LAWS(KAR)-1998-11-48

R RUDRAPPA Vs. DEPUTY COMMISSIONER CHTTRADURGA DISTRICT CHITRADURGA

Decided On November 04, 1998
R.RUDRAPPA Appellant
V/S
DEPUTY COMMISSIONER, CHTTRADURGA DISTRICT,CHITRADURGA Respondents

JUDGEMENT

(1.) HEARD.

(2.) ALL these petitions are taken up together for disposal since the principal prayer therein is for:

(3.) CERTAIN undisputed facts in these petitions are that the lands in question were government lands that were granted to respective grantees belonging either to scheduled castes or scheduled tribes, and that these lands were granted to them under darkhast imposing a condition not to alienate them for a specified period. It is an admitted fact that these lands were alienated by the grantees or their legal representatives ('l. rs' for short) in violation of the said condition. Therefore, respondent 2-assistant commissioner ('a. c. ' in short) on applications made either by the grantees or the l. rs passed the impugned orders under Section 5 of the Karnataka scheduled castes and scheduled tribes (prohibition of transfer of certain lands) Act, 1978 ('the ptcl act' for short) holding that the alienations of the respective lands in favour of the alienees are null and void and, that, the applicants before him were entitled to restoration of those respective lands. The purchasers appeals filed against the said orders of a. c. before the deputy commissioner also came to be dismissed by the latter under his impugned orders.