DEVADASI HONNURAMMA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The legal representative of original grantee has preferred this writ petition challenging the order dtd. 23/12/2021 passed by the 2nd respondent vide Annexure-E and the order dtd. 30/3/2022 vide Annexure-F passed by respondent No.1.

(2.) Heard the learned counsel appearing for the petitioner and the learned AGA appearing for respondent Nos.1 and 2.

(3.) Facts leading to filing of this writ petition narrated briefly are; the land bearing Sy.No.1087/B measuring 2.62 acres situated at Daroji village of Sandur taluk, Ballari district was granted in favour of the father of the petitioner namely Begara Doddabasappa under a grant order dtd. 8/7/1963. During the lifetime of the original grantee, he had sold the land in question in favour of the 3rd respondent herein under a registered sale deed dtd. 8/4/1992. The original grantee is said to have died on 8/8/2000. After his death on 3/12/2010, the petitioner had filed an application under the provisions of the Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 (for short "the Act") to the 2nd respondent with a prayer to resume the land in question in her favour on the ground that the sale made by her father in favour of the 3rd respondent was hit by the provisions of the Act.