PATTADA C. KUSHALAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Issuance of summons dated 17th November, 2017 by the Karnataka Land Grabbing Prohibition Special Court, Bengaluru has been challenged in this petition. Challenge is also made to the constitutional validity of the Karnataka Land Grabbing Prohibition Act, 2011 (Karnataka Act 38 of 2014).

(2.) Writ petitions, wherein similar contentions were taken, were disposed of by this Court reserving liberty to the petitioners to make applications before the Land Grabbing Prohibition Special Court seeking interim order. Under the circumstance, this petition also stands disposed of reserving liberty to the petitioner to make necessary application, if he is so aggrieved. Liberty is also reserved to the petitioner to challenge if the proceedings before the Land Grabbing Prohibition Special Court goes against him, including the challenge made to constitutional validity of the Act. Reserving liberty to the petitioner to make an application before the Land Grabbing Prohibition Special Court seeking interim order, this petition stands disposed of. Interim order of status-quo is granted only to enable the petitioner to make an application before the Land Grabbing Prohibition Special Court seeking interim order and the same automatically expires after a period of one week.