SUNDARAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is stated to be the owner of land bearing Sy. No. 7 measuring to an extent of 1 acre situated at Yeladodlu Village, Kora Hobli, Tumakuru Taluk and District. It is submitted that though the land was earlier categorized as 'Sarkari Gomala', subsequently, the unauthorised cultivation of the petitioner was regularized as per resolution of the committee dtd. 30/10/2017, copy of which is produced at Annexure-A.

(2.) Petitioner submits that after the death of her husband in whose favour there was a resolution, petitioner has been making representations to the Tahsildar for issuance of saguvali chit. It is further submitted that the land has been notified for acquisition by the State and the petitioner has made out representation at Annexure-L for disbursal of compensation. It is submitted that till date, no action has been taken by the Special Land Acquisition Officer, KIADB.

(3.) Sri. D. Boregowda, learned counsel appearing for respondent - Board submits that respondents have addressed a communication to the Tahsildar regarding grant of regularization of unauthorised cultivation and the respondent is still to receive information from the Tahsildar and after receiving necessary inputs from the Tahsildar, the request of the petitioner would be considered in accordance with law. The said submission is made in the statement of objections filed.