SAVITHRAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners, in this petition are the purchasers of land measuring 2 acres and 23 guntas in survey No. 83 and 19 guntas in the survey No. 19 situated at kondliganahalli village, munganahalli hobli, chintamani taluk, kolar district from the holders of a village office by means of registered sale deed dated 5th march, 1969.

(2.) IN this petition, the petitioners have prayed for quashing the order dated 30th january, 1993, the copy of which has been produced as Annexure-E passed by the 2nd respondent rejecting the application of the holder of the village office i. e. , the 3rd respondent for regrant of the land in question in favour of third respondent and further directing that the said lands should be vested with the government.

(3.) SRI papi reddy, the learned counsel for the petitioners submitted that the order impugned is totally illegal and suffers from errors apparent on the face of the record inasmuch as the said order came to be passed in utter disregard of the order dated 20th december, 1984 made by this court in writ petition No. 12495 of 1981. He further submitted that in view of the law laid down by this court in the case of Syed Bhasheer Ahmed, and others v state of Karnataka and others , the order impugned is also liable to be quashed.