P GURUNATH Vs. ASSISTANT COMMISSIONER BELLARY DISTRICT

JUDGEMENT

(1.) HISTORY repeats in this appeal, which is a frivolous and merit-less appeal. Appeal is by the appellant, who is purchaser of some agricultural lands and which transaction came to be annulled under the provisions of Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978, and to get Over the order passed by the Assistant Commissioner, affirmed by the Deputy Commissioner in appeal against which writ petition was filed and the writ petition having been dismissed, further this writ appeal.

(2.) ONE Counsel after another is filing memos for retirement with the submission that the appellant wants to change his Counsel, mid-way.

(3.) BE that as it may. It could only reflect upon the quality of the Counsel and it is not necessary for this Court to go into that aspect any further. But, what is more important is the manner in which the appeal is prosecuted and the appellant has indulged in tactics for preventing orders being passed by this Court on the merits of the matter and the appellant, who was present on the last 3 to 4 occasions, is present in person to day also apart from the present Counsel.