V.R. GNANAPRAKASHAM Vs. VENKTASWAMY AND OTHERS

JUDGEMENT

(1.) SINCE in all these Writ Petitions the orders impugned are the same and a common questions of law and facts are involved, all of them are heard together and disposed of by this common order.

(2.) THE admitted facts in all these writ petitions are as follows: The land bearing Survey No. 1 measuring in all 3 Acres situate in Jarakabande Kaval, Bangalore North Taluk was granted to one Venkata Bovi under a grant certificate issued by the Tahsildar, Bangalore North Taluk vide No. D.D.3/56 -57 dated 1.6.1957. On 1.6.1967 the said Venkata Bovi sold 1 Acre 20 Guntas of land out of 3 Acres to one V.R. Gnanaprakasham and another 1 Acre 20 Guntas to one V.R. Anthoniswamy. On coming into force of the Karnataka Schedule Caste and Schedule Tribe (Prohibition of Transfer of Certain Lands) Act ('the Act for short) one V. Venkataswamy S/o the grantee Venkatabovi made an application before the Assistant Commissioner, Bangalore Sub -Division Bangalore under Rule 3(2) of the Act for restoration of possession. He had impleaded V.R. Ganaprakash and V.R. Anthoniswamy the purchasers of the property from his father and one Gurusiddappa -petitioner in W.P.17119/90 and Marakka -petitioner in W.P.17120/90 as respondents.

(3.) THE Assistant Commissioner rejected all the contentions.