G. N. RAMACHANDRA S/O LATE NANJUSA Vs. STATE OF KARNATAKA DEPARTMENT OF REVENUE BY ITS SECRETARY M S BUIDLING, BANGALORE, DEPUTY COMMISSIONER BANGALORE URBAN DISTRICT, BANGALORE, ASSISTANT COMMISSIONER, BANGALORE NORTH BANGALORE AND JAGADISH S/O

JUDGEMENT

(1.) THESE writ petitions, though had been listed for passing orders on application in Misc W No 4150 of 2011 filed on behalf of respondents 1 to 3 for vacating the interim order of stay granted in these petitions and another application in Misc W No 6402 of 2011 tiled on behalf of petitioners, has been heard on merits very extensively and while the application for amendment is formally ordered, the application for vacating stay need not be ordered separately, as writ petitions are being disposed of as under.

(2.) I have heard Sri S K V Chalapathy, learned senior advocate appearing for Sri Sangamesh R Bharsetty, learned counsel for the petitioners, Sri R Omkumar, learned AGA for respondents 1 to 3 and Sri S P Kulkarni, learned counsel for fourth respondent at some length and in some detail.

(3.) THE subject orders of the Assistant Commissioner and the Deputy Commissioner are passed under Sections 5 and 5A respectively of the Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 [for short, the PTCL Act] and the Assistant Commissioner passing the order at the instance of the fourth respondent, who had claimed that he is son of one Yallappa, who is in turn claimed to be a legal heir of Smt Siddamma and Smt Gundamma, both said to be wives of one Ramaiah and in whose favour two parcels of land, one measuring an extent of 1 acre 36 guntas and the other measuring 2 acres 37 guntas of land in Sy Nos 77/1, 77/2 and 77/3 of Agrahara Dasarahalli, now at 3rd Block, IV Stage, West of Chord Road, Bangalore -73, had been granted as per grant order dated 4 -8 -1962 evidenced by endorsement dated 16 -9 -1964, issued by the additional special Deputy Commissioner for inams abolition, as applicants, who had made their applications under Section 5 of the Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954 [for short., abolition Act].