G.S. SUBBARAMAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are knocking at the doors of Writ Court seeking quashment of the proceedings in LRF(B) BH1/299/74-75under Sec. 48A of the Karnataka Land Reforms Act, 1961, whereby occupancy has been claimed in Form No.7 in respect of the subject land. Learned counsel for the Petitioners argues that the said claim having been abandoned and even otherwise the claimant having died, no LRs having been brought up in his stead, the matter should be treated as having been abated by operation of law.

(2.) Learned AGA appearing for the official Respondents opposes the Petition contending that merely because death of the claimant occurs it is not that the matter would abate on its own in the absence of communication to the contrary in law. So contending, he seeks dismissal of the Writ Petition.

(3.) Having heard the learned counsel for the parties and having perused the Petitioner papers, this Court declines indulgence in the matter inasmuch as, it is not sure whether the proceedings arising under an agrarian reforms law would abate since no such decision to the contrary is notified to the Court.