KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Agglomeration of these petitions raise a challenge to the sale deeds executed by the original grantee, on different dates, in different petitions, but on a solitary score that the sale has taken place in contravention of the provisions of the Karnataka Scheduled Caste and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 (hereinafter referred to as 'the said Act' for short).

(2.) For the sake of convenience, the facts in writ petition No.21977/2013 is narrated as the facts of the cases in all other are similar except the names of the grantee.

(3.) The brief facts leading to the filing of present writ petitions are that, a land measuring about 3 acres in Sy.No.77/50 (old) and Sy.No.105 (new) of Sheshagiri Village, Bidadi Hobli, Ramanagar Taluk, was granted to one Narayanappa on 31.05.1978.