(1.) Petitioners are before this Court seeking for a mandamus to direct the 2nd respondent to consider the representations given by them vide Annexures-J, J1, J2, J3 and J4 and pass suitable orders for restoration of land bearing Sy.No.103/1 of Nanda Nagenahalli Village, Mandikal Hobli, Chikkaballapur Taluk which has been forfeited by the Government for non-payment of land revenue.
(2.) Sec. 163 of the Karnataka Land Revenue Act, 1964 (for short, "the Act") deals with forfeiture of occupancy. The said provision reads as under:
(3.) As could be seen from sub-sec. (2) of Sec. 163 of the Act, when any occupancy or alienated holding is declared forfeited under sub-sec. (1), the Tahsildar may, before such occupancy or alienated holding is sold or otherwise disposed of, cancel the declaration of forfeiture, if the defaulter or any person interested in the occupancy or alienated holding pays the entire arrears of land revenue along with all expenses incurred to the recovery proceedings.