NANJAPPA, S/O. LATE MUNISWAMY Vs. THE SECRETARY TO GOVERNMENT. (LAND GRANTS) REVENUE DEPARTMENT, KARNATAKA GOVERNMENT SECRETARIAT, M.S. BUILDING, BANGALORE-560001 AND OTHERS

JUDGEMENT

(1.) THE petitioner's grievance is that despite granting of the land measuring 1 acre in Sy. No. 44 of Mullur Village to him, the saguvali chit is not being issued. This petition is disposed of with a direction to the fourth respondent to consider the petitioner's request for the issuance of the saguvali chit as expeditiously as possible and in any case within an outer limit of two months from the date of the issuance of the certified copy of today's order.

(2.) AS far as the prayer (b) for considering the Form No. 50 for the grant of another acre of land is concerned, the learned Government Pleader submits that the Committee for Regularisation of Unauthorised Cultivation has already rejected the petitioner's application. The prayer (b) has thus become infructuous. Liberty is reserved to the petitioner to challenge the rejection order. No order as to costs.