IRANNA KATEGERI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed the present writ petition seeking to quash the order dtd. 17/5/2013 vide Annexure-G and the order dtd. 24/7/2013 vide Annexure-H, both passed by the respondent No.4.

(2.) Brief facts of the case are as under: The father of the petitioner was the owner of agricultural land bearing Sy.No.86/2 measuring 5 acres. The said land was acquired for the purpose of burial ground. It is stated that the said land is not being used for the purpose for which it has been acquired. The local authorities have handed over the acquired land to others for cultivation. The petitioner submitted a representation to the respondents-Authorities. The petitioner has filed W.P.No.61075/2012. This Court disposed of the said writ petition vide order dtd. 11/12/2012 directing respondent No.4 to consider petitioners representation dtd. 5/1/2011, in accordance with law. Respondent No.4 considering the representation made by the petitioner, has issued the impugned endorsements. Hence the petitioner has filed this writ petition.

(3.) Heard the learned counsel appearing for the petitioner and learned HCGP.