K T THIMME GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) When the case was taken up for hearing, it was noticed that the Special Deputy Commissioner for Inams Abolition, Mandya District, Mandya that had passed the original order and impugned in the writ petition, had not been impleaded as a party-respondent. Sri M. Ranga Rao, learned counsel for the petitioner submits that the Special Deputy Commissioner had not been impleaded as a party respondent by oversight. He therefore prays for permission to implead the said authority as a party-respondent. I have permitted Sri Rangarao to implead the said authority as respondent No. 4. Accordingly Sri Rangarao has effected the necessary amendments. After the necessary amendments were effected at my request Sri M. R. Suvarna, learned High Court Government Pleader, who is present in Court in connection with other cases has taken notice for Respondents 1 and 4. He is permitted to file his memo of appearance for respondents 1 and 4 within \5 days from this day. As agreed to by both sides. I have heard this Writ Petition on merits.

(2.) In this Writ Petition, the petitioner has challenged the order dated 5-6-1974 of the Kanataka Revenue Appellate Tribunal, Bangalore in Appeal No. 89 of 1974 (I A.M.) (Ex. 'B') affirming the order dated 30-1-1973 of the Special Deputy Commissioner for Inams Abolition, Mandya District, Mandya in case No. Mis. INAOR. 296/1970-71 (Ex. 'A') (hereinafter referred to as ' the Deputy Commissioner ').

(3.) Sy. No. 145 of Avalavadi Village, Koppa Hobli, Maddur Taluk was a personal Inam land. Under the provisions of the Mysore Personal and Miscellaneous Inams Abolition Act, 1954, (hereinafter referred to as 1954 Act) the I inam tenure of the land was abolished on the provision made for conferment of occupancy rights on certain persons.