VENKATALAKSHMAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) A proceeding under the Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978, was initiated by a lady contending that she has been the wife of the original grantee, who got the grant as a member of the Scheduled Caste community on an upset price.

(2.) The property was admittedly transferred by a registered conveyance dated February 3, 1989, by the original grantee. An application was filed by his wife seeking to take advantage of the said Act of 1978.

(3.) This case has a chequered history. The Assistant Commissioner rejected the application for restoration. The Deputy Commissioner, however, on the other hand, allowed the application and directed the competent revenue authorities to resume and restitute the land in favour of the wife of the original grantee.