NARAYANAMMA Vs. MUNIKEMPAIAH

JUDGEMENT

(1.) THIS is a writ appeal, against the judgment and order dated June 5, 2013, passed by the Hon'ble Single Judge in Writ Petition No.8696 of 2007 (SC/ST).

(2.) ONE Munikempaiah was a member of Scheduled Tribe Community. He was granted 2 acres of land on March 23, 1962. There was a clear condition stipulated in the allotment deed that the grantee would not alienate the land in question for a period of fifteen years.

(3.) INSPITE of such stipulation, the said Munikempaiah, on May 23, 1973, sold that land in favour of one Hanumanthappa for valuable consideration.