GOPALAKRISHNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed the present petition seeking for issuance of writ of mandamus to direct respondent No.3-Tahsildar to issue Saguvali Chit in respect of the land bearing Survey No.383, measuring 2 acres 10 guntas situate at Kodiyala Karenahalli Village, Bidadi Hobli, Ramanagara Taluk, Ramanagara District, by considering the representation of the petitioner at Annexure-'E' dtd. 16/2/2023.

(2.) Learned counsel for the petitioner submits that the application in Form No.53 has been filed and taking note of the same, the order has been passed by the Committee, copy of which is enclosed at Annexure-'D' to the petition. It is further submitted that in the list of cultivators who are in unauthorised occupation of Government land, upon application filed, the Resolution was passed and the petitioner's name is found at Sl.No.31.

(3.) It is submitted that with respect to another beneficiary who was also named in the list of proceedings at Annexure-'D' in W.P.No.16638/2023, the order has been passed directing the Tahsildar to issue the Saguvali Chit and the same order may be passed in the present matter also.