S. ABBAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for the parties. The petitioner who is resident' of Sajipa Nadu Village, in Bantwal Taluk D.K. District is questioning the authority of the Asst. Commissioner, Mangalore Sub Division, Mangalore in reserving certain extent of land in Sy. No. 109/2, Sy. No. 110(1)(p) of Sajipa Nadu Village, Bantwal Taluk, D.K District for the benefit of Bantwal Town Municipality for solid waste disposal. The order is passed by the Asst. Commissioner, Mangalore Sub division on 9.4.2009. While reserving the land, the Asst. Commissioner has imposed the following conditions:

(2.) THE reserved land shall not be alienated.

(3.) IF any tree growth is in existence, the same shall be disposed of with the assistance of the Department of Forest.