B RAMAPPA Vs. A GANGAMMA

JUDGEMENT

(1.) Purchasers of agricultural land granted to persons belonging to scheduled castes/tribes or depressed classes as were otherwise known prior to such persons being identified or classified as SC/ST under the provisions of Constitution of India, are a disgruntled and disillusioned lot and with the draconian provisions of The Karnataka Scheduled Castes & Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 (for short, the Act), loads the dice against such persons who only fight a losing battle before the authorities and tribunals and only possibility being to prolong the litigation as far as possible, so that the enjoyment of the purchased land is also coextensive with the life of litigation ! Present writ petition is no exception, particularly as the petitioners have a few grounds to urge in this writ petition and are advanced in a very articulate manner by Sri V.P. Kulkarni, learned counsel for the petitioners.

(2.) Facts leading to the present petition are that one Aralihalli Kariyappa had been granted two parcels of lands, one measuring 3 acres 60 cents in Sy No 526H as per grant order dated 9-1-1959 and another parcel of land measuring 96 cents in Sy No 389/1C, both situated at Danayakanakeri village, Hagaribommanahalli taluk of the then Bellary district under the Standing Orders of Board of Revenue of erstwhile Madras state.

(3.) The grantee was even as per the verification by the revenue authorities, a person belonging to valmiki community and the grants made in the year 1959 and 1960 are governed by the standing orders of the Board of Revenue, State of Madras.