N.SHASHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned AGA takes notice for all respondents.

(2.) It is the contention of the petitioners that pursuant to the orders passed by the committee for regularisation of unauthorized occupation on 13/10/1998, the lands in respect of which applications were filed at the hands of the petitioners herein, grants were directed to be made by the Committee. Consequent to the said resolution of the Committee, saguvali chits were also issued in favour of the petitioners. However, till date the names of the petitioners have not been entered in the land revenue records. On the contrary, notices were sought to be issued calling upon the petitioners to vacate the land stating that they were in unauthorised occupation. The prayer in this writ petition is to direct the respondent authorities to consider the representation given by the petitioners to effect entry of their names in the land revenue records pursuant to the grant orders and saguvali chits issued in their favour.

(3.) Having regard to the prayer made in the writ petition and the contentions raised by the petitioners, this Court is of the considered opinion that the respondent Tahsildar is required to consider the representation given by the petitioners. The Tahsildar is required to ascertain from the original register as to whether such a resolution was passed by the Committee for regularization of unauthorised occupation and if so, whether saguvali chits were in fact issued in favour of the petitioners. If it is found that no such resolution was passed by the Committee, then the Tahsildar is required to place the application of the petitioners before the Committee for regularisation. The Committee shall consider the applications filed by the petitioners after affording an opportunity of hearing to the petitioners and cause an enquiry and thereafter pass necessary orders as expeditiously as possible and at any rate within a period of three months from the date of copy of this order.