SHIVALINGAMMA Vs. SPECIAL DEPUTY COMMISSIONER

JUDGEMENT

(1.) the petitioner in this writ petition has sought for quashing the orders (annexures-c and d) made by the assistant commissioner and the deputy commissioner, respondents-2 and 1 herein, respectively.

(2.) a few facts that are necessary for the disposal of the writ petition are as follows:-

(3.) after the coming into force of the Karnataka scheduled castes and scheduled tribes (prohibition of transfer of certain lands) Act, 1978 ('the act' for short), chikkadi ramappa approached the assistant commissioner with an application for granting the benefits under sections 4 and 5 of the act. His case was that the land granted in his favour came to be sold in contravention of the condition of the grant and therefore he was entitled for the restoration of the granted land in terms of Section 5 of the act.