AIROnline 2020 Kar 1699

Karnataka High Court

Hon'ble Judge(s): Nataraj Rangaswamy , J

Karnataka Land Reforms Act (10 of 1962) , S.79A— Purchase of land - Order passed by Assistant Commissioner forfeiting land purchased by petitioner on ground that said purchase was in violation of S.79-A of Karnataka Land Reforms Act, 1961 - During pendency of proceedings new Land Reforms (Amendment) Ordinance, 2020 was promulgated - As per Ordinance all cases pending on date of its publication pertaining to Ss. 79A, 79B and 79C and consequential thereof shall stand abated - Impugned order liable to be set aside. (Para 2)