JUDGEMENT
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(1.)Leave granted.
(2.)Heard the counsel for the parties.
(3.)These appeals are preferred by the State of Karnataka against the judgment of a Division Bench of the Karnataka High Court allowing the two writ petitions filed by the respondent and declaring that the Karnataka Inams Abolition Laws (Amendment) Act, 1979 (Karnataka Act 26 of 1979) is a still-born, void and invalid Act and declaring further that the Mysore (Religious and Charitable) Inams Abolition (Karnataka Amendment) Act, 1984 is a superfluous enactment. It was also declared by the High Court that the Mysore (Religious and Charitable) Inams Abolition Act, 1955 as amended in 1969 remains unaffected by the Karnataka Inams Abolition Laws (Amendment) Act, 1979. The decision of the Karnataka Appellate Tribunal in Appeal No. 453 of 1977, which was questioned by the State, was also affirmed.
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