VENKATESH Vs. THE STATE OF KARNATAKA AND OTHERS

JUDGEMENT

(1.) THE matter is listed for preliminary hearing but by consent of the learned Counsel for the Petitioner and the fourth Respondent, the matter is taken up for final disposal.

(2.) IN this writ petition under Articles 226 and 227 of the Constitution of India, the Petitioner, a purchaser of the disputed land on 16.7.1965, has called in question the legality and the correctness of the order of the third Respondent -the Assistant Commissioner and as well the order of the second Respondent -the Deputy Commissioner at Annexure -M dated 2.8.2000 confirming the order of the second Respondent dated 17.7.1998.

(3.) IN the result and for the reasons hereinabove stated, the petition is allowed. Order of the second Respondent -the Deputy Commissioner at Annexure -M dated 2.8.2000 is hereby set aside. The matter is remitted back to the second Respondent with a direction to dispose of the appeal on merits after affording an opportunity of hearing to both the parties and in accordance with law as expeditiously as possible and at any rate within two months from today.