PELLAKURU SRINIVASULU REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners have filed the present writ petition seeking for issuance of writ of certiorari to quash the endorsement dtd. 24/7/2023 whereby the request of the petitioners for reshifting of the Oni came to be rejected.

(2.) Petitioners had sought for passing of necessary orders as per Rule 28-A(1) of the Karnataka Land Grant Rules, 1969 (for short 'the Rules') relating to grant of land for shifting of the pathway/Oni in their land bearing Sy. No. 84/4, 84/8 and 234/1 of Veeranapura Village, Chamarajanagar Taluk and District. They had sought to shift the old Oni in a different portion of the land of petitioners referred to above.

(3.) The petitioners state that the Tahsildar on an earlier occasion had addressed a communication to the Deputy Commissioner, Chamarajanagar, while referring to the request of the petitioners and had recommended for grant of the petitioners request on the basis of provisions of Rule 28-A(1) of the Rules.