SHABBIR AHAMMED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) AGGRIEVED by the order of the dismissal of the writ petition filed by the petitioner in W.P. No.24558/2012 dated 11.02.2013, the present appeal is filed.

(2.) HEARD the learned Counsel for the parties.

(3.) THE appellant filed detailed objections to the preliminary notification issued by the respondents. The respondents after holding an enquiry under Section 5A of the L.A. Act, issued a final declaration under Section 6(1) of the L.A. Act on 28.03.2012 and the same was published in the Karnataka Gazette dated 10.05.2012. Contending that the declaration of the appellant's property under Section 6(1) of the L.A. Act, is erroneous and illegal and contending that enquiry under Section 5A of the Act, was conducted as an empty formality, and without considering the grounds urged in the objection statement, the final declaration has been issued, the writ petition came to be filed.