KESHAVAMURTHY Vs. SPECIAL DEPUTY COMMISSIONER

JUDGEMENT

(1.) Heard learned advocate for the appellants-applicants and learned Government Advocate Mr. K. S. Harish who appeared upon service of copy of the appeal as well as delay condonation application in advance.

(2.) While dealing with the question of grant or otherwise, the prayer to condone the delay of 1457 days which has occurred in preferring the present appeal, the papers contain the impugned judgment and order of learned Single Judge and the Court had a benefit to look into the merits of the impugned order itself. By the impugned order, the petition came to be dismissed.

(3.) The prayer was made by the petitioners seeking to set aside the orders dtd. 27/9/1985 and 10/10/2011 passed by the Assistant Commissioner and the Deputy Commissioner, whereby the prayer of the petitioners to restore the land bearing Sy.No.57/12 situated at Balagere Village, Varthur Hobli, Bangalore South under the provisions of the Karnataka Scheduled Caste and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 (hereinafter referred as 'the Act') was rejected.