A.E.DAKSHAYANAMMA Vs. DEPUTY COMMISSIONER, SHIMOGA DISTRICT

JUDGEMENT

(1.) An extent of 1 acre 2 guntas of land in Sy.No.36 of Sanyasi Kodamagge Village, Holehonnur Hobli, Bhadravathi Taluk, Shivamogga District, was granted in favour of the petitioner by order dtd. 15/7/1978. This order of grant was cancelled by the Deputy Commissioner. The order of cancellation was subject to a litigation, which ultimately culminated in passing of an order in W.A.No.1105/1995 by the Division Bench of this Court on 15/4/1997.

(2.) This Court, in the aforesaid judgment, has stated as follows:

(3.) Thus, the Division Bench found that there was no ground made out by the Deputy Commissioner in his order cancelling the grant. The reasoning of the Deputy Commissioner that the land could not have been granted since the petitioner was not in unauthorized occupation prior to 1978 was specifically negatived by the Division Bench. This order has admittedly attained finality.