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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.