Citation : 2022 Latest Caselaw 1569 Kant
Judgement Date : 2 February, 2022
1
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 2ND DAY OF FEBRUARY, 2022
BEFORE
THE HON'BLE MR.JUSTICE E.S.INDIRESH
WRIT PETITION No.201601/2021 (LR)
BETWEEN:
VILAS S/O JAYACHAND PAWAR
AGE: 26 YEARS, OCC. AGRI.
R/O NARONA DAHRI TANDA
TQ. ALAND, DIST. KALABURAGI.
REP. HEREIN BY HIS
SPL.POWER OF ATTORNEY
SMT.LAXMI W/O VILAS PAWAR
AGE: 24 YEARS, OCC: HOUSEHOLD
R/o NARONA DAHRI TANDA
TQ. ALAND, DIST. KALABURAGI.
... PETITIONER
(BY SRI SHIVANAND PATIL AND
SRI PRATAP REDDY, ADVOCATES)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY
DEPARTMENT OF REVENUE
VIDHANA SOUDHA
BENGALURU-01
2. THE ASST. COMMISSIONER
KALABURAGI-585 104
2
3. THE TAHASILDAR
ALAND, DIST. KALABURAGI.
... RESPONDENTS
(BY SRI VIRANAGOUDA BIRADAR, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE
A WRIT OF CERTIORARI OR ANY OTHER ORDER OF THE LIKE
AND QUASH/SET ASIDE THE IMPUGNED ORDER DATED
07.08.2018 IN APPEAL NO.636/2017 (REVENUE) OF THE
KARNATAKA APPELLATE TRIBUNAL BANGALORE AS PER
ANNEXURE-F AND ALSO SET ASIDE / QUASH THE IMPUGNED
ORDER DATED 30.03.2017 IN FILE NO. SUM / KUM / 79 A AND
B / 20/ 2015-16 OF THE RESPONDENT NO.2 AS PER
ANNEXURE-E TO THE WRIT PETITION.
THIS PETITION COMING ON FOR PRELIMINARY HEARING
THIS DAY, THE COURT MADE THE FOLLOWING:-
ORDER
Though this writ petition is listed for Preliminary
Hearing, by the consent of the parties, it is taken up for
final disposal.
2. Heard the learned counsel appearing for the
parties.
3. The petitioner herein has challenged the order
dated 07.08.2018 in Appeal No.636/2017 of the Karnataka
Appellate Tribunal, Bangalore (Annexure-F) and order
dated 30th March, 2017 passed in No.KUM/BhooSu/
79(A)(B)/20/2015-16 (Annexure-E) by the second
respondent.
4. Learned counsel for the petitioner submitted
that the issue involved in this writ petition is with regard to
consideration of annual income under Section 79-A of the
Karnataka Land Reforms Act, 1961 and Rules made
thereunder. He also referred to the judgment of this Court
in the case of TAMIL CHELVAN VS. STATE OF KARNATAKA
AND OTHERS made in Writ Petition No.38276 of 2013 and
Writ Petitions 38702-703 of 2013 decided on 25th January,
2016 and argued that in view of amendment to Section
79-A and 79-B of Karnataka Land Reforms Act, 1961 vide
notification dated 13th July, 2020, the Karnataka Land
Reforms (Amendment) Ordinance, 2020 Section 79A and
79B were omitted retrospectively and all the pending
proceedings automatically stands abated.
5. Learned Additional Government Advocate
submitted that in view of amendment made to Section 79-
A and 79-B of Karnataka Land Reforms Act, 1961, the writ
petition be disposed of.
6. In the light of the submissions made by the
learned counsel appearing for the parties and taking into
account amendment to Sections 79-A and 79-B of the
Karnataka Land Reforms Act, 1961 and following the law
declared by this Court in Writ Petition No.38276 of 2013
and Writ Petitions 38702-703 of 2013, the impugned
orders produced at Annexure-E and F are quashed.
Accordingly, writ petition is allowed.
Sd/-
JUDGE VNR
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