SAROJAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONERS have sought for issuing a writ of mandamus directing the respondents to confirm and issue saguvali chit pertaining to the lands in their occupation as per Annexure-A1 in Sy.No.2 of Chikkasandra Kaval Village, Sira Taluk, Tumkur District, and also for a direction to dispose of the applications filed in Form No.50, 53 etc., as per KLR Act and for such other relief.

(2.) LEARNED counsel for the petitioners submit that they are permanent residents of Sorekunte Village and Chikkasandra Village and they are continuously cultivating the land in question. The petitioners have been treated as unauthorized occupants. According to the petitioners, they have filed representations along with T.T. fine receipt etc., for regularization of unauthorised occupation and also for issue of saguvali chit in respect of the land in question. Though several other representations are considered, petitioners' representations have not been considered in so far as regularization of the land in favour of the petitioners who are unauthorized occupants in Sy.No.2 which is to an extent of about 300 acres wherein the petitioners are said to be in possession of the land and cultivating the same. Hence, the petitioners have filed these writ petitions.

(3.) HEARD the learned counsel for the petitioners and the learned Government Pleader for the respondents.