SHARADA V. PATIL Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India challenging the order dated 13.11.2017 passed by the respondent No.1 vide Annexure-R and the order dated 16.11.2015 passed by the respondent No.2 vide Annexure-P.

(2.) The brief facts of the case is that the land bearing Sy. No.92, New Sy. No.180 measuring 1 Acre 27 Guntas situated in Ajjavara Village, Nandi Hobli, Chikkaballapura District, which was originally granted on 16.10.1962 in favour of one Pillappa. The said Pillappa sold an extent of 1 Acre of land in favour of Chikkadasappa through a registered sale deed dated 12.08.1968. Remaining extent of 20 guntas of land was also sold by the said Pillappa in favour of Narasimhaiah through a registered sale deed dated 18.06.1969. In turn, Narasimhaiah sold the said land measuring 20 guntas to Nagarathnachari through a registered sale deed dated 16.11.1977. Thereafter, Nagarathnachari and his minor son sold the said land measuring 20 guntas one Anandappa through a registered sale deed dated 26.06.2001. Finally, said N.Anandappa and his children have sold the said land through a registered sale deed dated 26.02.2008 in favour of petitioner and handed over the actual possession of the property in favour of the petitioner.

(3.) The Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978, (hereinafter referred to as 'the Act') has come into force on 01.01.1979. After the Act came into force, the respondent No.3