RAJAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners' claiming to be in cultivation of the Government Land unauthorisedly bearing Sy. No. 58 of Maradi Village, Channagiri Taluk, Davanagere District measuring 2 acres sought regularisation of their unauthorised occupation under the benevolent provisions of Section 94 -A of the Karnataka Land Revenue Act, 1964. Their application was processed by the Tahsildar (Secretary of the Committee) and the Committee considered it on merit and resolved to recommend grant of land to the petitioners as indicated in the recommendation of the year 2004.

(2.) UNDOUBTEDLY , the resolution passed by the committee is after considering their representation/application filed by the petitioners. But they were not aware of the order. They were, thus in W.P. Nos. 2306 to 2608 of 2012 and W.P. No. 2309 of 2012 before this Court.

(3.) DESPITE such resolution of the committee, the third respondent -Tahsildar has failed to issue grant order and Saguvali Chit as is required under the amended provisions of Rule 108 -C of the Karnataka Land Revenue Rule, 1966.