MANJULA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is directed against the order dated 21.06.2016 passed by respondent No.2 vide Annexure - H under Section 83 of the Karnataka Land Reforms Act, 1961 (for short, 'the Act').

(2.) The case of the petitioner is that the land bearing Sy.No.13/2 measuring 27 guntas situated at Amlapur village, Bidar Taluka and District was previously owned by one Ahmedi Begum W/o Abdullasab. The petitioner has approached the said land by a registered sale deed dated 19.02.2014 for the valuable consideration of Rs.3,37,500/-. It is further case of the petitioner that pursuant to the registered sale deed, her name has been mutated in revenue records and she has been in the possession of the property from the date of purchase. Further case of the petitioner is that she has not violated any provision of the Land Reforms Act.

(3.) Sri Shivakumar Tengli, learned Additional Government Advocate appearing for the State has contended that the petitioner has an alternative efficacious remedy of an appeal under Section 118 of the Act. Hence, the writ petition is not maintainable.