opportunity of hearing to the allottee and making an inquiry. The Division Bench of the High Court dismissed the writ appeal preferred by the appellant and confirmed the findings recorded by the learned Single Judge for invalidation of order dated 9.7.1992.