LAWS(KAR)-2020-12-170

USHA RAJESHWARI Vs. DEPUTY COMMISSIONER, MANGALORE

Decided On December 01, 2020
Usha Rajeshwari Appellant
V/S
DEPUTY COMMISSIONER, MANGALORE Respondents

JUDGEMENT

(1.) The petitioner has filed this writ petition calling in question the order passed by the Karnataka Appellate Tribunal in Revision Petition No.292/2005 at Annexure-H.

(2.) The petitioner and respondent No.3 had filed an application in Form No.53 seeking regularization of unauthorized occupation of agricultural land in Sy.Nos.235/2B and 235/3B and 1.20 acres and 0.92 acres respectively, totally measuring 2.12 acres, situated at Idkidu Village, Vitla Hobli, Bantwala Taluk, Mangalore District.

(3.) The Committee for regularization of unauthorized occupation, by order dated 26.04.2002 accepted the application of respondent No.3 and passed an order granting land in favour of respondent No.3. Consequent to regularization of occupancy of respondent No.3, a Saguvali Chit was also issued in her favour on 26.02.2003.