BHUJANGSHETTY Vs. THE STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) THE petitioner in these petitions is assailing the order passed by the Assistant Commissioner holding that the purchase made by the petitioner is in violation of the provisions contained in the Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 (for short 'the Act'). The appeal filed by the petitioner herein before the Deputy Commissioner against such order passed by the Assistant Commissioner has been dismissed. It is in that circumstance, the petitioner is before this Court.

(2.) HEARD the learned counsel for the parties and perused the petition papers. For the purpose of narration of facts, the case as pleaded in W.P. No. 81246/2010 is referred while the contentions are similar in the connected petitions.

(3.) THE petitioner had filed an appeal in LND/PTCL/APL/3/2008 -09 before the Deputy Commissioner. The Deputy Commissioner on referring to the very reasons assigned by the Assistant Commissioner though referred to the provisions of the Act and the decisions in that regard has approved the order passed by the Assistant Commissioner.