HULAGAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, in this writ petition under Articles 226 and 227 of the Constitution, has sought for quashing the order (Annexure-B) made by the Special Deputy Commissioner, respondent-2 herein, on 2-9-1985 in case No. PTCL 346/1984-85.

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

(3.) Subsequently, the petitioner-grantee entered into an agreement with one Siddaiah, husband of respondent-4 "Smt. Chinnamma, on 134-1969 by which the petitioner agreed to sell the land in favour of the said "Siddaiah" on certain conditions. Accordingly, he received a sum of Rs. 6,000 as part of the sale amount under the said agreement. He did not repay the amount in question nor did he convey the property in favour d"Siddaiah."