SATYAVAN VENKATRAMAN NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The respondents are before this Court seeking for a certiorari to quash the order bearing No.RB/LND- 1/CR-1 to 20/2018-19 dated 20.02.2019 rejecting the prayer of the petitioner to issue Patta for Plot Nos.37 & 38 as also for a mandamus directing the respondent No.2 to consider the representation dated 20.11.2019.

(2.) The petitioners are stated to be permanent residents of Shirur village F.S. No.169A1A1 having constructed house and cow shelter in their respective plots. The petitioners were rehabilitated to the present location by the Government of Mysore in the year 1961. From then onwards they have been in peaceful possession and enjoyment of plot Nos.37 & 38 from the time of allotment in the year 1961.

(3.) It is contended that the plots were formed in the 5 acres of land reserved for such resettlement by deforesting 5 acres of forest land for this purpose. It is alleged that, the allotment of plots was made by the Government, the location identified by the concerned authority and from then on for last nearly 50 years, they had been in possession of the same.