BASAVANNA TEMPLE Vs. SECRETARY

JUDGEMENT

(1.) The State counsel accepts notice for respondent Nos.1 to 4.

(2.) The grievance of the petitioner is for direction to respondent Nos.1 to 3 to fix the annual tastik amount of Rs.4,90,715/- to inam land of the petitioner-temple in terms of recommendation made by respondent No.4 - Tahasildar, Kunigal Taluk and further a direction to release the tastik amount to the petitioner-temple from the date of receiving the land under the provision of Inams Abolition Act, 1955 ( for short the 'Act').

(3.) The petitioner's land is stated to have been vested with the Government under the provisions of the Act with effect from 01.07.1970. The State Government is stated to have issued a circular relating to fixing of tastik amount on 20.06.1998. In not extending the benefit of tastik amount to the petitioner, the petitioner had approached this Court in W.P.No.42276/2016 for consideration of petitioner's representation. Pursuant to the order of this Court dated 19.09.2016, the petitioner processed the grievance and 4th respondent - Tahasildar assigned the annual tastik amount of Rs.4,90,715/- to inam land of the petitioner-temple. However, further action is required to be taken by 3rd respondent-Deputy Commissioner. The Tahasildar's recommendation is pending consideration before the Deputy Commissioner for more than two years as is evident from the fact that on 22.01.2018, 4th respondent - Tahasildar, Kunigal Taluk assigned the tastik amount of Rs.4,90,715/-. In the light of these facts and circumstances, 3rd respondent - Deputy Commissioner is hereby directed to pass a speaking order on the grievance of the petitioner read with 4th respondent - Tahasildar's communication relating to fixation of tastik amount of a sum of Rs.4,90,715/- dated 22.01.2019.