HANUMANTHAIAH Vs. N RAMEGOWDA

JUDGEMENT

(1.) THE writ petitioner who claims to be a grantee of 3 acres of land in sy. No. 12 of H. Ranganathapura Village, Tarikere Taluk has challenged the order of the Deputy Commissioner vide Annexure-A by which order the Deputy Commissioner has set aside the order of the Assistant Commissioner, who had ordered the restoration of lands in favour of the petitioner.

(2.) THE proceedings started by a direction of the Deputy Commissioner in case No. LND 2. C. R. 194 / 96 - 97, dated 30-6-1998, to enquire "whether the terms of grant made in favour of the petitioner was violated and whether petitioner was a member of the Scheduled Caste and scheduled Tribe Community".

(3.) THE Assistant Commissioner after enquiry by his order dated 16-6-2000 has held that the terms of the grant has been violated and ordered resumption of the lands in favour of the writ petitioner.