CHANDREGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appellant is before this Court being aggrieved by the dismissal order dtd. 7/2/2023 passed in W.P.No.1238/2023 which was filed by the appellant challenging the endorsement dtd. 19/12/2022 issued by the Tahsildar, Arkalagud Taluk, Hassan declining to consider his application filed in Form No.53 seeking regularization of his unauthorized occupation in respect of land measuring 3 acres 3 guntas in Sy.No.57 of Muddanahalli village, Doddamage Hobli, Arkalagud Taluk, Hassan District on the premise that the said land formed part of Channashetti katte kere tank bed in capable of being granted in terms of Rule 108-I of the Karnataka Land Revenue Rules, 1966.

(2.) Learned counsel for the appellant reiterating the grounds urged in the memorandum of appeal submits that;

(3.) Learned Additional Government Advocate justifying the order passed by the learned Single Judge submits that;