STATE OF KARNATAKA Vs. GEORGE T RAMAPURAM

JUDGEMENT

(1.) We have heard the learned Additional Government Advocate in support of I.A.No. 2 of 2020 for condonation of delay. We have heard the learned senior counsel appearing for the respondents. Considering the assertions made in support thereof, sufficient cause is made out to condone the delay of 110 days. Accordingly, I.A No.2 of 2020 is allowed.

(2.) We have heard learned Additional Government Advocate in support of the appeal which takes exception to the judgment and order dated 22nd October, 2019 passed by the learned Single Judge on a writ petition filed by the respondents.

(3.) With a view to appreciate the submissions, few factual aspects will have to be reproduced. According to the case of the respondents, on 1st June, 1946, in an auction, one Shri V.S.Shastry acquired the subject land. On 16th July,1952, the said Shri V.S.Shastry sold the said land in favour of one Shri F.J.Punitha. It appears that on 25th June, 1959, the land was subjected to an auction on account of non- payment of land revenue. In the auction, one Ms. J.P.Punitha purchased the land which was sold by the said purchaser on 4th January. 1964 to K.S.Gowder and Company. The respondents are the purchasers through K.S.Gowder and Company under the sale deed dated 21st July.1998. The respondents are relying upon the order of 26th June, 2009 passed by the Assistant Commissioner which holds that the proceedings initiated under Section 83 of the Karnataka Land Reforms Act, 1961 for the alleged violation of the provisions of Sections 79A, 79B and 80 of the said Act 1961 be dropped.