B.RAMA MOHAN REDDY Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) Learned High Court Government Pleader takes notice for both the respondents.

(2.) This writ petition is filed calling in question the order dtd. 18/9/2018 passed in Appeal No.LRF:79AB: CR:133/2012-13, by the first respondent - Assistant Commissioner, in a proceedings initiated under Sec. 83, for violation of the provisions of Sec. 79A and 79B of the Karnataka Land Reforms Act.

(3.) It is clear that this writ petition has been filed on 11/2/2021 after the amendment was brought to the Karnataka Land Reforms Act, in Karnataka Act No.56 of 2020, omitting Ss. 79A, 79B and 79C from the statute book.