NARAYANAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader is directed to take notice for respondents 1 and 2. Notice to respondents 3 and 4 is dispensed with.

(2.) Petitioner has sought for issuance of a writ of mandamus directing the 3rd respondent to comply with the direction/order of the 2nd respondent by holding an enquiry in respect of the bogus Grant Certificate pertaining to Sy. No. 16 of the Volagerehalli Village, Kengeri Hobli, Bangalore South Taluk.

(3.) According to the petitioner, he and other poor persons constructed small houses by covering an area to the extent of 2 to 3 acres in the above said survey number with their family for several years. In view of the State Government inviting applications for regularisation of unauthorised occupancy, the petitioner and others submitted an application for the same. After submission of the said application by the petitioner and Ors. one class of persons who have not filed any application for regularisation, created bogus grant certificate said to have been issued by the Tahsildar and interfered with the peaceful possession of the petitioner.