V. NARAYANAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner challenging the order passed by the Assistant Commissioner-respondent No.3 dated 12.12.2012 vide Annexure-E, which was confirmed by the Deputy Commissioner -respondent No.2 dated 16.06.2014 vide Annexure-G for having restored the land in favour of respondent Nos.5 and 6 who are the legal representatives of grantee.

(2.) Heard the learned counsel for the petitioner, learned HCGP for respondent Nos.l to 4 and learned counsel for respondent Nos.5 and 6.

(3.) The case of the petitioner is that the land in Sy.No. 107/2 measuring 1 acre 27 guntas was owned and in possession by the deceased petitioner Sri V.Narayanappa and the land in Sy.No. 118 measuring 1acre 28 guntas was granted to the father of respondent Nos.5 and 6 K.Venkatarayappa by the Government on 25.05.1978 with a condition not to alienate the same for 15 years. However, the said K.Venkatarayappa who is the father of respondent Nos.5 and 6 have entered into sale with the deceased petitioner and sold the land in Sy.No. 118 measuring 1 acre 28 guntas in favour of the deceased petitioner on 25.04.1985.