CHANNAPPA Vs. TAHASILDAR

JUDGEMENT

(1.) The petitioner being aggrieved by the order passed by the Karnataka Appellate Tribunal at Bengaluru in Appeal No.213/2006 dated 30.11.2011 approached this Court seeking following remedies.

(2.) The brief factual matrix of the case runs as follows;

(3.) First of all, the court has to see whether the Tahasildar has got any jurisdiction to enquire into the mater, if the allegations are made with regard to violation of the provisions of Karnataka Land Reforms Act by any third party. Admittedly in this particular case, the petitioner herein has complained about the said transaction before the Tahasildar. Section 79A deal with reference to acquisition of land by certain persons who are prohibited to purchase such land. Section 79A(4) of the Karnataka Land Reforms Act, reads thus.