PANDURANG BHIMAJI KULKARNI Vs. BHIMAPPA GHULAPPA ADAHALAI

JUDGEMENT

(1.) This is a, batch of 42 Revision Petitions preferred by the landlords and they arise out of proceedings instituted under S.14 of the Karnataka, Land Reforms Act, 1961 (hereinafter called the principal Act) for resumption of their respective lands from their tenants.

(2.) The principal Act has been amended by Karnataka, Act No,.1 of 1974 by which S.14 of the principal Act has been deleted, and it is provided by S.91 of the amendment Act that all poceedings relating to resumption of land pending before, any Court immediately before, the date of commencement of the amendment Act, shall not have any effect and shall abate.

(3.) Accordingly, it is ordered that the proceeding taken by the petitioners for resumption of their respective lands, have abated. The parties are directed to bear their own costs in all these cases.