CHIKKANARASAIAH Vs. TIRUPATAIAH

JUDGEMENT

(1.) This Writ Appeal is by the first respondent In the Writ Petition. In the Writ Petition, the petitioner has challenged the order of the Tahsildar dated 10-6-1983 (Annexure-A) ordering his eviction from the land in question, and granting the land to the appellant herein. Annexure-A filed, contains earlier orders dated 15-12-1980 and 16-3-1981 declaring the sale in favour of the Writ Petitioner as void and a direction to evict him from the land in question.

(2.) According to the Writ Petitioner, he purchased the land in question on 18-3-1971. He contended that he was entitled to the land, since his vendor was held as entitled to the grant of the land under the provisions of the Karnataka Village Offices Abolition Act, 1961 (hereinafter referred to as 'the Act'). Therefore, the petitioner challenged the order of the Tahsildar dated 10-6-1983 referred to above.

(3.) The appellant contended in the statement of objections that the Writ Petitioner had been evicted earlier and only thereafter the land was granted to him under Section 7 of the Act.