S SUNANDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS matter has been listed for preliminary hearing. By consent of the parties before Court, the matter had been taken up for final disposal. Accordingly, rule is issued.

(2.) THE petitioner herein had challenged the show-cause Notice dated 28-10-1998 in No. LRF. CR. 69 issued to the petitioner and one L. K. Sheshappa (the father of the petitioner herein) a non-party to the instant writ petition and also stated to be no more, by the respondent 2-the divisional Commissioner, Bangalore Sub-Division. In issuing the same, the said Revenue authority while setting aside the order passed in the proceedings in No. A. C. PUC. M. C. R:211 of 1987 initiated under Section 83 of the Land Reforms Act (henceforth referred to as the Act) for violation of Section 79-A of the said Act, passed by respondent 3 - the Assistant Commissioner and prevention of unauthorised construction, called upon the petitioner and the above said L. K sheshappa to show cause as to why the proceedings be not reopened. The respondent 2 further called upon the said persons therein to appear before him on 12-2-1999.

(3.) I heard the learned Counsel for the petitioner, Sri T. N. Vish-wanath and the learned government Advocate appearing for the respondents 1 to 3.