LAWS(KAR)-2023-6-944

RAMAPPA Vs. STATE OF KARNATAKA

Decided On June 22, 2023
RAMAPPA Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) The lands of the petitioner were submerged in the Sharavathi project. Consequently, the petitioner was allotted 4 acres 25 guntas of land in Survey No.17 of Shiranhalli village, Thirthahalli Taluk. However, the lands were forfeited for violation of certain conditions imposed at the time of the grant. The same was challenged by way of Appeal No.981/2011 before the Karnataka Appellate Tribunal ('KAT') by the petitioner. The KAT held that the said forfeiture was bad in law and the respondents were directed to put back the petitioner in possession of the land granted to him. The said order has attained finality. However, the order has not been complied. Hence, the present writ petition is filed.

(2.) The learned HCGP appearing for the respondents submits that currently the land in question is declared as a forest land and the petitioner will be allotted an alternative land of a similar extent near the same place. His submission is placed on record.

(3.) Hence, the following: