SHIVALINGAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) these three writ petitions arise out of common orders made by the assistant commissioner, at annexure-a, dated 6-2-1990 and the deputy commissioner, in appeal, at annexure-b.

(2.) since common questions of fact and law arise in these petitions, I propose to dispose of them by the following common order.

(3.) brief facts that are necessary for the disposal of these writ petitions are as follows:- it is not in dispute that by proceedings No. Dcdr 1:59-60, dated 7-7-1960, two acres of land in sy. No. 75 of chamalapura village, keregodu hobli, mandya district, came to be granted in favour of hanumaiah, husband of the 2nd respondent, manjamma, by the competent authority under the Provisions of the Karnataka 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 from the date of grant.