K.TIRUPATIRAO Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) Heard learned counsel Sri.Anand R. Kolli for the petitioner, learned counsel Sri.C.R.Chandrashekar R. Hiremath for respondent Nos.1 and 2 and learned counsel Sri.Bhushan B. Kulkarni for respondent No.3.

(2.) This petition is filed by the petitioner being aggrieved by the impugned endorsements dtd. 27/4/2023 issued by the respondent No.3 and 16/5/2023 issued by the very same authority.

(3.) Petitioner is the absolute owner and in possession and enjoyment of the property bearing site No.80/2 and 80/3 both sites situated on the land bearing survey No.106/1/1 situated at Jangamara Kalgudi village. petitioner acquired the land by paying sale consideration of Rs.7,99,500.00 in respect of each of sites. Accordingly, the sale deed came to be registered in his favour before the Sub-registrar, Gangavathi. Pursuant to which the revenue records have been changed and mutated in the name of petitioner and he is in peaceful possession and enjoyment of the property. It is also his contention that he has been paying tax to the Gram Panchayath and sought for building permission from the concerned authority which was granted. The permission was sought with an intention to run a rice mill. The permission to run the rice mill was also granted by the respondent No.3. Thereafter, the power supply was also obtained by the petitioner for the mini rice processing unit. This being the state of affairs, on the basis of some letters written by the members of the Gram Panchayath, an endorsement was issued to the petitioner that his permission which was granted would be cancelled and accordingly another communication was issued by the respondent No.1 for disconnection of the power supply.