SRI KRISHNAPPA Vs. SRI D.M. MANJUNATH

JUDGEMENT

(1.) Heard learned advocate Mr. Sreedhar N.G. for the appellants, learned advocate Mr. M.S. Rajendra for learned advocate Mr. S.V. Prakash for respondent No.1 and learned Government Advocate Mr. K.S. Harish for respondent Nos.2 to 4.

(2.) The present appeal is directed against judgment and order dtd. 19/7/2023 passed by learned Single Judge, whereby the petition of the original petitioner-respondent No.1 herein came to be allowed. The appellants are original respondent Nos.4 and 5.

(3.) Noticing the facts, the original petitioner prayed to set aside order dtd. 10/8/2022 passed by the Deputy Commissioner, Tumakuru, whereby order dtd. 26/8/2019 passed by the Assistant Commissioner-respondent No.4 herein came to be confirmed. The authorities had declared the sale transaction dtd. 3/4/1987 in respect of land admeasuring 3 Acres in Survey No.285 (old No.234) of Maranagere Village, Kasaba Hobli, Tiptur Taluka, Tumakuru District, as null and void under the provisions of the Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978.