VEERABHADREGOWDA Vs. DEPUTY COMMISSIONER, MANDYA DISTRICT

JUDGEMENT

(1.) An order of regularizing the unauthorized occupation of the petitioner on land bearing Sy.No.112 was made and a consequential grant was made to the petitioners. This grant was challenged by way of an appeal with the Assistant Commissioner.

(2.) The Assistant Commissioner came to the conclusion that the land granted to the petitioners was classified as Sarkari Beelu for non payment of land revenue and therefore the land stood vested with the State Government and as a consequence the committee was justified in granting the land to petitioners.

(3.) This order was challenged by filing an appeal to the Deputy Commissioner. The Deputy Commissioner on consideration of the matter came to the conclusion that a land which has been classified as Sarkari Beelu could not have been granted by the committee and he accordingly proceeded to set aside the said order. The Deputy Commissioner also came to the conclusion that the land had earlier been granted to respondent No.5 herein and Tahsildar should therefore take action to cancel the grant and thereafter take appropriate steps.