SOMASHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has preferred the instant writ petition with a prayer to quash the impugned order at Annexure-A, dtd. 26/12/2016, passed by the respondent - Tahsildar and also to issue a writ of mandamus directing the third respondent to consider his application at Annexure-C.

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

(3.) The petitioner claims to be in unauthorized possession and cultivation of the land bearing Sy.No.25 measuring 3 acres situated at Kardikeri Village, Hubballi Taluka. He had filed an application seeking regularization of his unauthorized occupation on 28/1/1999 in Form No.53 as provided under the provision of the Karnataka Land Grant Rules, 1969 (for short "the Rules of 1969"). The Tahsildar thereafter appears to have called for a report from the competent Revenue Officer, during the course of enquiry on the application made by the petitioner and based on the report received by him, the impugned order / communication was issued.