STATE OF KARNATAKA Vs. B. KRISHNA BHAT

JUDGEMENT

(1.) This intra Court appeal has been filed against order dtd. 18/11/2019 passed by the learned Single Judge by which the writ petition preferred by the respondent has been disposed of.

(2.) Facts giving rise to filing of this appeal briefly stated are that a Committee for grant of lands to unauthorized occupants of Bantwal Taluk, passed a resolution on 20/3/2004 to grant 0.57 acre of land in Sy.No.88/1C, 0.54 acre in Sy.No..234/1p and 0.11 acre in Sy.No.235/1p of Kedila Village, Bantwal Taluk, D.K.District in favouf o the respondent who expired on 5/1/2012. Thereafter, the appellant submitted a representation on 25/6/2012 requesting to issue saguvali chit in favour of deceased brother. The Deputy Commissioner, by a communication dtd. 9/8/2012, rejected the request of the respondent. The respondent thereupon filed a writ petition seeking quashment of the order dtd. 9/8/2012 passed by the Deputy Commissioner as well as a direction to the Tahsildar, Bantwal to issue saguvali chit to the respondent. The learned Single Judge, by an order dtd. 18/11/2019, has disposed of the petition. Hence, this appeal.

(3.) Learned Additional Government Advocate fairly submitted that in compliance of the order passed by the learned Single Judge, a saguvali chit has been issued in favour of the temple.