SUBBAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The prayer in the writ petition is to direct the respondents to consider the petitioner's claim for issuance of a Saguvali Chit.

(2.) It is the case of the petitioner that he had made an application for regularisation, upon which a survey was conducted and it was determined that he was in possession of 0.16 guntas in Sy.No.22, Block No.1 of Kamenahalli village, Kundana Hobli, Devanahalli Taluk, Bengaluru Rural District. A copy of the sketch is produced as Annexure 'A'.

(3.) It is also thereafter stated that the Committee for Regularisation passed a Resolution recommending regularisation of 0.16 guntas in favour of the petitioner and also in favour of another person and the same is produced as Annexure 'D'. It is also stated that an Official Memorandum was issued, by which the extent of Gomala land was reduced and the land was granted to the petitioner and the petitioner thereafter also paid the upset price. It is the complaint of the petitioner that thereafter no steps have been taken to issue a Saguvali Chit.