G VENKATAPPA Vs. STATE OF KARNATAKA REVENUE DEPARTMENT

JUDGEMENT

(1.) PETITIONER claims to be the owner in unauthorized occupation of Sy. No. 44/3 in Chokkahalli village, Kasaba Hobli, Hoskote Taluk, Bangalore Rural District.

(2.) IT is the version of the petitioner that an extent of 22 guntas of land adjacent of his land and also adjacent to Sy. No. 44 of this village has been encroached upon by the petitioner and the petitioner has been in unauthorized occupation and cultivation of this extent of 22 guntas of karab land.

(3.) IT appears the petitioner had filed an application for regularization of such unauthorized occupation and cultivation of the land; that certain developments had taken place, in this regard survey report and a report of the revenue inspector has also been submitted but the authorities having not considered the request of the petitioner favourably, the present writ petition is filed seeking for issue of directions to the respondent to consider the application of the petitioner.