STATE OF KARNATAKA Vs. WATERFALL ESTATE

JUDGEMENT

(1.) THESE petitions are filed against the order dated 07.03.2011 passed in S.T.A. Nos. 252 and 253/2007 on the file of the Karnataka Appellate Tribunal, Bangalore allowing the appeals filed under Section 34 of Karnataka Agricultural Income Tax Act, 1957.

(2.) EVEN though these petitions came up for orders, by consent of the parties, it is taken up for final hearing.

(3.) WE have heard the learned counsel for the parties.