NEELAMMA Vs. ASSISTANT COMMISSIONER SHIMOGA

JUDGEMENT

(1.) THOUGH this petition is posted for preliminary hearing in 'b group', with the consent of learned counsel for the parties, it is taken up for final hearing and disposed of by this order.

(2.) THIS is a purchaser's writ petition directing against order dated 25th of may, 1990 passed by the second respondent confirming order dated 6th july, 1987 passed by the first respondent declaring the sale of land measuring 2 acres in survey No. 134/112 of hosudi village, shimoga taluk and district, made by the 4th respondent, who, inturn, had purchased it from the third respondent, as null and void, in exercise of the power conferred on him under Section 5 (1) of the Karnataka scheduled castes and scheduled tribes (prohibition of transfer of certain lands) Act, 1978 (hereinafter referred to as "the act" ). The copies of the said orders passed by respondents 2 and 1 have been produced as annexures-b and a respectively.

(3.) RESPONDENT 3, though served with notice, has rema inedabsent. Notice to respondent-4 is dispensed with.