SANWARMAL JAIN Vs. SPECIAL DEPUTY COMMISSIONER BANGALORE DISTRICT

JUDGEMENT

(1.) WRIT petitioner claims to be a person who has purchased an extent of 2 acres of land in Survey No. 97, Now No.192 of Bukkasagara Village, Jigani Hobli, Anekal Taluk, Bangalore Rural District, under a sale deed dated 14.9.1998 said to have been executed by one Savithramma wife of Muniyappa.

(2.) IT appears that said Muniyappa in turn had purchased the land from one Chinnappa, the 5th respondent herein under sale transaction dated 14.8.1976.

(3.) A land of this nature immediately attracts the provisions of 5(3) of the Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978, (for short hereinafter referred to as 'the Act') which reads as under: