GUTTASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) By an order dtd. 12/9/1996, the unauthorised occupation of the petitioner over the land bearing Sy.No.38 measuring 1 acre 04 guntas was regularised in favour of the petitioner. A Saguvali Chit was also issued to the petitioner and the revenue entries were also mutated in favour of the petitioner.

(2.) Two years after the said order, an appeal came to be filed by one Sri.V.Rama Rao, i.e., respondent No.5 herein, alleging that the petitioner owned several assets which made him ineligible for being granted an order of regularisation.

(3.) This appeal was examined by the Assistant Commissioner and the Assistant Commissioner proceeded to reject the said appeal by stating as follows: