Full Judgment Text
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CASE NO.:
Appeal (civil) 5147 of 2002
PETITIONER:
K.M. PRASHURAMA NAIKA
RESPONDENT:
BASURAPPA & ORS
DATE OF JUDGMENT: 01/05/2008
BENCH:
TARUN CHATTERJEE & HARJIT SINGH BEDI
JUDGMENT:
JUDGMENT
O R D E R
CIVIL APPEAL NO.5147 OF 2002
After hearing learned counsel for the appellant and going through the impugned judgm
ent
and other materials on record, we do not find any ground to interfere with the concurrent fi
nding
of facts of the courts below. In our view, this case is clearly hit by the provisions of Se
ction 4 of
the Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of certain land
s)
Act, 1978. The appeal is accordingly dismissed. There shall be no order as to costs.