S. NOOR MOHAMMAD Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) The captioned writ petition is filed seeking writ of certiorari to quash the impugned endorsement dated 29.02.2020 bearing No.REV/ THS/03/2013-14, issued by the respondent No.2, vide Annexure-N and also writ in the nature of mandamus to direct the 2nd respondent to reconvey the land bearing T.S.No.12/7, Ward No.21, Block No.01, situated at Infantry Road, Ballari City, Ballari District, measuring 1 acres 70 cents.

(2.) The facts leading to the top noted writ petition are as under:

(3.) The contentions of the petitioners before this Court is that one R.Jaswa, who is the President of Vemuri Ramayya Kushtarogigala Seva Sangh (Dayakendra) Ballari submitted an application to cancel the allotment in favour of Dayakendra and in the said application he has stated that the Sangh is unable to utilize the said property for the purpose for which it was allotted. He has also referred in the said application that some third parties are trying to encroach over the petition property.