GOWRAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD.

(2.) IT is not in dispute that the land measuring 5 acres bearing Sy. No. 305 of Doddaullarthi Village, Challakere Taluk of Chitradurga District had been granted under dharkhast to the husband of respondent 5, named Erappa since deceased under relevant Land Grant Rules. It is also not in dispute that the grantee Erappa was a member belonging to the Scheduled Tribe. The grant was subject to non-alienation condition prohibiting transfer thereof for a period of 15 years. But, the granted land was sold by the grantee Erappa on 4-2-1971 to one Smt. Venkatamma. On 21-2-1990, the said land was jointly purchased by the petitioner and respondent 4, Smt. Kariyamma.

(3.) THEREAFTER, an application was made by respondent 5, wife of the deceased grantee before respondent 3-Assistant Commissioner seeking resumption of the said land under Section 5 of the Karnataka Scheduled castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands)Act, 1978 ('the Act' for short ). Then, the enquiry proceeding was initiated by the Assistant Commissioner against respondent 4-Smt. Kariyamma alone who is one of the joint purchasers of the said land. He then passed Annexure-D order dated 25-6-1993 directing eviction of respondent 4 from the land for restoration thereof to respondent 5. It is not in dispute that the petitioner who was the other joint purchaser of the said land along with respondent 4 was not a party before the Assistant commissioner during his enquiry. After he acquired the knowledge of the latter's order at Annexure-D the same was challenged by her (petitioner)before respondent 2-Deputy Commissioner in appeal No. SCPTL (A)11:95-96 on the ground that the Assistant Commissioner's order was illegal order since it had been passed behind his back. Petitioner's appeal before Deputy Commissioner also came to be dismissed by the latter s order Annexure-E dated 19-11-1997.