LALITHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE short question involved in this writ petition is: whether a person who has a privilege in a Government land known as kumkidar's privilege, has to be heard by the Tahsildar while granting permission under Section 90-A of the land Revenue act, to lay the pipeline for the supply of water from one land to another?

(2.) THE petitioners and the respondents are the close relatives. The 5th respondent filed an application before the Tahsildar, Puttur, under section 90-A of the Karnataka Land Revenue Act, seeking permission to lay a pipeline through the Government land, namely Sy. No. 57/2 of paduvannoor Village of Puttur Taluk.

(3.) THE said application was allowed. The respondent 5, has been permitted to lay the pipeline at a depth of 21/2 ft. from the ground level in Government land bearing Sy. No. 57/2, in order to supply the water to the land of the 5th respondent situated in Sy. No. 58/2a.