K. T. RAMANJINAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The captioned writ petition is filed by the legal heir of the original grantee, who has questioned the order of respondent No.2 - Deputy Commissioner, wherein respondent No.2 - Deputy Commissioner has allowed the appeal filed by purchaser and the petition seeking restoration is rejected on the ground that the land in question is not a granted land. The said order is questioned in the captioned writ petition by the legal heir of the original grantee.

(2.) Heard learned counsel appearing for the petitioner, learned HCGP appearing for respondent Nos.2 and 3 and learned counsel appearing for respondent Nos.4 to 6.

(3.) The short point that requires consideration at the hands of this Court is;