SYED NISSAR AHMED Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Respondent No.3 is served and unrepresented.

(2.) The petitioner states that he has purchased an extent of 2 acres that was granted to one Nagappa, son of Kariyappa by a sale deed dated 27.03.1975, copy of the sale deed has been produced at Annexure-C. The petitioner states that the said extent of 2 acres is stated to have been granted to the original grantee by an order of grant on 22.04.1966.

(3.) It is stated that the son of grantee sought for resumption and restoration of the land by making an application before the Assistant Commissioner in the year 2009-2010. The Assistant Commissioner, by his order dated 05.01.2011, after having recorded the finding that the grantee belongs to Adi Karnataka, which is a Scheduled Caste, by relying on the Caste Certificate has allowed the application. The Assistant Commissioner has also recorded after perusal of the relevant records that the grant was made on 22.04.1966.