CHANDRAHASA RAI Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The petitioner herein is aggrieved by an order dtd. 12/6/2015 passed by the first respondent-Deputy Commissioner in a revision filed by the petitioner herein.

(2.) It is the contention of the petitioner that while an order of regularization of unauthorized occupation was passed by the Tahsildar, Puttur, dtd. 5/8/2002 in favour of respondent No.2 herein, although the grant was made in respect of Sy.Nos.24/1P2 measuring 3.18 acres and Sy.No.132/2A5P measuring 0.08 acres, however, while fixing the boundaries, a portion of the property belonging to the petitioner herein in Sy.Nos.22/6A 8B, 9B, 10A has been overlapped in the sketch drawn by the authorities and while settling the phodi. In this regard, the petitioner raised a dispute by way of a revision under Sec. 136(3) of the Karnataka Land Revenue Act, 1964, challenging the orders passed by the Tahsildar in the matter of settlement of phodi and fixing the boundaries consequent to the grant made in favour of the second respondent herein.

(3.) It is the contention of the learned Counsel for the petitioner that the Deputy Commissioner has not considered the contentions raised at the hands of the petitioner herein.