MURALIDHAR BAPAT Vs. STATE OF KARNATAKA, REPT. BY PRINCIPAL SECRETARY, THE ASSISTANT COMMISSIONER, SAGAR SUB-DIVISION, THE TAHASILDAR, SORAB TALUK AND THE COMMITTEE FOR REGULARIZATION OF UN-AUTHORIZED OCCUPATION OF GOVERNMENT LANDS FOR SORAB TAL

JUDGEMENT

(1.) IN this writ petition under articles 226 and 227 of Constitution of India, the petitioner has sought for writ of mandamus directing the respondents to consider the application of the petitioner filed under Section 94 -B of the Karnataka Land Revenue Act for regularization of unauthorized cultivation in respect of 3 acres/4 acres of land in Sy. No. 27 of Shindly village. The petitioner claims that he was cultivating 3 acres/4 acres of land in Sy. No. 27 of Shindly village. He has filed form No. 53 seeking regularization of his unauthorized cultivation. The Taluk Surveyor has prepared the sketch as per Annexure -E which shows that the petitioner is in possession of 2 acres 20 guntas of land in Sy. No. 27 of Shindly village. The application of the petitioner has not been considered by respondents 3 and 4. Therefore, this writ petition.

(2.) THE Learned counsel for the petitioner contended that the application of the petitioner for regularization of unauthorized cultivation has not been considered and therefore, the respondents 3 and 4 may be directed to consider the application of the petitioner.