GOVINDARAJU Vs. THE SPECIAL DEPUTY COMMISSIONER BANGALORE DISTRICT

JUDGEMENT

(1.) This is an appeal against the judgment and order dated July 27, 2010, passed by the Hon'ble Single Judge in Writ Petition No.29858 of 2009.

(2.) The writ petition emerges out of a proceeding under the Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 (for short 'the said Act of 1978'). It is contended that the land was allotted to one Muruga under the Land Grant Rules on upset price as he was a member of the depressed community. He was not entitled to convey the property without obtaining permission and as he had conveyed the property, the heirs and the legal representatives of the original grantee was entitled to restoration under the said Act of 1978.

(3.) The land was granted in favour of Muruga. However, Muruga, by virtue of a registered deed of sale dated December 19, 1953, sold the land in favour of one Venkatappa. On February 24, 1955, Venkatappa executed a deed of sale in favour of Shamanna Reddy. On September 5, 1960, Shamanna Reddy conveyed the property in favour of the children of the original grantee.