NARAYANAPPA Vs. DEPUTY COMMISSIONER

JUDGEMENT

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

(2.) Aggrieved by the order dated 02.06.2014 bearing case No.RA/SCST/40/2012-13 vide Annexure-'D' passed by respondent No.1 and the order dated 19.10.2012, bearing No.PTCL(CHI)93/2007-08, vide Annexure-'C' passed by respondent No.2 in respect of the land bearing Sy.No.41, new No.89 measuring 3 acres 08 guntas situated at Muthukadahalli Village, Nandhi Hobli, Chikkaballapura Taluk, the petitioners have preferred this writ petition.

(3.) The case of the petitioners is that land measuring 3 acres 8 guntas in Sy.No.41, new No.89 situated at Muthukadahalli Village, Nandhi Hobli, Chikkaballapura Taluk was granted in favour of Mr.A.K.Venkatarayappa, father of respondent No.3 who was a scheduled caste person on 03.10.1975 with a condition not to alienate the said land for a period of 15 years. The said Mr.A.K.Venkatarayappa sold the land in favour of father of petitioner No.1 herein on 17.02.1992.