PRAKASHCHAND Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are assailing the impugned orders passed by the Assistant Commissioner and the Karnataka Appellate Tribunal at Annexures-Q and R respectively in resuming the lands belonging to them to the Government alleging violation of Sections 79-A and 79-B of the Karnataka Land Reforms Act, 1961.

(2.) Heard.

(3.) Accordingly, petition is allowed and the impugned orders are quashed. The matter is remitted back to the Assistant Commissioner for disposal of the same in accordance with law.