PARWATEWWA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Petition is directed against the order of the Land Tribunal, Saundatti, dated 29-9-1981 (Annexure-E). By that order, determining the Petitioner as a surplus holder, she is asked to surrender 50 acres and 25 guntas to the Government.

(2.) Challenging the impugned order, it was inter alia contended by the learned Counsel for the petitioner that no proper enquiry has been held by the Tribunal in the matter; that her client had no opportunity to place her case therein and that, in the circumstance, quashing the impugned order, the matter be remitted to the Tribunal for a fresh disposal according to law, It is her case that her client was not a surplus holder and therefore, was not liable to surrender any land at all as called upon.

(3.) Besides hearing the learned Government pleader for the respondent State, having secured the papers from the Tribunal, I have also perused the same.