LINGEGOWDA Vs. DEPUTY COMMISSIONER CHICKMAGALUR

JUDGEMENT

(1.) The petitioner in this writ petition under Articles 226 and 227 of the Constitution has called in question the legality and correctness of the orders, Annexures-A and B, made by the Assistant Commissioner and the Deputy Commissioner, respon- dents-2 and 1 herein respectively,

(2.) 4 acres of land in Sy. No. 7 of Anninadadike village, Chick magalur Taluk and District, was granted to respondent-4-Rangaiah by the competent authority under the Mysore Land Grant Rules by an order dated 26-4-1952 subject to certain condition regarding alienation.

(3.) It is not in dispute that there was a decree in O.S. No. 400 of 1956 against the grantee and the decree-holder executed the decree in Ex.No, 15 of 1959. Consequently, the land was pot in public auction and the petitioner was the highest bidder in the auction sale. So the sale was confirmed on him by the Court by an order dated 12-6-1959. Since then the petitioner has been in possession and enjoyment thereof.