PADMAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP takes notice for all the respondents.

(2.) Learned Counsel for the petitioner submits that the petitioner who was in continuous possession and unauthorised occupation of 2 acres of land in Sy.No.35 of Shankanahalli Village, Nagamangala Taluk, Mandya District, filed an application in Form No.57 on 14/2/2019 seeking regularisation of unauthorised occupation.

(3.) Learned Counsel submits that Annexure 'A' is the acknowledgment of the concerned Officer for having received the application and Annexure 'B' is the list of the applicants who have filed similar applications seeking regularisation of unauthorised occupation and the name of the petitioner is also found in the list. Learned Counsel submits that the prayer made in the writ petition is to direct the respondent-Tahsildar not to dispossess the petitioner from the land in question without due process of law and until the petitioner's application is considered and disposed of.