MUNIYAPPA .A.V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is by the legal heir of original grantee who is seeking directions at the hands of this Court against respondent No.3 to consider petitioner's representation dtd. 29/1/2016 and further seeks a direction against respondent No.3 to issue saguvali chit in respect of subject land by taking cognizance of the grant order made in favour of his father.

(2.) Heard learned counsel for the petitioner and learned AGA for the respondents.

(3.) Records reveal that petitioner's father was granted land vide order dtd. 18/9/1994. Petitioner's father tendered an application in the prescribed form No.50 seeking regularization of his unauthorized occupation. The committee after due enquiry recommended that petitioner's father is eligible for regularization of his unauthorized occupation.