Karnataka High Court
Rudramma vs State Of Karnataka on 22 April, 2024
Author: R Devdas
Bench: R Devdas
-1-
NC: 2024:KHC:15828
WP No. 8300 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 22ND DAY OF APRIL, 2024
BEFORE
THE HON'BLE MR JUSTICE R DEVDAS
WRIT PETITION NO. 8300 OF 2024 (LR)
BETWEEN:
RUDRAMMA,
W/O LATE GANGAIAH,
AGED ABOUT 55 YEARS,
R/AT BETTASITKAL URDIGERE HOBLI,
TUMAKURU TALUK,
TUMAKURU DISTRICT - 572 140.
...PETITIONER
(BY SRI. P.H. VIRUPAKSHAIAH, ADVOCATE)
AND:
1. STATE OF KARNATAKA
REPRESENTED BY
PRINCIPAL SECRETARY,
Digitally signed
by JUANITA REVENUE DEPARTMENT,
THEJESWINI M.S. BUILDING,
Location: HIGH
COURT OF BANGALORE - 560 001.
KARNATAKA
2. THE DEPUTY COMMISSIONER
TUMAKURU DISTRICT,
TUMAKURU - 572 101.
3. THE ASSISTANT COMMISSIONER
TUMAKURU SUB-DIVISION,
TUMAKURU - 572 101.
-2-
NC: 2024:KHC:15828
WP No. 8300 of 2024
4. THE TAHASILDAR,
TUMAKURU TALUK,
TUMAKURU - 572 101.
...RESPONDENTS
(BY SRI. C.N. MAHADESHWARAN, AGA)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
IMPUGNED ORDER DATED 13/04/2011 BEARING DISPUTE NO.
LRF(79-A AND 79-B) CR 76/2007-08 VIDE ANNEXURE-G
PASSED BY THE R3 AUTHORITY HOLDING THE SAME IS
ILLEGAL AND ETC.
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
R.DEVDAS J., (ORAL):
Learned Additional Government Advocate takes
notice for all the respondents.
2. The petitioner is aggrieved by the order of
forfeiture dated 13.04.2011 passed by the Assistant
Commissioner, Tumakuru Sub-Division, Tumakuru under
the provisions of Section 83 for violation of the provisions
contained in Sections 79-A and 79-B of the Karnataka
Land Reforms Act, 1961.
NC: 2024:KHC:15828
3. Learned Counsel for the petitioner submits that
this is a case where the impugned order of forfeiture has
been passed by the Assistant Commissioner without notice
to the petitioner. It is further submitted that under similar
circumstances, a co-ordinate Bench of this Court in
W.P.No.7821/2021 has passed an order dated 16.08.2021
remanding the matter back to the Assistant Commissioner
for fresh consideration after affording an opportunity of
hearing to the aggrieved person.
4. Admittedly, as on the date of the Karnataka
Land Reforms (Amendment) Ordinance, 2020, no
proceedings were pending before any Court/authority.
5. Learned Additional Government Advocate points
out from the impugned order that notice was indeed
issued to the petitioner and in spite of notice having been
issued, the petitioner did not appear before the Assistant
Commissioner.
6. It is the contention of the learned Additional
Government Advocate that even as per the materials
NC: 2024:KHC:15828
available on record, after forfeiture, the excess lands have
been granted by the State Government to third parties.
The Assistant Commissioner is therefore required to
ascertain, whether the forfeited lands still remain with the
State Government or has been granted to third parties. If
the lands have been granted to third party, then sub-
section(1) of Section 12 of the amending Act will apply to
say that the proceedings have reached finality. Or
otherwise, sub-section (2) of Section 12 of the Amending
Act will apply and all further proceedings shall be declared
as abated by the Assistant Commissioner.
7. Having considered the submission of the
learned Counsels and on perusing the judgment of the co-
ordinate Bench in W.P.No.7821/2021, this Court finds that
facts and circumstances in both these matters are quite
similar and therefore, the benefit of the decision of the co-
ordinate bench should also enure to the petitioner herein.
8. Consequently, the writ petition is allowed. The
impugned order dated 13.04.2011 passed by the Assistant
NC: 2024:KHC:15828
Commissioner in L.R.F No.(79-A and 79-B) CR 76/2007-08
is hereby quashed and set aside. The matter is remanded
back to the respondent-Assistant Commissioner to
consider the case of the petitioner including the
consequences of the subsequent amendment brought to
the provisions of Sections 79-A and 79-B of the Karnataka
Land Reforms Act in Karnataka Amendment No.56 of
2020.
The petitioner shall appear before the respondent-
Assistant Commissioner on 30.05.2024, without waiting
for further notice from the Assistant Commissioner.
Ordered accordingly.
Learned Additional Government Advocate is
permitted to file Memo of Appearance within a period of
four weeks from today.
Sd/-
JUDGE
rv
CT:SNN
