REVANSIDDAPPA SATANU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed to quash the final report filed for an offence punishable under Sec. 447 of Indian Penal Code, 1860 and also for offences punishable under Sections 1, 2 and 3 of the Karnataka Land Grabbing Prohibition Act, 2007 Read as 2011 and Sec. 192 of the Karnataka Land Revenue Act, 1964.

(2.) Sri R.V. Nadagouda, learned Counsel for petitioner has filed several documents to establish that petitioner has been in continuous and uninterrupted possession of disputed lands since times immemorial. The learned Counsel relying on these documents would submit that final report cannot be sustained. The allegations made in the complaint cannot be accepted. The learned Counsel for petitioner would further submit that Government has not established the Special Courts to try offences under the provisions of the Karnataka Land Grabbing Prohibition Act, 2007, therefore, the final report has to be quashed.

(3.) The learned High Court Government Pleader would submit that disputed property belongs to the Government. The petitioners are squatting on the Government lands. Therefore, there are no reasons to quash the final report.