APARNA Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) The petitioner who had purchased the land bearing Sy.No.184/4 of Chandaguli village, Manchikeri Hobli of Yellapur taluk measuring 1 acre under a registered sale deed dtd. 4/6/2014 has approached this Court seeking for the following reliefs:

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

(3.) On the ground that the sale deed under which the petitioner had purchased the land in question was executed in violation of Sec. 79A of the Karnataka Land Reforms Act, 1961 (for short, 'the Act of 1961'), the Assistant Commissioner had held enquiry and passed order at Annexure-C dtd. 6/1/2016 declaring the sale deed of the petitioner as null and void. Challenging the said order, the petitioner had filed appeal before the Karnataka Appellate Tribunal (for short, 'the KAT') in Appeal No.430/2016, which was dismissed on 28/9/2018. Thereafter the petitioner had filed review petition before the KAT in review petition No.4/2019, which was pending consideration as on the date of The Karnataka Land Reforms (Second Amendment) Ordinance, 2020 coming into force. It is under the circumstances, the petitioner has approached this Court in this writ petition.