SEETHARAMA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) As common questions of law arise for determination in these cases, I propose to dispose of them by a common orders

(2.) In these petitions under Art. 226 of the Constitution, the petitioners have challenged the constitutionality of the Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 (Karnataka Act No.2 of 1979) (hereinafter referred to as the Act) and the show cause notices issued to them by the respective offiicers.

(3.) As far as the challenge of the per titioners to the Act, a Division Bench of this Court in S.V.Krishnappa v. Munichannappa (1) has repelled the same and has upheld the validity of the Act. Following Krishnappa's case, the challenge, of the petitioners to the Act is rejected.