SMT. VENKATAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-Sint. Venkatamma, wife of Gopalappa has sought for quashing the order of the Assistant Commissioner, Kolar at Annexure-A and the Special Deputy Commissioner at Annexure-B for the reasons set out in the writ petition.

(2.) The petitioner has taken a number of grounds to attack the impugned orders. The matter arises in this way :

(3.) The Assistant Commissioner, Kolar, after having notified both parties held an enquiry in LND.SC.ST.26/1983-84 and passed the impugned order at Annexure-A, dated 21-3-1984. Whereby he declared that since by contravening the condition of the grant the granted land came to be sold in favour of the petitioner, the said alienation cannot be sustained. He, therefore, directed eviction of the petitioner-Venkatamma in his impugned order dated 21-3-1984.