2011 (4) AIR Kar R 498

Karnataka High Court

Hon'ble Judge(s): D. V. Shylendra Kumar , J

( A ) Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act (2 of 1979) S. 4, 5 — Karnataka Land Revenue Code (1888), R. 43(8) — Resumption of land — Transfer of granted land during period of prohibition — Sufficient evidence produced to shows that land in question was Govt. land granted in favour of a person belonging to Scheduled Caste — Sale deed in favour of purchaser also refers to earlier sale transaction in favour of his vendors — Purchaser failed to prove that his possession was lawful — Land being sold in violation of terms of granted land, null and void — Resumption of land, proper. (Paras363738)