CHIKKATHAYAMMA Vs. PUTTATHAYAMMA

JUDGEMENT

(1.) This intra Court appeal has been filed against the order dtd. 27/11/2018 passed by the learned Single Judge by which the writ petition preferred by the respondent Nos.1 to 6 has been allowed.

(2.) Facts giving rise to the filing of the appeal briefly stated are that the father-in-law of the appellant was granted land measuring 4 acres of Sy.No.81, Block-A, New No.137 of Ragimuddanahalli Village, Kothathi Hobli, Mandya Taluk on 31/5/1946. By a registered sale deed, the aforesaid land was sold to the husband of respondent No.1 on 9/8/1977. After a period of 20 years, the appellant filed an application seeking resumption of the land under the provisions of the Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 (hereinafter referred to as 'the Act', for short.

(3.) The Assistant Commissioner, by an order dtd. 31/1/2003, allowed the application preferred by the appellant. In the appeal, the aforesaid order was affirmed. Thereupon, respondent Nos.1 to 6 challenged the order in a writ petition before the learned Single Judge which has been allowed by an order dtd. 27/11/2018.