MANJULAMMA Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The case of the petitioner is that she is in unauthorized occupation and cultivation of 2 acres of land in Sy.No.1P-P3 of Guliganhalli Village, Kolar Taluk. That she has made an application before jurisdictional committee for regularization of unauthorized cultivation to allot the said land to her. However, instead of allotting the said land, respondent No.2 has reserved the same for burial ground. Aggrieved by the same, the instant writ petition is filed.

(2.) The learned HCGP for the respondent Nos.1 to 3 upon instructions submits that the said land is not under cultivation of the petitioner and that the petitioner is not a resident of that village. The land in question is a Government land and as per the requirement of the villagers, is reserved for burial ground and also submits that on the representation of the petitioner, suitable orders will be passed. Her submission is placed on record. Sri. Veeranna G.Tigadi, learned counsel for respondent Nos.4 to 18 supports the contention of learned HCGP.

(3.) This Court in exercise of its powers under Article 226 of Constitution of India cannot go into disputed question of facts. Hence, recording the submission of the learned HCGP, the writ petition is dismissed.