JAYAMMA Vs. REVENUE SECRETARY, GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) Petitioner claiming to be the legal heir of H.G. Shama(sic) has sought in this writ action issuance of certiorari to quash the order at Annexure-Q, dated 11-6-2012 passed by the 2nd respondent, denuding her right in respect of lands indicated therein. Sri D. Ashwathappa, learned Additional Government Advocate, has taken notice for respondents 1 to 3.

(2.) Heard learned Counsel for the petitioner and learned Additional Government Advocate. Perused records from which the following contextual facts emerge:

(3.) In this behalf, the main grievance of the petitioner is, the notice of show-cause is only in respect of land measures 0.17 guntas in Survey No. 27 of Amanikere Village whereas the impugned order relates to several other lands owner by her. Thus a legal issue is raised regarding deprival of opportunity to the petitioner and violation of principles of natural justice and contravention of the mandatory provisions of the Karnataka Land Revenue Act, 1964 and Karnataka land Revenue Rules, 1966 regarding conduct of enquiry. Arbitrariness in the decision is an alternate but assertive contention in the writ petition.