LAKSHMAMMA Vs. DEPUTY COMMISSIONER, CHITRADURGA DISTRICT

JUDGEMENT

(1.) LEARNED Additional Government Advocate is directed to take notice for respondents 1 & 2.

(2.) THIS writ petition is filed challenging the order dated 08.07.2015 passed by the Deputy Commissioner, Chitradurga.

(3.) PROCEEDINGS were initiated at the instance of the grantee -Siddappa under the provisions of the Karnataka Scheduled Caste and Scheduled Tribe (Prohibition of Transfer of Certain Lands) Act, 1978 (for short, the Act'), before the Assistant Commissioner for restoration of the land contending inter alia that the granted land was sold in violation of the non -alienation condition imposed as per the rules in force.