BOREGOWDA Vs. SPECIAL DEPUTY COMMISSIONER HASSAN DISTRICT

JUDGEMENT

(1.) THE matter is taken up for hearing with the consent of the learned counsels appearing for both the parties.

(2.) THE petitioner assailed the legality and validity of the impugned order in R. A. No. 8 of 1987-88, dated 28-3-1990 and order dated 16-7-1991 made in R. A. No. 7 of 1990-91 and further order dated 4-4-1997 made in Revision Petition No. 179 of 1991 passed by the respondents 2 and 1 respectively. Further, sought for a direction directing the respondents to grant any other relief if it is permissible under law.

(3.) THE petitioner contended that he is the absolute owner of the land bearing Sy. No. 154 of Baragooru Village, Dandiganahalli Hobli, Channarayapatna Taluk, Hassan District, measuring 3 acres 4 guntas. The said land was granted to the petitioner by the Tahsildar, Channarayapatna vide grant order dated 30-6-1982. From the date of grant, till today the petitioner is in peaceful possession and the enjoyment of the land in question. Before the Assistant Commissioner, the 3rd respondent herein has challenged the grant on the ground that the said land was being used by the villagers for grazing purpose. The Assistant Commissioner on 7-8-1984 allowed the appeal filed by the 3rd respondent in R. A. No. 8 of 1983-84 cancelling the grant made in favour of the petitioner.