BHEEMANNA Vs. STATE OF KARNATAKA REVENUE DEPARTMENT

JUDGEMENT

(1.) The petitioner, who claims to be the grandson of late Beluru Muniya @ Muniyappa has filed this present petition challenging the Official Memorandum dtd. 31/12/2021 issued by the Deputy Commissioner, whereby the land in Survey No.26 measuring an extent of 4 acres 15 guntas, (including the 2 acres of land which he says belongs to the late grandfather of the petitioner). situated at Jinnagara Village, Jadigenahalli Hobli, Hoskote Taluk has been notified for the scheme of "Ashraya Yojane" without conducting proper inquiry and without looking into the revenue records.

(2.) The learned counsel for the petitioner submitted that in the Official Memorandum dtd. 31/12/2021, the land in Survey No. 26, measuring 4 acres 15 guntas including the petitioner's 2 acres of land has been shown as gomal land.

(3.) The learned counsel for the petitioner further submits that the late grandfather of the petitioner was given an extent of 2 acres in the Survey No. 26 by the grant dtd. 25/10/1937 and the name of late grandfather of the petitioner, even today exists in the revenue records as the owner of the said land and this land in not a gomal land.