YALLAPPA Vs. GOKAK TALUK LAND GRANT REGULARIZATION

JUDGEMENT

(1.) The learned Additional Government Advocate accepts notice for respondents.

(2.) The petitioner submitted an application for regularization of unauthorized cultivation of land bearing Sy.No.148 of Dhoopdal village as specified under Rule 108CC of Karnataka Land Revenue Rules, 1966. The Revenue Inspector after conducting a spot inspection submitted a report stating that the petitioners are in unauthorized cultivation of 2 acres of land each in Sy.No.148. The Regularization Committee passed the impugned order rejecting the application submitted by the petitioner stating that the petitioners are in unauthorized cultivation to an extent of 2.00 acres and not 4.00 acres, against which, the petitioners are before this Court.

(3.) I have examined the submissions of the learned counsel appearing for the parties.