NARAYANAMMA Vs. MUNIKEMPAIAH

JUDGEMENT

(1.) This writ petition is directed against an order passed by the 2nd respondent, as at Annexure-A, allowing an appeal filed by the 1st respondent, as against an order as at Annexure-E, passed by the 3rd respondent.

(2.) Material facts of the case are that:

(3.) The 3rd respondent having considered the matter in his own way, held that the land in question was a granted land for an upset price at Rs. 15/- per acre and hence, the provisions of the Act are not applicable to the transactions concerning to the land in question and as a result ordered for dropping of all further proceedings in the matter. Felling aggrieved, the grantee/1st respondent herein filed an appeal under S.5-A of the Act before the 2nd respondent. Upon consideration of rival contentions and appreciation of record of the case, the 2nd respondent by an order dated 14.05.2007, as at Annexure-A, allowed the appeal and held that the sale deed dated 23.05.1973 executed by the grantee/1st respondent in favour of Hanumanthappa and the subsequent sale deed in favour of the petitioner herein on 10.10.1977 in respect of the land in question as null and void and the Assistant Commissioner was directed to take further steps for restoration of the land in question to the grantee, as provided under S.39 of the Karnataka Land Revenue Act, 1964. Feeling aggrieved by the said order, the petitioner/purchaser has filed this writ petition.