J RAMA Vs. VITTAL BHAT

JUDGEMENT

(1.) SMT.Manjula Kamadalli, learned High Court Government Pleader is directed to take notice for respondents 12 to 14.

(2.) THE subject matter of this writ petition is an agricultural land bearing Sy.No. 71/1A1 measuring 2 acres 86 guntas of Paduva village, Mangalore.

(3.) SUFFICE it to note that the proceedings were initiated as against respondents under Section 83 of the Karnataka Land Reforms Act for alleged violation of the provision of Section 79A. The Assistant Commissioner pursuant to the order dated 30.5.1994 granted the request holding that the sale in favour of the respondents violates Section 79A of the Act and the sale is null and void and the land is forfeited to the Government. The respondent filed an appeal as against the order passed by the Competent Authority before the Karnataka Appellate Tribunal. The said appeal was allowed by the Tribunal and the proceedings initiated under Section 79A were set at naught. Aggrieved by the said order passed by the Tribunal, the petitioner is before this Court.