Karnataka High Court
Sri M Visvesvaraya Education Trust vs State Of Karnataka on 15 January, 2021
Bench: Chief Justice, Mohammad Nawaz
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF JANUARY, 2021
PRESENT
THE HON'BLE MR.ABHAY S. OKA, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE MOHAMMAD NAWAZ
WRIT PETITION NO.5583 OF 2012 (LR-RES)
BETWEEN:
SRI M. VISVESVARAYA EDUCATION TRUST
RGC CAMPUS, CHOLANAGAR
HEBBAL, R.T.NAGAR POST
BANGALORE - 32
REPRESENTED BY ITS CHAIRMAN
SRI P.SADASIVAN
S/O LATE PADMANABHAN
AGE: 77 YEARS
... PETITIONER
(BY SHRI MAHESH R.UPPIN, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY ITS SECRETARY
DEPARTMENT OF REVENUE
VIDHANA SOUDHA
BANGALORE - 01
2. THE ASSISTANT COMMISSIONER
BANGALORE NORTH SUB-DIVISION
BANGALORE - 01
... RESPONDENTS
(BY SHRI VIKRAM HUILGOL, AGA)
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THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DECLARE THAT SECTIONS 79A, 79B AND 80 OF THE
KARNATAKA LAND REFORMS ACT AS INSERTED BY ACT No.1
OF 1974 AS UNCONSTITUTIONAL AND ARE IN VIOLATION OF
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ARTICLE 14, 19 AND 21 OF THE CONSTITUTION OF INDIA AND
ETC.
THIS PETITION COMING ON FOR FINAL HEARING
THROUGH VIDEO CONFERENCING THIS DAY, CHIEF JUSTICE
MADE THE FOLLOWING:
ORDER
A memo is filed by the learned counsel appearing for the petitioner seeking permission to withdraw the petition in the light of the Karnataka Land Reforms (Second Amendment) Act, 2020.
Accordingly, the writ petition is disposed of as withdrawn.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE AHB