D. SHANTHARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Venkatesh C. for Sri.C. Shankar Reddy, learned counsel for the petitioner and learned HCGP for respondent Nos.1 to 3.

(2.) The above petition is filed seeking for following reliefs:-

(3.) It is the case of the petitioner that he is an ex- serviceman having served in Indian Army from 13/5/1968 to 1/6/1990 as a Warrant Officer with Service No.8364094-A and that he has participated in Indo- Pakistan War in 1971 and he is recipient of medals from the President of India. It is the case of the petitioner that after his retirement from service, his wife has passed away and he is leading a miserable life due to various health problems with the meagre pension that is being received by him. That he has no immovable landed property and hence he applied for grant of agricultural lands from the Government authorities by the application dtd. 3/4/2021 and 22/6/2021 made to the respondent No.2 - Deputy Commissioner. That the respondent no.2 vide letter dtd. 24/6/2021 written to the respondent No.3 Tahsildar, Malavalli Taluk, directed to conduct an enquiry and submit a report. Although the respondent No.3 Tahsildar found that the petitioner is entitled for grant of land under the Ex-Serviceman category, without holding any enquiry and without following the directions issued by the State Government in Notification bearing No.RD22 LGP 2019 dtd. 24/6/2021 in respect of grant of land to Ex- Serviceman, the respondent No.3 - Tahsildar, Malavalli issued endorsement dtd. 7/10/2021 (Annexure - F to the writ petition) stating that there is no land available in Sy.No.142/31 of Hebbani Village, B.G.Pura Hobli, Malavalli Taluk for grant of 5 acres to the petitioner. Being aggrieved by the said endorsement dtd. 7/10/2021, present writ petition is filed.