KANYAKUMARI VIDYA SAMSTHE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS writ Appeal is filed against the order passed in Writ Petition No. 21441/2002, by the learned Single Judge of this Court dated 26. 11. 2002.

(2.) IT is submitted by Smt. Nalini Chidambaram, learned Counsel for the appellant that the learned single Judge was not justified in setting aside the order dated 08. 04. 2002 passed by the government confirming the grant of 1 Acre of land in Sy. No. 32 of Malathahalli Village, bangalore North Taluk, in favour of the appellant. Learned Counsel submitted that the order dated 08. 04. 2002 was passed pursuant to the direction issued by this Court in WA. No. 6367/1999 dated 01. 02. 2000 after getting measured the land comprised in Sy. No. 32 and after finding that 01 Acre of land was available for grant to the appellant-Society and the said question of fact arrived at by the Government could not be disturbed in exercise of Article 226 of the constitution.

(3.) SRI Seshadri, learned High Court Government Advocate submitted that 01 Acre of land available in Sy. No. 32 has been granted in favour of the appellant and therefore, the grant is confirmed and the order dated 08. 04. 2002 has been passed and the said finding has been arrived at on the basis of the report submitted by the Land Survey Officer.