HONAGOUDII THIRTHA GTTUDA PATIL Vs. AKKATAI

JUDGEMENT

(1.) on 6-9-1991 the court made an order in the absence of the learned counsel on both sides. Later, the learned counsel on both sides appeared and requested to recall the said order and to hear them. Hence, this writ petition is coming again before court,

(2.) I heard learned counsel on both sides. The order made by this court on 6-9-1991 is recalled.

(3.) brief facts of the case necessary for the disposal of this writ petition are as follows:3 acres 25 guntas in sy. No. 6/2 and 1 acre 34 gunlas in sy. No. 6/3 situated in bhiradi village, raibag taluk, belgaum district, are admittedly palilki inam lands. Therefore, the Karnataka Village Offices Abolition Act, 1961 (the 'act1 for short) is attracted.