N. M. MANJUNATH Vs. TAHSILDAR

JUDGEMENT

(1.) The learned counsel for the petitioners and the learned Additional Government Advocate, who accepts notice for the respondents, are heard for final disposal of the petition.

(2.) The petitioners, who are the owners of land in Sy.No.25/3 (Old Sy.No.25/1) of Nanjangud, Kasaba Hobli, Nanjangud Taluk, have filed this petition impugning the show cause notice dtd. 7/6/2021 issued by the Tahsildar, Nanjangud, Kasaba Hobli, Nanjangud Taluk (the first respondent) alleging that the petitioners have encroached about 0.01 ? guntas in the adjacent land in Sy.No.12 of Tahsildar, Nanjangud, Kasaba Hobli, Nanjangud Taluk.

(3.) The learned counsel for the petitioners submits that this impugned notice dtd. 7/6/2021 is issued on a purported survey which is without notice to the petitioners; if the petitioners' lands in Sy.No.25/3 and the adjacent land in Sy.No.12 are measured, the allegation of encroachment of 0.01 ? would be shown to be wholly erroneous. Even otherwise, the first respondent could not have issued notice as the lands are within the local limits of Nanjangud City Municipality. Therefore, the impugned notice dtd. 7/6/2021 cannot be sustained.