PULLAMMA Vs. PADMAVATHI

JUDGEMENT

(1.) HEARD.

(2.) THE petitioner is the purchaser of the land in question granted by the Government under dharkasth on 13-9-1962 to one Baiyanna who was admittedly a member of Woddara community. That land was purchased by the petitioner from the grantee on 26-10-1970. Subsequently, the grantee died.

(3.) AFTER the Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of certain Lands) Act, 1978 ('the Act' for short) came into force with effect from 1-1-1979, the grantee's daughter-in-law, who is respondent 1, made an application to respondent 3 seeking resumption of the land under Section 5 of the Act on the ground that the same had been alienated to the petitioner-purchaser in breach of the non-alienation condition which was attached to the grant prohibiting its transfer for a period of 15 years from the date of grant.