P. ANJANEYA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present Writ Petition is filed seeking for the following reliefs:

(2.) It is the case of the Petitioner that he has purchased an extent of two acres in land bearing Sy.No.70/2 at Bommanahalli, Jigani Hobli, Anekal Taluk, Bangalore Urban District vide registered Sale Deed dtd. 3/6/2008. Consequent to said purchase, the proceedings in LRF:(83) (AJ) 44/2008-2009 was initiated by the Assistant Commissioner and by order dtd. 5/8/2015 it was held that the Petitioner had violated the provisions of Ss. 79-A, B & 80 of the Land Reforms Act, 1961 while purchasing the property vide registered Sale Deed dtd. 3/6/2008. Being aggrieved, the Petitioner preferred Appeal No.262/2018 before the Karnataka Appellate Tribunal, Bengaluru (hereinafter referred to as 'the Tribunal') and vide order dtd. 16/12/2020, the order dtd. 5/8/2014 passed by the Assistant Commissioner was set aside

(3.) Subsequent to the said order dtd. 16/12/2020 passed by the Tribunal, the Petitioner vide representation dtd. 27/12/2022 made to Respondent No.2-Assistant Commissioner, sought for transfer of his name in the revenue records and the enclosed necessary documents. Since the said representation has not been acted upon by Respondent No.2, the present Writ Petition is filed.