MUKTHABAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is directed against the order dated 18-1-1977 passed by the Land Tribunal, Bhalki, in Case No. KRLM. BHK DCL. 590 75-76 on its file.

(2.) The petitioner filed a, declaration under S. 66 of the Karnataka, Land Reforms Act, 1961 in reppect of the lands held by her. The Tribunal decided that the petitioner was holding surplus land to the extent of 23 acres 3 guntas. Then the Tribunal issued a notice under S.67(2) of the Act to the petitioner to surrender the said extent of land. On the date of hearing, the son and grand-son-in-law of the declarant appeared before the Tribunal. Their statements were not recorded. In the order, the Tribunal has staged that they agreed to surrender the following lands. <FRM>JUDGEMENT_148_KANTLJ1_1981Html1.htm</FRM> The Tribunal accepted the said state- ment and passed an order tor the effect that the said lands are vested in the Government as surplus under the Act. Being aggrieved by the said order, the landowner has preferred this writ petition.

(3.) The writ petition was heard finally by consent of both sides.