JOWHERUNNISA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri. A.R. Srinivas, learned Additional Government Advocate, submits that the present petition is filed essentially impugning the vires of Ss. 79A, 79B and 80 of the Karnataka Land Reforms Act, 1961, [for short 'Land Reforms Act'], but with the enactment of Karnataka Land Reforms [Amendment] Act, 2020, the petition is rendered infructuous.

(2.) The petitioner, apart from impugning the aforesaid provisions of the Land Reforms Act, has also impugned the order dtd. 2/3/2009 in LRF:SR[NE]170/2007-08, an order passed by the third respondent for forfeiting the land in Sy. No.96/1 measuring 1 acre 23 guntas of Basavanahalli Village, Kasaba Hobli, Nelamangala Taluk, Bengaluru Rural District, Bengaluru for violation of the provisions of Ss. 79A and 79B of the Land Reforms Act. This Court on 6/8/2010, has restrained the respondent from taking further action pursuant to the aforesaid order dtd. 2/3/2009.

(3.) In view of the omission of Ss. 79A, 79B, 79C and 80 of the Land Reforms Act by the Karnataka Land Reforms [Amendment] Act, 2020 and also the provisions of Sec. 12 of the Karnataka Land Reforms [Amendment] Act, 2020, as regards abatement of pending proceedings, the petition in its entirety is rendered completely infructuous. The writ petition is accordingly disposed of.