BURI PUSHPAMMA Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) In this writ petition, petitioner has sought for the following reliefs:

(2.) Learned counsel for the petitioner submits that the similar matter in W.P.No.225710/2020 and connected matter, was disposed of by this Court on 18.06.2020.

(3.) The petitioner claims that the land bearing Sy.No.140 measuring 10 acres situated at Mogadampur village, Chincholi Taluk, Kalaburagi District, was granted way back in the year 1967. It is contended that by order of the Deputy Commissioner, Kalaburagi, the Tahsildar granted the said land in favour of grandfather-in-law of petitioner. It is submitted that the petitioner is in peaceful possession and enjoyment of the land in question and has been paying the tax regularly. However, it is submitted that the tax for the latest period may not have been paid. Somewhere in the year 2003, the officials of the Department of Forest tried to evict the petitioner on the premise that the land in question is forest land. The petitioner was informed that around 60 acres in Sy.Nos.140 and 162 notified as forest lands are allegedly in unauthorized occupation of the petitioner and other villagers. It is submitted that during the said period, name of the petitioner was removed from the revenue records. Nevertheless, it is submitted that the petitioner continued to be in possession and peaceful enjoyment of the land in question. It is further submitted that off late, the forest officials are making hectic efforts to evict the petitioner from the land in question. Therefore, the petitioner is before this Court.