KENCHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed challenging the permission granted by the Government under Sec. 109 of the Karnataka Land Reforms Act, 1961 in favour of M/s.Acharya Shree Tulasi Mahapragya Chetana Kendra Charitable Trust to purchase certain agricultural lands.

(2.) It is the case of the petitioner that the Government could not have accorded this permission since the revenue entries were manipulated in order to secure this permission.

(3.) The learned counsel for the petitioner submits that the petitioner has already instituted O.S. No.2853 of 2006 in respect of the lands in question for partition and the purchase made by the aforementioned Trust on the strength of the approval granted by the Government cannot be binding on the petitioner.