VENKATESHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner in the instant writ petition has challenged the eviction notice dtd. 15/6/2023 passed in case No.L.N.D/CR:06/2023-24 by respondent No.2 (vide Annexure- 'A' to the writ petition) under Sec. 104 of Karnataka Land Revenue Act, 1964 (for short 'the Act').

(2.) Sec. 104 of the Act reads as under:-

(3.) Sec. 67 of the Act reads as under:-