GNHAN SADHANA EDUCATION SOCIETY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following prayers:

(2.) Learned counsel for the petitioner submits that the issue in the lis stands covered by the Judgment rendered by the Co-ordinate Bench of this Court in the case of Smt. Rekha W/o. N.K. Prakasha Vs. the State of Karnataka & others in W.P. No.464/2020, disposed off on 14/2/2020, which interprets an identical problem, which was prior to the amendment to Sec. 95 of the Karnataka Land Revenue Act, 1964. The Co- ordinate Bench has held as follows:

(3.) Learned HCGP though would seek to refute the submissions of the petitioner is not in a position to dispute the position of law as is considered by the Co-ordinate Bench of this Court, since the issue is similar and the reason for rejection is also similar. Therefore, I deem it appropriate to follow the judgment of the Co-ordinate Bench of this Court and to grant the same relief that is granted to the petitioner therein. For the aforesaid reasons, the following: