DEVAMMA Vs. DEPUTY COMMISSIONER MANDYA DISTRICT

JUDGEMENT

(1.) PETITIONERS claim to be the purchasers of an extent of 2 acres of land which had been originally granted to a person belonging to Scheduled caste in the year 1956.

(2.) PETITIONERS claim that they had purchased this land as per the sale deed dated 11-1-1973 executed by one Ramaiah S/o Muddalingagowda who in turn had purchased it from one Mohammed Muzaidulla Khan, who had purchased the land from the original grantee as per the sale deed dated 29-9-1965.

(3.) THE 3rd respondent-Chowdamma, claiming to be a L. R. of the original grantee Halaiah alias Ujjani Halaiah, moved the Assistant commissioner under the provisions of the Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 for invalidating the sale transactions and for restoration of land, on the premise that the 1st sale transaction was in violation of terms of the grant and as such it attracts the provisions of the Act for suitable action.