N ERESHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE records are placed before us to decide the following issue:

(2.) FOR considering the aforementioned issue referred to us, it is necessary to refer to certain of the provisions of the Karnataka Land Revenue Act and Karnataka Land Revenue Rules framed thereunder as also the Prevention of Corruption Act. Section 18-A of the Karnataka Land Revenue Act, 1964 reads thus:

(3.) SECTION 2(c)(i) and (viii) of the Prevention of Corruption Act, 1988 defines "Public Servant" as under: