KRISHNAM NAIDU Vs. SPECIAL DEPUTY COMMISSIONER, BANGALORE

JUDGEMENT

(1.) Sri. Sanjay Nair, learned counsel for petitioner and Sri. R.V. Jayaprakash, learned for respondents 3 and 4 have appeared through video conferencing. Sri. D.S. Shivananda learned Additional Government Advocate for respondents 1 and 2 has appeared in person.

(2.) The facts are stated as under.

(3.) Sri. Sanjay Nair, learned counsel for petitioner submits that the submits that the orders passed by the Assistant Commissioner and the Deputy Commissioner are wholly illegal and arbitrary. Next, he submitted that once the permission to sell the land is granted by the Government the same suffice in law. The permission given to the grantee satisfies the law and falls within the requirements as contemplated under Sec. 4 (2) the PTCL Act, 1978. A further submission was made that the permission will be given to sell the land and imposition of condition to sell the land to specific person has no validity in the eye of law.