RUKAMODDIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, as well the learned Additional Government Advocate.

(2.) The original petitioner herein has challenged the order dtd. 13/11/1981 passed by the Land Tribunal, Gokak, whereby, the application made by the original petitioner seeking declaration of the land under Sec. 66 of the Karnataka Land Reforms Act, 1961 1961 (hereinafter referred to as 'the Act') is considered and further the respondent-Tribunal directed the original petitioner to release the excess land in terms of Sec. 67(2) of the Act.

(3.) The relevant facts for adjudication of this writ petition are that, it is the case of the original petitionerlandlord that, the land to an extent of 226 acres 22 guntas are the ancestral property of the petitioners and the respondent-Government has acquired an extent of 20 acres 34 guntas for public use and remaining land to an extent of 205 acres 28 guntas are remained with the petitioners. It is further stated in the writ petition that, the original petitioner has submitted the details of land seeking declaration from the competent authority as per Annexure-B to the writ petition. In connection with the same, the original petitioner has submitted Form No.11 seeking declaration under Sec. 66 and 69 of the Act. Accepting Form No.11, filed by the original petitioner, the respondent-Tribunal has passed the order dtd. 13/11/1981 and being aggrieved by the same, the petitioner has presented this writ petition.