M C VENKATESH Vs. TAHSILDAR

JUDGEMENT

(1.) THE petitioner claims to be purchaser of the land bearing Sy. No. 25/5 measuring 12 guntas situated at Dasanapura village, Dasanapura Hobli, Bangalore North Taluk has preferred this petition challenging the order Annexure-'c' dated 17-3-2006 passed by the Karnataka Appellate Tribunal, Bangalore in dismissing his Appeal 81/05 arid confirming the order passed by the 2nd " respondent-Asstt. Commissioner vide Annexure-'b' dated 16-6-2004 whereby the 2nd respondent ordered for resumption of his land in favour of the Government and further directed the Tahsildar to enter the name of the Government in place of the petitioner in the revenue records in respect of the said land.

(2.) I have heard Sri. H. C. Shivaramu, learned counsel appearing for the petitioner and Sri R. B. Sathyanarayana Singh, learned High Court Government Pleader appearing for Respondents 1 to 2.

(3.) THAT on the basis of the report of the Tahsildar the 2nd respondent-registered a case vide No. LRF (1) 320/95-96 and issued notice to the petitioner calling upon him to offer his explanation as to why the land should not be resumed to Government. The petitioner filed his Statement of Objections by enclosing certain documents in support of his contention that he has not contravened any of the provisions much less Sections 79-A, B & 80 of the Act in acquiring the land and he prayed for dropping of the proceedings.