S. N MUDDEGOWDA Vs. STATE OF KARNATAKA
LAWS(KAR)-2022-8-169
HIGH COURT OF KARNATAKA
Decided on August 26,2022

S. N Muddegowda Appellant
VERSUS
STATE OF KARNATAKA Respondents

JUDGEMENT

R.DEVDAS,J. - (1.)Learned High Court Government Pleader takes notice for all the respondents.
(2.)The petitioner is aggrieved by the order dtd. 28/8/2017 passed by the Assistant Commissioner, Hassan Sub-Division, Hassan, under the provisions of Sec. 83 for violation of the provisions in Ss. 79-A and 79-B of the Karnataka Land Reforms Act, 1961.
(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 dtd. 16/8/2021 remanding the matter back to the Assistant Commissioner for fresh consideration after affording an opportunity of hearing to the aggrieved person.


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