PATEL RAMA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is directed against the impugned notice dated 4.10.1982, copy of which is Annexure 'A' ordering eviction of the petitioner from the land measuring 5 acres 20 guntas situated in S.No. 225 of Bantahalli village, Malur Taluk, Lakkur Hobli.

(2.) The case of the petitioner is that thepetitioner has been in continuous possession and enjoyment of the land for over forty years. The petitioner has been in unauthorised possession and cultivation of the land. That without due notice and without holding a regular enquiry, it is stated, that the impugned notice has been issued and such an action is not compatible with either the requirements of law or principles of natural justice.

(3.) The point for consideration is, whethera show-cause notice was served on the petitioner before the impugned notice came to be issued.