CHILKAMMA Vs. TAHSILDAR ANEKAL

JUDGEMENT

(1.) In this petition, under Art. 226 of the Constitution, the validity of the order dated 25-8-1978 passed by the Taluk Magistrate, Anekal Taluk, in Case No. DRA 90/77-78 allowing the application filed by the 2nd respondent under Sec. 4(f) of the Karnataka Debt Relief Act, 1976 (hereinafter referred to as 'the Act'), is challenged.

(2.) The lands in question are Sy. No. 11 wet land measuring one acre 7 guntas, Sy. No. 16|2 garden land measuring 25 guntas, Sy. No. 18)2 wet land measuring 1 acre 8 guntas and 8 annas and Sy. No. 207 dry land measuring 3 acres 10 guntas. All these lands are situate at Bannerughatta, Jigani Hobli, Anekal Taluk.

(3.) Sri S. Krishnaiah, learned counsel appearing for the petitioner, has raised the following contentions for consideration,