BHIMAPPA LOKAPPA LAMANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is a landless person and he was unauthorizedly cultivating the land measuring 4 acres in R.S.No.10 situated at Savadatti in Belagavi district. Thereafter the land was granted in favour of petitioner on 31/3/1984, vide Annexure-A. The 1st respondent issued a circular on 23/11/2010 introducing certain guidelines regarding 'darkastu podi'. The petitioner and others who are owners of land bearing R.S.No.10, made an application to the 4th respondent requesting him to conduct KJP (kam jasti patra) in respect of land of their extent.

(2.) In pursuance to the request made, the 4th respondent addressed a letter to the 2nd respondent for granting permission to do KJP, vide circular dtd. 23/11/2010. Another letter came to be issued by the 4th respondent requesting for conducting KJP in respect of four persons including the petitioner. The 5th respondent issued a notice to the petitioner as well as others who were the owners of land in R.S.No.10, intimating them about the date of survey for conducting KJP.

(3.) This being the state of affairs, this petitioner made a representation to the 5th respondent requesting to provide KDT as well as map. The respondents have already made a KJP in respect of R.S.No.10 for similarly situated persons, but so far as petitioner is concerned, no steps were taken to conduct KJP. In view of the respondents not taking any steps to conduct KJP as requested by the petitioner, the petitioner is perforced to approach this Court seeking a direction to the respondents to conduct similar KJP as was done to the other owners of the land in R.S.No.10.