NANJUNDA NAIK Vs. STATE OF KARNATAKA AND OTHERS

JUDGEMENT

(1.) THIS petition has been listed today showing the names of all the Counsels including Sri H.B. Puttamadaiah, learned Counsel for the Respondent No. 7. The case has been shown in the cause -list as for final hearing. None has appeared on behalf of Respondent No. 7 though learned Counsel for the Petitioner and learned Counsel for the Respondents 1 to 4 are present.

(2.) THIS petition arises from the judgment and order dated 14.1.1999 passed by the Deputy Commissioner, Chamarajanagar, in appeal No. PTCL/5/1997 -98.

(3.) IT has been submitted that alienation has not been made in violation of the provisions of the Karnataka Village Offices Abolition Act as existing in July, 1971 and that transfer was not in violation of either provisions of the Act nor against the terms of the grant.