H N PUTTARAJU Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) THE petitioner has in this petition challenged the Order dated 21-3-199. 4 Annexure-A passed by the deputy commissioner and the Order dated 13-2-1992 Annexure-B passed by the assistant commissioner, hunsur sub-division, hunsur.

(2.) THE land in question is 4 acres in survey No. 42 of benagal village, taluk periyapattna. This land was granted to one boraiah, the husband of respondent 4 herein in the year 1960-61. The petitioner purchased the land from him on 22-5-1985.

(3.) THE assistant commissioner, hunsur sub-division, hunsur initiated the proceedings under the Karnataka scheduled castes and scheduled tribes (prohibition of transfer of certain lands) act, 1978 (for short 'the act') and passed an Order as per annexure-b, against which an appeal was filed by the petitioner before the deputy commissioner, mysore and the deputy commissioner has dismissed the appeal as per annexure-a.