VENKATESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Aggrieved by the order dated 21.07.2014 (Annexure-B) bearing No.PTCL/CR-04/2012-13 passed by respondent No.2, the petitioners have preferred this Writ Petition.

(2.) On 17.05.1950, 3-00 acres of land in Survey No.93 new Survey No.103 in Kalledevapura village, Jagalur Taluk, Davanagere District was granted to the predecessor of respondent No.5 on the ground that he belonged to Scheduled Caste. There was a non-alienation period of 10 years prescribed for the said grant.

(3.) Out of the said 3-00 acres, land measuring 1-00 acres 20 guntas was alienated by the original grantee on 12.01.1966. The same was purchased by the mother of petitioners. After her death, the petitioners have inherited the same.