A. RAMESH NAIDU SON OF A SREENIVASALU NAIDU Vs. THE SECRETARY KARNATAKA APPELLATE TRIBUNAL M.S. BUILDING BANGALORE - 1, THE ASSISTANT COMMISSIONER RAMANAGARAM SUB DIVISION RAMANAGARAM BANGALORE RURAL DIST, NOW RAMANAGARAM DIST AND THE TAHSILDAR

JUDGEMENT

(1.) THE petitioner has called in question the order passed by the Competent Authority as well as the Appellate Tribunal. Proceedings were initiated against the petitioner for violation of Sections 79 -A, 79 -B and 79 -C of the Karnataka Land Reforms Act.

(2.) ON notice, the petitioner enters appearance and files his objections. The Competent Authority however, having regard to the income tax returns was of the view that there is clear violation of the provisions of the Act. The said order was questioned by the petitioner before the Tribunal. The Tribunal has confirmed the order, but nevertheless, has recorded a finding that a summary enquiry as contemplated under the Act has not been done.

(3.) THE learned High Court Government Pleader supports the impugned order.