K. VANNURAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners who are the permanent residents of Andral village and Bisanahalli village of Bellary taluk and district have approached this Court invoking its jurisdiction under Articles 226 and 227 of the Constitution of India seeking for the following reliefs:

(2.) Heard the learned counsel for the parties.

(3.) It is the case of the petitioners that petitioner Nos.1 to 10 are in unauthorised occupation and cultivation of the lands bearing R.S.Nos.96/A, 96/C, 97, 98/A, 101/A and 102 of Andral village of Bellary taluk and district and petitioner Nos.11 and 12 are in unauthorised occupation and cultivation of the lands bearing R.S.Nos.18/C and 19/B/1 of Bisanahalli village of Bellary taluk and district. They have produced revenue records of the aforesaid lands to show that the names of the petitioners and their predecessor were entered in the revenue records of the aforesaid items of the land. The petitioner appears to have filed Form No.57 as provided under the Karnataka Land Grant Rules, 1969 (for short, 'the Rules of 1969') before the competent authority for regularisation of their unauthorised occupation and cultivation of the lands in question, which are the subject matter of Form No.57. Copy of Form 57 filed by the petitioners are produced at Annexures-A3, B2, C2, D2, E2, F2, G2, H2, J2, K2, L2 and M3 dtd. 16/12/2022 and 12/5/2022 respectively.