PARE KESHAVAYYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE unsuccessful writ petitioners have filed this appeal challenging the legality & correctness of the order passed by the learned Single Judge dated 27th May 2013, in writ petition No. 1853/2007. In the writ petition the petitioners have sought for the following reliefs.

(2.) AT the time of opening up of the arguments Mr. Shivaram Bhat, the learned counsel for the appellant submits that the appellants do not press prayer (a) in the writ petition and requests this Court to consider his case only in regard to the second prayer, wherein they have challenged the virus of sub -Section (1) of Clause (i) to Section 94(b) of the Land Revenue Act.

(3.) THE contention is that the privilege granted to them under Section 79(2) is taken away by the State of Karnataka on account of the amendment brought to the Karnataka Land Revenue Act by introducing Section 94(B) of the Act. According to them in view of Section 94 -B the Government or the revenue authorities are entitled to evict the persons who are enjoying the privileges of Kane, Bane and Kumki. Therefore, the virus of the aforesaid provision is called in question in this writ petition.