GURURAJ Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Learned counsel Shri Rohit S.Patil for the appellants and the learned Government Advocate for respondent Nos.1 to 3 are present before the Court physically.

(2.) Learned counsel for the appellant submits that in this appeal, the appellant is challenging the order dtd. 10/11/2020, passed by the learned Single Judge in W.P. No.108658/2016. Paragraph No.4 of the order of the learned Single Judge reveals that the Assistant Commissioner, Bagalkote and Tahasildar, Badami have allotted sites to the villagers of Inam- Hukkeri village in the said land. Thereby many people have constructed the houses in the said land. The petitioner has given representations on 23/2/2015, 7/4/2015 and 17/4/2015 to the Deputy Commissioner and to the Assistant Commissioner, Bagalakote and also to the Tahasildar, Badami requesting them to furnish a copy of the land acquisition proceedings in respect of Sy.No.98/7a measuring 2 acres 34 guntas.

(3.) These are all the contentions which are made by the learned counsel for the petitioner and the same has been considered by the learned Single Judge while passing the impugned order, which is challenged in this appeal.