ISMAIL SAB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has assailed the order at Annexure-A, dtd. 9/7/2018, passed by the second respondent, Assistant Commissioner.

(2.) Heard the learned counsel for the parties.

(3.) The petitioner had purchased the agricultural land bearing Sy.No.222/3 of Hulgur Village, Shiggaon Taluka, measuring 1 acre 20 guntas under a registered sale deed dtd. 30/7/2015. On receipt of a report from the Tahsildar regarding violation of Ss. 79(A) & 79(B) of the Karnataka Land Reforms Act, the Assistant Commissioner had initiated proceedings against the petitioner under Sec. 83 of the Karnataka Land Reforms Act, 1961 and vide the order impugned has held that the sale deed of the petitioner was hit by Sec. 79(A) of the Act of 1961 and accordingly had declared the sale deed of the petitioner dtd. 30/7/2015 as null and void. Being aggrieved by the same, the petitioner is before this Court.