1998 A I H C 3974 ::(1998) 5 Kant LJ 36

Karnataka High Court

Hon'ble Judge(s): H. N. Narayan , J

Karnataka Land Revenue Act (12 of 1964) , Revenue Act (12 of 1964), S.71— Revenue Land - Occupation of, by unauthorised cultivators - Land not released for agricultural purpose - Lands assigned and reserved for providing free pasturage to cattle in village under S. 71 - Regularisation of in favour of alleged encroachers - Dy. Commissioner directed to take action to evict persons in unauthorised occupation and not to regularise their unauthorised cultivation. (Para 5)