HANUMAVVA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader is directed to take notice for all the respondents.

(2.) It is the grievance of the petitioners that their applications filed in Form No.53 in the year 1991 seeking regularization of unauthorized occupation have not been considered by respondent No.4-Tahsildar, Jagaluru Taluk, Davangere District, and no orders have been passed by the Committee for Regularization of Unauthorized Occupation. The prayer therefore, is to direct the respondent authorities to consider the representations individually given by the petitioners and pass orders within a time frame. In the meanwhile, it is also prayed that the respondent authorities should be directed not to disturb peaceful possession of the respective properties till the consideration of the applications.

(3.) Having regard to the innocuous prayer made in the writ petition and having gone through the material available on record, this Court finds that consequent to the applications filed by the petitioners in the year 1991, the revenue authorities had infact issued notice to the petitioners and have conducted a survey and enquiry. At Annexure-L, a sketch is also produced showing that the survey authorities have identified the possession of the petitioners.