MALLIKARJUN Vs. PRINCIPAL SECRETARY, DEPARTMENT

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner claims that his ancestors were occupiers in possession of Rs..00No.154 since long ago and they had planted mango trees, laid a pipeline, built a stone compound wall, planted sandalwood trees, teak wood trees, put up a water tank, etc., in the said land situated in Tummurguddi Village of Taluk and District Belagavi.

(3.) The petitioner belonging to a Scheduled Tribe, sought for the land to be allocated to the petitioner under the Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006 (for short 'the Act'). This application was made post the land having been acquired for the Karnataka Neeravari Nigam Limited (for short 'KNNL') by the State by respondents No.7 and 8 having issued notification under Sec. 4(1) of the Land Acquisition Act, 1894 (for short 'the LA Act').