PALAPPA S/O OBAIAH Vs. THE STATE OF KARNATAKA REPRESENTED BY THE SECRETARY, REVENUE DEPARTMENT AND THASILDHAR

JUDGEMENT

(1.) LEARNED Government Pleader is directed to take notice for respondents.

(2.) PETITIONER has sought for to issue a writ of mandamus directing the respondent -authorities to initiate proceedings on the basis of the sketch at Annexure -A and to enquire into the matter and pass orders regularizing the occupation of the petition in respect of 1 acre of agricultural land in Sy. No. 17 of Kasturipura village, Bilichodu Hobli, Jagalur Taluk, Davangere District.

(3.) ACCORDING to the petitioner, he is in occupation of the property to the extent of 1 acre of agricultural land in Sy. No. 17 of Kasturipura Village since 40 years and also he is said to have made a representation in this regard seeking for regularization after holding enquiry, despite that, no information is available. Accordingly he has sought for issuance of writ of mandamus.