VISHWANATHA POOJARY Vs. TAHASILDAR

JUDGEMENT

(1.) Petitioner, who claims to have been running a petty shop business on the premises in question is knocking at the doors of Writ Court for assailing the notice dtd. 2/3/2023, issued by the Tahsildar, at Annexure-E, which in colloquial reads as under: <IMG>JUDGEMENT_313_LAWS(KAR)6_2023_1.jpg</IMG>

(2.) Learned counsel for the petitioner argues that the Tahsildar has no jurisdiction to issue such a notice at all, and that there is absolutely no material based on which he could form an opinion that the subject land in which his client has been running business belongs to Government. So contending, he seeks an order for invalidating the impugned order.

(3.) Learned Additional Government Advocate, on request, appears for respondents and opposes the petition contending that it is only a notice regardless of it's text and therefore, petitioner can show cause against the proposed action being taken; in matters like this, Writ Courts do not grant indulgence and therefore, petition should be dismissed.