CHANDRASHEKAR Vs. CHIEF SECRETARY

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners.

(2.) THE first petitioner claims that he is the absolute owner of agricultural land bearing Sy.No.12:P measuring 4 acres 20 guntas of Upparabeeranahalli Village, Lakkavalli Hobli, Tarikere Taluk, Chickmagalur District. THE second petitioner claims as the owner of land in Sy.No.12:P measuring 4 acres 20 guntas of Upparabeeranahalli Village, Lakkavalli Hobli, Tarikere Taluk, Chickmagalur District. Petitioners claim that the properties stand in their name as are reflected in the revenue records and have produced copies of the same along with the writ petition.

(3.) HOWEVER, it is reiterated by the Government Pleader that he has made this statement with reference to the parawise remarks received from the competent authority and a copy of the same is placed on record. This would meet the requirement of Order XII Rule 6 of the Code of Civil Procedure, 1908, even in a formal suit.