Sri Sanjay Kumar Jain vs State Of Karnataka on 19 January, 2022

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Karnataka High Court

Sri Sanjay Kumar Jain vs State Of Karnataka on 19 January, 2022

Bench: R Devdas

                         1




 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 19TH DAY OF JANUARY, 2022

                      BEFORE

          THE HON'BLE MR.JUSTICE R DEVDAS

       WRIT PETITION NO.3236 OF 2019 (LR)

BETWEEN:

SRI SANJAY KUMAR JAIN
S/O BANSILAL
AGED ABOUT 48 YEARS,
R/AT NO.1527, BAZAAR ROAD,
NANJANGUD TOWN,
MYSURU DISTRICT-571 301                 ....PETITIONER

(BY SRI. MUNIYAPPA, ADVOCATE)

AND:

1.     STATE OF KARNATAKA
       DEPARTMENT OF REVENUE
       M.S.BUILDING,
       DR.AMBEDKAR VEEDHI,
       BENGALURU-560 001
       REP BY ITS PRINCIPAL SECRETARY

2.     ASSISTANT COMMISSIONER
       MYSURU SUB DIVISION
       MYSURU-570 001              ....RESPONDENTS

(BY SRI.A.R.SRINIVAS, AGA)

     THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA
PRAYING TO QUASH THE ORDER DATED 30.08.2017 IN
APPEAL NO. 152/2011 (REVENUE) PASSED BY THE
KARNATAKA APPELLATE TRIBUNAL AND ALSO THE
                            2




ORDER DATED 06.12.2010 IN CASE NO. LRF 79A, B
231/2010-11 PASSED BY R-2 VIDE ANNEXURE-"A" AND
"B" RESPECTIVELY AND ETC.,


     THIS  WRIT   PETITION   COMING   ON   FOR
PRELIMINARY HEARING IN 'B' GROUP THIS DAY, THE
COURT MADE THE FOLLOWING:

                      ORDER

R. DEVDAS J., (ORAL):

The petitioner is aggrieved by the order of forfeiture passed by the 2nd respondent - Assistant Commissioner invoking the provisions of Section 83 of the Karnataka Land Reforms Act, 1961 for violation of the provisions contained in Sections 79A and 79B of the Act. The petitioner is also aggrieved by the subsequent order of the Karnataka Appellate Tribunal in Appeal No.152/2011 dated 30.08.2017.

2. The learned counsel for the petitioner draws the attention of this Court to the Karnataka Land Reforms (Second Amendment) Act, 2020, Karnataka Act No.56 of 2020, whereby the 3 provisions of Sections 79A, 79B and 79C have been omitted. Moreover, as per Section 12 of the Amending Act, all cases finally disposed off before the promulgation of the Karnataka Land Reforms (Amendment) Ordinance, 2020 (Karnataka Ordinance 13 of 2020) shall remain unaffected by the Ordinance. Section 12 (2) provides that all cases pending before any Court, Tribunal or other authority competent under the provisions of the Principal Act on the date of promulgation of the Karnataka Land Reforms (Amendment) Ordinance, 2020 (Karnataka Ordinance 13 of 2020) pertaining to Sections 79A, 79B and 79C shall stand abated.

3. Admittedly, as on the date of Ordinance, the appeal filed by the petitioner herein was pending before this Court. Sub-section (2) of Section 12 of the Amending Act clearly provides that if the proceedings are pending before any Court, Tribunal or any authority competent under 4 the provisions of the Principal Act as on the date of the promulgation of the Ordinance, 2020, such proceedings shall stand abated.

4. For the reasons stated above, this Court proceeds to pass the following :ORDER:

     (i)      The   impugned       order        dated
              06.12.2010       passed      by     the
              2nd    respondent-           Assistant
              Commissioner      and     the     order
              dated 30.08.2017 passed by

Karnataka Appellate Tribunal in Appeal No.152/2011 are hereby quashed and set aside.

(ii) The proceedings in No.LRF:

79A,B 231/2010-11 is hereby declared as having abated.

Ordered accordingly.

Sd/-

JUDGE rv

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