ASHOK MURUGEPPAGOUDA PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

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

(3.) The petitioner had earlier approached this Court in W.P. No.102522/2021 challenging the order dtd. 15/4/2021 passed by the Deputy Commissioner. It is the case of the petitioner that the Deputy Commissioner without hearing him had passed the said order. The Division Bench of this Court having found that the Deputy Commissioner had passed the order dtd. 15/4/2021 without hearing the petitioner had quashed the said order and had directed the Tahsildar to carry out a fresh survey with the assistance of the Assistant Director of Land Records to identify 4 acres of land which was surrendered by the petitioner in the proceedings under the Karnataka Land Reforms Act, 1961. It was also made clear that the survey shall be carried out after notice to the parties within three months from today. Pursuant to the said order, it appears that the Tahsildar had held a survey of the land in question. The petitioner had applied for issuing a certified copy of the said survey map and he had submitted an application / representations at Annexure-C, dtd. 18/1/2023, Annexure-C1, dtd. 18/1/2023 & Annexure-C2, dtd. 21/10/2022. However, the Tahsildar has failed to issue certified copy of the map which has been prepared pursuant to the order passed in W.P. No.102522/2021. It is under these circumstances, the petitioner is before this Court.