AUGUSTINE NOVELLO Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Additional Government Advocate for respondent Nos.1, 2 and 4.

(2.) The petitioner is before this Court seeking for the following reliefs:

(3.) It is submitted that the petitioner had purchased certain lands and by proceedings dated 22.02.2005, the respondent - authorities invoking the provisions of Section 79 A and B of the Karnataka Land Reforms Act, were pleased to set aside the Sale Deed on the premise that the purchaser/petitioner was a non-agriculturist. It is submitted that aggrieved by the same, petitioner approached the Karnataka Appellate Tribunal and the Appellate Tribunal by order dated 21.08.2008 rendered in Appeal No.1156/2006 was pleased to setaside the impugned order and was further pleased to remit the appeal back to the Assistant Commissioner - 1st respondent herein. That though more than a decade has passed the first respondent is yet to take up the appeal for disposal.