PEDDA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) at the stage of preliminary hearing respondents are served. Respondents 1 to 3 are represented by Sri s.r. nayak, learned government advocate, who has also secured the records of the case. Respondent-4 died during the pendency of the appeal, and his l.rs. Have been brought on record and they have also been served with the notice. However, neither they are present nor represented through a counsel. As the appeal lies in a narrow compass, it is admitted and heard for final disposal.

(2.) this appeal is preferred against the order passed in W.P. no. 527 of 1987,dated 17-7-1990 by the learned single judge. Writ petition has been dismissed. Therefore, the petitioner has come up in appeal.

(3.) in the writ petition, the petitioner sought for quashing the order dated 27-4-1983passed by the assistant commissioner, shimoga sub-division, shimoga, in no. Rrc. Kr. 315 of 1982-83, and the order dated 5-12-1986 passed by the special deputy commissioner, shimoga district, shimoga in no. Sc. St. 26 of 1984-85. The assistant commissioner has declared the transaction of sale dated 30-7-1966 effected by the grantee of the land in favour of the appellant, as void. This order is confirmed by the special deputy commissioner.