SHIVANAND S PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) WITH the consent of learned Counsels for the parties, this petition is taken up for final hearing.

(2.) THE petitioner is assailing the legality and validity of the notification dated 6-12-2000 in No. RD 10 LBJ 2000 issued by 1st respondent (Annexure-A ). Further he sought for a direction to respondent 1 to reconstitute the Committee strictly in accordance with the Act and Rules by issuing a mandamus.

(3.) THE petitioner is the member of the Karnataka Legislative Assembly representing Thikota Constituency in Bijapur District. Section 94-A of the Karnataka Land Revenue Act (for short 'the Act') which has been inserted to the Act No. 2 of 1991 provides for regularisation of unauthorised occupation through the Committee. The Committee constituted under the said section has power to grant the land to the persons who are found to be eligible. Further it is stated, Chapter 13-A of the Rules has also been inserted subsequently, under which the rules have been framed for regularisation of unauthorised occupation of land.