M.RAMAIAH Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Heard learned counsel for petitioner and learned HCGP for respondent Nos.1 and 2. None appears for respondent No.3.

(2.) Aggrieved by the order dated 12.09.2011 in No.PTCL (CHIK)193/2007-08 passed by respondent No.2 and the order dated 07.05.2014 bearing case No.RA/SCST/8/2012-13 passed by respondent No.1, the petitioner has preferred this writ petition.

(3.) The case of the petitioner is that land measuring 1 acre 20 guntas in old survey No.11, new survey No.52 situated at Varamallenahalli Village, Nandi Hobli, Chikkaballapura Taluk, was granted in favour of one Mr.A.K.Papaiah, who was a scheduled caste person, in the year 1961 with a condition not to alienate the said land for a period of 15 years and saguvali chit was issued on 30.06.1962. The said A.K.Papaiah sold the land in favour of petitioner herein on 08.12.1987.