BALAPPA RAMAPPA KONNURI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who claims to be a displaced person being affected by the backwater of Ghataprabha Dam, has approached this Court with a prayer to direct the respondents to consider his representation at Annexure-C dtd. 5/4/2023 for grant of suitable land in his favour.

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

(3.) The petitioner was earlier granted a land considering the fact that he was an affected person by the backwater of Ghataprabha Dam. However, in view of certain objections, the entries in the revenue records of the land, which were made in favour of the petitioner, were cancelled. Being aggrieved by the same, the petitioner was before this Court in WP No.102723/2020. This Court had allowed the said writ petition by order dtd. 2/9/2021 and had directed the Assistant Commissioner to hold fresh enquiry. Pursuant to the same, the Assistant Commissioner has passed order at Annexure-B and has held that the petitioner is entitled for grant of land, since he is one of the person who was affected by the backwater of Ghataprabha Dam. Pursuant to the said order dtd. 18/10/2022, passed by the Assistant Commissioner, the petitioner has submitted a representation at Annexure-C, which is addressed to the 2nd respondent and the 4th respondent. The said representation was filed on 5/4/2023. Since respondents have not considered the same, the petitioner is before this Court.