RAMACHANDRA GOWDA Vs. STATE OF KARNATAKA AND ORS

JUDGEMENT

(1.) In these writ petitions, the petitioners are challenging the common order dated 10-07-2007 passed by the Special Deputy Commissioner, Dakshina Kannada District, Mangalore in C.Dis. RAP No.73/2005-06, RAP No.74/2005-06 and RAP No.75/2005-06 dismissing the appeal and confirming the order dated 20-04-2005 passed by the Assistant Commissioner, Puttur sub-Division, Puttur.

(2.) Since the common order passed by the Deputy Commissioner as well as the Assistant Commissioner are challenged in these writ petitions, all the three petitions are clubbed together and disposed off by this common order.

(3.) The mother of the petitioner in W.P.No.20444/2007 one Smt.Shivamma is in unauthorized cultivation of the land bearing Sy.No.49/1A/1A2 measuring 0.40 cents, 297/2C2 measuring 10 cents, 297/2D measuring 0.92 cents situated at Aivarnad village of Sulya Taluk. She filed an application in Form No.50 for regularization of unauthorized cultivation of the aforesaid lands. The Regularization Committee by its order dated 12-06-1995 regularised her unauthorized cultivation of the said lands.