(1.) HEARD the learned counsel for the petitioner and the learned government Advocate for the respondents.
(2.) AS per the impugned Order, the land tribunal has come to the conclusion that the petitioner was in surplus land to the extent of 61 acres 14 guntas and so it ordered that it should vest in government and directed the tahasildar to issue notice to the petitioner under Section 67 (2) of the karnataka land reforms act.
(3.) THE learned counsel for the petitioner has taken me through the impugned order. It is a highly arbitrary order.