AIR 1976 KARNATAKA 127 ::1976 (1) KantLJ 124 ::ILR (1976) Kant 637

Karnataka High Court

Hon'ble Judge(s): K. Jagannatha Shetty , J

Karnataka Land Revenue Act (12 of 1964) , S.94— Eviction of unauthorized occupants from land for grazing - Power is preserved only to Revue Authorities. A land set apart for the purpose of grazing is a land covered by the provisions of Section 94, and notwithstanding anything contained in the Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, the Deputy Commissioner of the District could evict the unauthorised occupants therefrom. It makes little difference whether such land is vested in the panchayat or in any other local authority, so long as it has not been given by outright grant. It is relevant to remember that in respect of all lands, the State Government is the chief controlling authority under Section 3 of the Land Revenue Act. Hence it is proper that the power to evict has been preserved only to the revenue authorities constituted under Section 94 (3) of the Land Revenue Act.(Para 5)