U. KUMARARAJU Vs. THE DEPUTY COMMISSIONER AND OTHERS

JUDGEMENT

(1.) This petition is filed challenging the orders dated 27.7.1999 passed by the Assistant Commissioner in Revision No. PTCL:100:98 -99, Annexure -F and the Appellate order dated 25.1.2000 passed in Revision Appeal No. 46:98 -99 as per Annexure -'G'.

(2.) THE Petitioner purchased the lands to the extent of 2 acres in Sy. No. 25/1A in terms of a Sale Deed dated 14.5.1992 from Respondent No. 3 Smt.

(3.) MR . Sastry, learned Counsel, argued that the lands were sold after 15 years to Respondent No. 3 and she sold the lands in the year 1992 after a period of 15 years to the Petitioner and therefore there is no violation of the condition of the Government Order. He further argues that Section 4 is not applicable to the facts of this case. He relies on a Judgment of the Supreme Court in Manchegowda and Others Vs. State of Karnataka and Others, AIR 1984 SC 1151 in support of his case. The learned Government Pleader supports the order. After hearing the learned Counsel on either side, I pass the following order: