JAWAR CLAUDIUS RODRICKS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) An order of forfeiture is challenged in this writ petition.

(2.) The Assistant Commissioner, by the impugned order, has come to the conclusion that the purchased land bearing survey No.9/1 measuring 23 guntas was in violation of Sec. 79A of the Karnataka Land Reforms Act, 1961.

(3.) It is the contention of the learned counsel for the petitioner that there was no opportunity granted to him to put forth his contention. Learned counsel for the petitioner places reliance upon the order-sheet, which is produced at Annexure-E.