G. NAGARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The grievance of the petitioners is against the endorsement dtd. 18/6/2011, a copy whereof avails at Annexure-L whereby his request for regularisation of certain land under the Scheme of Chapter 13(A) of the Karnataka Land Revenue Rules, 1966 has been rejected. The impugned endorsement reads as under:

(2.) Learned AGA on request having accepted notice for the respondents opposes the petition on the grounds of there being enormous delay & latches; the availability of alternate remedy of appeal under Rule 108(D)(6) of the 1966 Rules and that the subject land is situate within the specified distance under Sec. 94(A) of the Karnataka Land Revenue Act, 1964.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this court declines indulgence in the matter inasmuch as, the impugned endorsement is of the year 2011 and thus, more than ten years have since lapsed as on the date the petition was filed i.e., 22/2/2021. The explanation offered for the delay brooked not being plausible, cannot be accepted. The contention of learned counsel for the petitioner that his client was fighting another related legal battle in W.P.No.11865/2011 and therefore, that amounts to sufficient explanation for the delay also cannot be accepted inasmuch as, the said writ petition itself was disposed off on 10/3/2017 by a Co-ordinate Bench of this Court.