CHENNAKESHAVAIAH Vs. THE SPECIAL DEPUTY COMMISSIONER AND ORS.

JUDGEMENT

(1.) THOUGH the matter is listed today for orders as regards compliance of office objection, with the consent of the learned Advocates appearing for the parties, it is taken up for final disposal. This is an appeal against the judgment and order dated July 30, 2014, passed by the Hon'ble Single Judge in Writ Petition No. 25612 of 2010.

(2.) BY the order impugned, the Hon'ble Single Judge dismissed the writ petition holding that as the petitioner was not a party either before the Assistant Commissioner or before the Deputy Commissioner in the proceedings initiated under the Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978, he cannot maintain the writ petition without seeking leave of the Court.

(3.) IT is contended that although alienation of the land was in late 1970's, the grantee is entitled for restoration of possession of the land on the ground that there is a complete prohibition of transfer of granted land by a member of Scheduled Caste Community.