(1.) Petitioners in this writ petition call in question an order dated 28.01.2019 passed by the Regional Commissioner, Kalaburagi whereby the lands belonging to the petitioners are sought to be forfeited in favour of the Government invoking the provisions of the Administration of Evacuee Property Act, 1950 and the Enemy Property Act, 1968.
(2.) Adumbrated in brief the factual background facts as projected by the petitioners are as follows:
(3.) The brief background to the purchase of the aforesaid properties as pleaded are as follows: