KESHAV SAMPATH KUMAR RATHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, who has purchased the land bearing Sy. No.103 measuring 23 acres situated at Kottikal Village, Badami Taluk, Bagalakote District under a registered sale deed dtd. 8/9/2014 is before this Court assailing the order at Annexure - A dtd. 30/7/2015 passed by the 2nd respondent - Assistant Commissioner.

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

(3.) Facts leading to filing of this petition narrated briefly are, the petitioner under a registered sale deed dtd. 8/9/2014 had purchased the land in question for valuable sale consideration and the entries in the revenue records of the land in question were also mutated in his name on the strength of the sale deed. Subsequently on the ground that the sale deed was executed in violation of Sec. 79-A of the Karnataka Land Reforms Act, 1961 (hereinafter referred to as "Act of 1961" for short), the Assistant Commissioner in exercise of his powers under Sec. 83 of the Act of 1961 had passed the impugned order at Annexure - A on 30/7/2015 and had held that the sale deed dtd. 8/9/2014 was executed in violation of Sec. 79-A of the Act of 1961 and had accordingly directed forfeiture of the land in question in favour of the government. Being aggrieved by the same, the petitioner is before this Court.