ANNAJI SHANKAR NADAGOUDA Vs. STATE OF MYSORE

JUDGEMENT

(1.) These are two petitions under Art .227 arising out of a common order of the Karnataka Revenue Appellate Tribunal dt.6th Aug. 1971 made in Appeal 138 of 1971.

(2.) Petitioner in WP.318 of 1973 is one Annaji Shankar Nadagouda, whom I shall refer to as 'the Jagirdar'. His jagir was abolished by the Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 (hereinafter referred to as 'the Act'). WP.716 of 1973 is brought on behalf of the State of Karnataka.

(3.) The common grievance in these petitions, is in respect of the correctness of compensation awarded to the Jagirdar under S.11(2) of the Act. In addition, the Jagirdar has got some more grievance to which I shall refer in detail a little later.