KIRASA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This review petition is filed seeking review of the order dtd. 23/3/2021 in W.P.No.106208/2018. We do not think that review is necessary, a clarification is enough.

(2.) We heard Sri.S. Sreevatsa, learned senior counsel for the petitioner on 2/12/2022. The Government Advocate or Pleader was absent on 2/12/2022 and in order to hear him, this case was ordered to be listed on 6/1/2023. Since the Bench could not be constituted on 6/1/2023, review petition is taken up today.

(3.) It is the submission of Sri. Sreevatsa that as per the directions issued by the Joint Director of Land Records, the survey is likely to be conducted changing the external boundaries of the properties viz, CTS No.470/1, 470/2, 471 and 472 of Hubli city. The dispute is with regard to internal boundaries of these properties. If external boundaries are changed or altered during survey, it will have a cascading effect on the boundaries of other properties. He also refers to Volume II of Bhoomapana Sampada published by the Government of Karnataka and submits that as specified therein while rectifying the boundaries, the survey should be conducted without disturbing the external boundaries. He also submits that even it is not the case of the fifth respondent that there is a dispute about external boundaries of the properties.