GURAPPA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Writ jurisdiction is more abused and misused by persons who may not for bona fide or genuine grievance to be redressed by imposters, by persons who more often than not grab government lands, but jump into High Court invoking writ jurisdiction when corrective action is proposed against them by filing writ petitions whose duly it is to take such action against encroachers, illegal occupants and such other persons when government land or public land is gobbled up by such greedy persons.

(2.) In the name of development all sorts of mal practices take place. People seek for conversion of lands not belonging to them and approaching revenue officials who are more often than not amenable to other considerations pass orders or do not pass orders to enable such persons to claim the benefit of a deeming provision by persons to assert their rights in writ jurisdiction etc.

(3.) Present writ Petitioners (six in number} claim that they are the owners of total extent of 5 acres 38 guntas of land in Sy. No. 356 of Pavgada Town, Tumkur District and as such land was in the possession and ownership of their ancestors,