V. VENKATESH Vs. MUNIPOOJARAMMA AND OTHERS

JUDGEMENT

(1.) WRIT petition by the legal heir of a purchaser of a piece of agricultural land measuring 2 acres 6 guntas in survey No. 139 of Chintamani Village in terms of the sale deed dated 16 -7 -1965.

(2.) THE petitioner is aggrieved by the order dated 17 -7 -1998 (copy at Annexure -B) passed by the Assistant Commissioner invalidating the sale transaction and affirmed in appeal by the Deputy Commissioner in terms of his order dated 13 -2 -2004 (copy at Annexure -A) under the provisions of Karnataka Scheduled Caste and Scheduled Tribe (PTCL) Act, 1978 (for short the Act) and therefore the writ petition.

(3.) MR . Reddappa, learned counsel for the petitioner has raised several contentions. It is firstly urged that the predecessor of the petitioner having purchased the land in the year 1965 and having enjoyed the land without interruption for more than thirty years even by the time the application was filed, the petitioner had perfected his title even by way of adverse possession by the time the proceedings were initiated under the Act.