T. NAGARAJ Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) This Writ Appeal is filed by the appellants questioning the validity and correctness of the order dated 23.06.2011 passed by the learned Single Judge in Writ Petition No.5370/2008.

(2.) Brief facts which gave rise to this Writ Appeal are as under:

(3.) Questioning the validity and correctness of the order passed by the learned Single Judge in Writ Petition, this appeal is filed on the ground that 'Vargavargi' is not a mode of transfer as under the Transfer of Property Act that the provisions of Section 4(1) of the Karnataka Scheduled Caste and Scheduled Tribe (Prohibition of Transfer of Certain Lands) Act, 1978 are not at all attracted to the transactions in question and that both Polaga and Doddathippaiah are belongs to the Scheduled Caste and as such, the transfer is not hit by the Section 4(1) of the Act.