K P RAVINDRA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THESE two writ petitions involve almost identical facts originating from a common order dated 10-5-1999 passed by the Assistant Commissioner, Bangalore South Sub-Division, Bangalore, passed under the provisions of the Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 (for short, 'the Act'), on an application filed by the common fourth respondent in these petitions, and one involving the validity of the transactions that had taken place in respect of 2 acres of land in Sy. No. 68/19 of Kothaganahalli village, Sarjapura Hobli, Anekal Taluk, that had been granted in favour of one Kalappa, a person belonging to depressed class in terms of the grant order dated 18-11-1943, are being disposed of by this common order.

(2.) BOTH the petitioners are purchasers of parcels of land that originally comprised in the two acres that had been granted to Kalappa, as narrated above.

(3.) THE petitioner in W. P. No. 18611 of 2004 traced his title to a sale deed dated 20-11-1995 executed by one Thimma Bhovi, who in turn had purchased the same from one Gangamma by another sale deed dated 30-8-1968, who in turn had purchased the land to an extent of 20 guntas, under sale deed dated 19-8-1948 in favour of Venkatarama Bhovi by the original grantee kalappa.