K C THIMMAIAH Vs. M M SOMAIAH

JUDGEMENT

(1.) In this petition under Articles 226 and 227 of the Constitution, the petitioner has called in question the legality and correctness of the orders passed by the Deputy Commissioner of Kodagu (respondont-2) at Annexure-E and that of the Karnataka Appellate Tribunal, Bangalore (respondent 3) at Annexure-H.

(2.) A few facts that are necessary fordisposal of this Writ Petition are as follows: The 1st respondent had approached the then Chief Minister of the State of Karnataka seeking for grant of certain land in his favour on the ground that he had been an Indian Olympic Hockey Player. He had specifically requested for grant of 10 acres of land for Plantation purposes. That application came to be forwarded to the Deputy Commissioner, Kodagu, to built up records and to send proposals.

(3.) The petitioner aggrieved by thisorder of the Deputy Commissioner, filed an appeal before the Karnataka Appellate Tribunal, Bangalore, under S. 49 of the Karnataka Land Revenue Act, challenging the legality and correctness of the said order of the Deputy Commissioner. The Tribunal, by its order dated 22-10-83 (Annexure-H) dismissed the appeal confirming the order of the Deputy Commissioner (2nd respondent). Hence this Writ Petition.