T CHOWDANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri M. Siddagangaiah, learned High Court Government Pleader is directed to make notice to respondents-1 to 3.

(2.) Though this petition is posted in 'B' Group, with the consent of the learned Counsel for the parties, it is taken up for final hearing and disposed of by this order.

(3.) The petitioner in this petition is the grantee of land measuring 1 acre 30 guntas of land in Survey No. 21/1 (New No. 51) situated in Thirtamuthur village, Thirthahalli Taluk, Shimoga District. In this petition, he has challenged the correctness of the order dated 27th December, 1991, the copy of which has been produced as Annexure-D passed by the 3rd respondent rejecting the application of the petitioner seeking for a declaration of the sale of the land referred to above made by the petitioner in favour of the 4th respondent as null and void. He has also challenged the validity of the endorsement dated 18th June, 1992 issued by the 2nd respondent, the copy of which has been produced as Annexure-E wherein the 2nd respondent refused to entertain the appeal filed by the petitioner against the order-Annexure-D on the ground that the appeal was not maintainable.