AIR 1994 KARNATAKA 227 ::(1994) 1 Kant LJ 385 ::ILR(1994) Kant 159

Karnataka High Court

Hon'ble Judge(s): S. B. Majmudar , C.J. AND K. V. Navadgi, R. V. Raveendran , JJ

(A) Karnataka Village Offices Abolition Act (14 of 1961) , S.5(1), S.5(3)— Land regranted to 'holder' or 'authorised holder' - Alienation between 1-2-1963 and 7-8-78, date of coming into force of Act and its amendment in 1978 - Is valid - Requirement of permission from Deputy Commissioner is only a formality. Alienation of re-granted 'service inam land' during the period 1-2-1963 to 7-8-1978 is valid and Deputy Commissioner was bound to give permission on mere payment of an amount equal to 15 times of land assessment. Even if sanction of the Deputy Commissioner was not obtained, the transfer could be @page-Kant228 regularised, by paying an amount equal to fifteen times the assessment.(Para 16 30) (B) Karnataka Village Offices Abolition Act (14 of 1961) , S.5, S.6, S.7— Land granted in respect of or annexed to village office - Alienation by 'holder' or authorised holder between 1-2-1963 and 7-8-1978 - Does not become void if regrant is not made before 7-8-1978 - Alienee of such transaction acquires title even if regrant is made after 7-8-1978 - Such alienees cannot be evicted. ILR (1987) Kant 550, ILR (1989) Kant 1520, Overruled. The alienation of land granted in respect of or a....