STATE OF KARNATAKA Vs. RYOTS AGRICULTURAL PRODUCE CO OPERATIVE MARKETING SOCIETY EMPLOYEES CO OPERATIVE SOCIETY LTD

JUDGEMENT

(1.) The question raised on behalf of the State Government in this writ petition is covered by the decision of this Court rendered in writ petition No. 1189/1978, disposed of on 1.8.1984, I therefore should not do anything more than apply the ratio of that case to the facts of the present case.

(2.) The State feels aggrieved by the order of the Karnataka Appellate Tribunal made on 23rd March, 1985 in Appeal No. 410 of 1985 filed by the 1st respondent in respect of the land acquired bearing Sy.Nos. 200/5, 201 /1 and 2 measuring in all 2 acres 29 guntas situate in Kiragandoor village in Mandya taluk, setting aside the order of the Deputy Commissioner, Mandya, refusing grant of conversion under Section 95 of the KARNATAKA LAND REVENUE ACT, 1964.

(3.) This court in the afore mentioned writ petition on identical facts held as follows :