MUNISWAMY RAO SHINDE Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) The case of the petitioner is that he is an ex-serviceman and as per the policy of the Government, he requested for grant of 2 acres 30 guntas of land in Survey No.54 of Indlavadipura village, Kasaba Hobli, Anekal Taluk. His application was processed by the authorities and an opinion was sought from the Tahsildar/respondent no.4. Thus, the Tahsildar addressed a letter to the Deputy Commissioner/respondent no.2 herein dtd. 21/6/2022 bearing no.LN.D/C.R/89/2018-19 (vide Annexure-L to the writ petition) wherein it is stated that the land sought by the petitioner is within 18 kms. from Bruhat Bengaluru Mahanagara Palike (BBMP) limits. Because of the same, the petitioner has been informed that the land identified by him is within 18 kms. from BBMP limits, and hence, the same cannot be granted to him. Aggrieved by the same, the present writ petition is filed.

(2.) It is contended by the petitioner that the land falls outside the radius of 18 kms. from BBMP limits and that the request of the petitioner has been rejected erroneously. Hence, the learned HCGP for the respondents was directed to obtain necessary information and on this day, she has filed a memo enclosing the letter of the Assistant Executive Engineer, Public Works Department, which states that the land is at a distance of 18.5 kms. from BBMP limits. In the light of the same, the learned HCGP submits that the respondents will consider the case of the petitioner in accordance with law and pass appropriate orders. Her submission is placed on record.

(3.) Hence, the following: