SPECIAL DEPUTY COMMISSIONER Vs. NARAYANAPPA

JUDGEMENT

(1.) In these appeals the following important questions of law arise for consideration :

(2.) The facts of the case, in brief, are as follow:

(3.) Aggrieved by the said order the respondent preferred appeals before the Karnataka Appellate Tribunal. Before the Tribunal, the contention urged for the appellants therein was that the Deputy Commissioner could not have rejected the application except for reasons set out in Sub-section (3) of Section 95 of the Act and further all that the Deputy Commissioner could do was to impose certain conditions in public interest which could be imposed in view of Sub-section (4) of Section 95, in order to safeguard the public interest. The learned State Representative however submitted that the reasons given by the Special Deputy Commissioner was correct and there was no ground to interfere.