Ray, C. J. - (1.) This appeal by special leave is from the judgment dated 25 June, 1974 of the Karnataka High Court.
(2.) The principal question in this appeal (is) whether Sec. 107 of the Karnataka Land Reforms Act, 1961 applies to the land in suit which was leased to the respondent.
(3.) A large plot of land comprising an area of about 20 acres popularly known as "The Chammaraja Sewage Farm' situate in the city of Bangalore belongs to the appellant Corporation. The appellant leased to the respondent by a registered lease dated 14 September, 1953 the aforementioned land for a period of 5 years on an annual rent of Rupees 13,555/-. The respondent by notice was called upon to hand over possession of the land immediately after the expiry of the period of lease. The respondent failed to deliver possession. The reason why the appellant required that land is that the Corporation proposed a scheme for the development and construction of a new township on that area.;