SONNAMMA Vs. STATE OF KARNATAKA REVENUE DEPARTMENT

JUDGEMENT

(1.) WRIT petitioner claims interest to an extent of 1 acre 28 guntas of land in Sy No 149, Block-10 of Kathriguppe village, Kasaba hobli, Chikkaballapura taluk and district in terms of an order dated 17-6-1998 passed by the committee for regularization of unauthorized occupation of government lands and though a saguvali chit has been issued, it has now come to be cancelled as per order dated 8-9-2009 [copy at Annexure-N to the writ petition] passed by the third respondent-Assistant Commissioner, on the premise that the subject land is required to be allotted to landless persons belonging to SC/ST community and who are in the village and such is the direction of the Deputy Commissioner of the district and also on the premise that the writ petitioner-grantee has not cultivated the subject land for the year 2009-10, as is evident from the letter dated 11-8-2009 written by the tahsildar of the taluk and it is because of this cancellation order, the petitioner being aggrieved has presented the present writ petition, seeking for the following prayer:

(2.) PETITION had been admitted. Respondents 1 to 3 are represented by Sri R B Sathyanarayana Singh, learned government pleader. Fourth respondent, though served, is not represented.

(3.) I have heard Sri Prasanna H, learned counsel appearing for the petitioner and the learned government pleader.