LAWS(KAR)-1997-1-63

DURGAVENKATAPPA Vs. SPECIAL DEPUTY COMMISSIONER REVENUE BANGALOREKARNATAKA SCHEDULED CASTES ANDSCHEDULED TRIBES PROHIBITION OF TRANSFER OF

Decided On January 06, 1997
DURGAVENKATAPPA Appellant
V/S
SPECIAL DEPUTY COMMISSIONER (REVENUE),BANGALOREKARNATAKA SCHEDULED CASTES ANDSCHEDULED TRIBES (PROHIBITION OF TRANSFER OF Respondents

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner, respondent 3 and the high court government pleader for respondents 1 and 2.

(2.) IN this petition, the petitioner has challenged the order dated 30-9-1986 (Annexure-D) passed by the assistant commissioner, Bangalore sub-division, Bangalore and the order dated 27-10-1995 (Annexure-E) passed by the special deputy commissioner (revenue), Bangalore district, Bangalore.

(3.) THE case of the petitioner is that he is the son of the original grantee of the land in question viz. , govindaiah. The original grantee-govindaiah filed an application under the Karnataka scheduled castes and scheduled tribes (prohibition of transfer of certain lands) Act, 1978 (hereinafter referred to as the 'act') before the assistant commissioner, Bangalore sub-division, bangalore for restoration of the land in question to him. The assistant commissioner had passed an order on 19-3-1983 against which respondent 3 herein filed an appeal before the special deputy commissioner, Bangalore and the special deputy commissioner set aside the order passed by the assistant commissioner and remanded the case to the assistant commissioner for disposal of the case afresh after conducting enquiry, as per Annexure-C. Thereafter, the assistant commissioner passed an order on 30-9-1986 dropping the proceedings as per Annexure-D.