THIRUMALAIAH Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) This intra Court appeal has been filed against an order dtd. 21/3/2022 passed by the learned Single Judge by which, the writ petition preferred by respondent Nos.4 to 9 has been allowed and the provisions of the Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 have been held to be not applicable in view of the decision of the Full Bench of this Court in the case of SRI MUNNAIAH AND OTHERS vs THE DEPUTY COMMISSIONER, BANGALORE AND OTHERS, ILR 2021 KAR 3169 .

(2.) After hearing learned counsel for the appellant and in view of the judgment of the Full Bench of this Court in MUNNAIAH's case (supra), no ground for interference with the order passed by the learned Single Judge is made out.

(3.) In the result, the appeal fails and is hereby dismissed.