N. SRINIVAS Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) This petition has been filed challenging the notice at Annexure-A which is issued to one Narayanappa S/o. Subbaiah calling upon the said person to be present at the spot on 30.01.2019 at 12.00.

(2.) The petitioner states that Narayanappa had died on 09.06.2011 subsequent to the order passed by the Assistant Commissioner on 18.03.2011.

(3.) It is submitted that according to the procedure prescribed under the Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 and the Rules framed, notice ought to be given to the person in possession in accordance with the procedure prescribed under Section 39 of the Karnataka Land Revenue Act.