SUNITHA A.PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Counsel Sri. Siddharth Suman, has retired from this Case. The petitioner-Smt.Sunitha A Patil, is present before this Court and has made submissions. It is submitted by the petitioner that she is daughter in-law of deceased Smt.Sangamma W/o Late.P.Chandrashekhar Patil, against whom the respondent-Assistant Commissioner has initiated the proceedings. It is further submitted that are no other legal representatives left by Smt.Sangamma.

(2.) The petitioner is aggrieved by the order of forfeiture dtd. 3/3/1997 passed by the Assistant Commissioner, Bengaluru South Sub-Division, Bengaluru under the provisions of Sec. 83 for violation of the provisions contained in Ss. 79-A and 79-B of the Karnataka Land Reforms Act, 1961.

(3.) Learned Counsel for the petitioner submits that this is a case where the impugned order of forfeiture has been passed by the Assistant Commissioner without notice to the petitioner. It is further submitted that under similar circumstances, a co-ordinate Bench of this Court in W.P.No.7821/2021 has passed an order dtd. 16/8/2021 remanding the matter back to the Assistant Commissioner for fresh consideration after affording an opportunity of hearing to the aggrieved person.