GOWRAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is knocking at the doors of writ court with the following prayer:

(2.) Learned AGA on request having accepted notice for the official Respondents, opposes the petition contending that the claim of Petitioner's predecessors in title has already been rejected by the Committee vide order dtd. 21/10/2003 on the ground that the land was not under cultivation of the claimants. He also points out the order of Assistant Commissioner dtd. 25/2/2020 whereby the appeal against the committee's order has been negatived on the ground that the land was not under the cultivation of claimants. He submits that a fresh application for the grant cannot be entertained when these two orders are intact. So contending, he seeks dismissal of the writ petition.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court is broadly in agreement with the submission made on behalf of the authorities and therefore, declines indulgence in the matter.