H.M. KESHAVA CHATHURA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Mr.V.D.Raviraj, learned counsel for the petitioner. Mr.S.Rajashekar, learned Additional Government Advocate for the respondents. In this writ petition, the petitioner has prayed for the following reliefs:

(2.) When the matter was taken up today, learned counsel for the parties jointly submitted that the validity of the Karnataka Land Grabbing Prohibition Act, 2011 (hereinafter referred to as 'the Act' for short), has been upheld by a Division Bench of this Court vide order dtd. 19/1/2021 passed in W.P.No.47747/2017.

(3.) For the reasons assigned in the aforesaid judgment, the challenge to the aforesaid Act is repelled. However, liberty is granted to the petitioner to take all such contentions as are permissible in law in the proceeding before the Special Court constituted under the provisions of the Act. Accordingly, the petition is disposed of, with the aforesaid liberty.