BASANAGOUDA Vs. STATE OF KARNATAKA AND ANOTHER

JUDGEMENT

(1.) AT my instance Sri. Ramesh B. Aneppanavar, learned Government Advocate accepts notice.

(2.) MATTER is taken up for final disposal with the consent of the Counsel.

(3.) THE petitioner is an agriculturist and a resident of Manvi Taluk, Raichur District. He owned 83 acres 30 guntas agricultural D class lands as on 18 -11 -1961. Out of the said total extent of lands, an extent of 10 acres is Pot Karab land. The same is not for cultivation. In these circumstances, the remaining holding of the petitioner will be 73 acres 30 guntas. The petitioner owned D class lands as on 24 -1 -1971. According to the petitioner, there was no change of holding in the family of the petitioner even on 1 -3 -1974. In the light of the Karnataka Land Reforms Act, the petitioner filed an application u/S. 66 of the Act. The Tribunal, according to the petitioner, without issuing any notice has chosen to pass ex parte orders in terms of Annexure B. Annexure C is a subsequent notice issued to the petitioner. The petitioner with these facts is before me.