SANNARANGAIAH Vs. ASSISTANT COMMISSIONER MADHUGIRI SUB DIVISION MADHUGIRI

JUDGEMENT

(1.) The petitioner in this writ petition has called in question the correctness and the legality of the order made by the Assistant Commissioner at Annexure 'G' by which be rejected the application of the petitioner seeking benefit under the provisions of the Kanataka Scheduled Castes and Scheduled Tribes Act, 1978 (hereinafter referred to as 'Act'). The short question that arises for consideration in this petition is whether the conclusion of the Assistant Commissioner holding that the applicant petitioner is not a person representing Scheduled Castes or Scheduled Tribes would be justified?

(2.) To answer the above question it is better to refer to certain salient features including the documentary evidence produced by the petitioner as well as the original records produced by the learned High Court Government Pleader.

(3.) It is not in dispute that by an order made by the competent authority on 15-6-957, 4 acres of land in Sy. No. 19/14 of Lakshmisagara village, Sira Taluk, Tumkur District, was granted in favour of Hanumanthappa the father of Sannarangaiah the petitioner herein, under the Kamataka Land Grant Rules, subject to certain conditions. One such condition was that the grantee shall not alienate the granted land for a period of 15 years.