VIJAYAKUMAR SHANKRAYYA SARDAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) the petitioner purchased land comprised in r.s. No. 78/2 of dombargop measuring about 10 acres 03 guntas on 7-4-1982. The assistant commissioner made an order on 5-4-1991 holding that the transaction in question is hit by the Provisions of Section 79-a of the Karnataka Land Reforms Act (hereinafter called as 'the act' for short) as the income of the petitioner is more than Rs. 12,000/- from non-agricultural resources. The correctness of the said order is called in question. The petitioner is also calling in question the constitutional validity of sections 79-a, 79-b and 79-c of the act as violative of article 14 of the constitution.

(2.) Section 79-a of the act as it stood originally, was introduced in to the act by act 1 of 1974 and read as follows :

(3.) considering the importance of the matter, we have heard severallearned counsel appearing in similar matters and their names are all shown in the cause title as assisting the court as amicus curiae.