STATE OF KARNATAKA Vs. PURANDARA HEGDE

JUDGEMENT

(1.) This intra court appeal is filed by the State and its authorities challenging the order dtd. 11/1/2022 passed by the learned Single Judge of this Court in W.P.No.2083/2016.

(2.) Heard the learned Counsel appearing for the parties and also perused the material available on record.

(3.) Brief facts leading to the filing of this appeal are, respondent No.1 was granted 4 acres of land in Sy.No.123/3A3 of Laila Village, Belthangady Taluk, Dakshina Kannada District, on consideration of his application filed in Form No.50 under Sec. 94A of the Karnataka Land Revenue Act, 1964 (hereinafter referred to as 'Act' for short). The said order dtd. 29/6/1995 was cancelled by the Assistant Commissioner vide his order dtd. 31/7/2009, which was confirmed by the Deputy Commissioner and the Karnataka Appellate Tribunal vide orders dtd. 19/4/2011 and 30/12/2015, respectively. Being aggrieved by the said orders, respondent No.1 herein had filed W.P.No.2083/2016 which was allowed by the learned Single Judge of this Court vide the impugned order and the orders dtd. 31/7/2009, 19/4/2011 and 30/12/2015 passed by the Assistant Commissioner, Deputy Commissioner and the Karnataka Appellate Tribunal were quashed. Being aggrieved by the same, the State and its authorities have preferred this intra court appeal.