K.T. NAGARAJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has challenged a notice/order bearing No.TaPanTi/OoPra.5/2025-26/653 dtd. 10/10/2025 issued by respondent No.3. He has also sought for a writ in the nature of mandamus to direct respondent No.3 to consider the objections/reply submitted on 11/9/2025 and to pass appropriate orders.

(2.) The petitioner claims that the land bearing Sy.No.170/2 of Konanduru Village, Agrahara Hobli, Thirthahalli Taluk, measuring 05 acres was owned and possessed by one Gangayya Gowda who had permitted the villagers of the said village to put up residential houses thereon. The father of the petitioner had also constructed a house during the year 1971- 1972 and the Panchayat effected E-Khatha in his name. The father of the petitioner died on 9/5/1996 leaving behind his wife, the petitioner and his siblings.

(3.) The mother of the petitioner proposed to utilise a portion of the said house for vending vegetables and therefore submitted an application before the Panchayat for issuance of licence. The Panchayat accordingly granted the licence on 28/12/1998. Based on the said licence, the mother of the petitioner put up a shed and carried on vegetable vending and eked out her livelihood.