B MUNDAPPA RAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS writ petition is filed being aggrieved by the order dated 29-1-2005 passed by the Deputy Commissioner who has kept in abeyance the order dated 15-12-2004 wherein, the Deputy Commissioner had ordered that an entry shall be made regarding the existence of the new 25 feet road.

(2.) IT is the contention of the petitioner that an application was made and after enquiry, the Deputy Commissioner passed an order to enter into column (11) of Sy. Nos. 51/1A1 and 81/1A1A of Bannur Village about the existence of new 25 feet road. However, without issuing notice to the petitioner, the Deputy Commissioner has passed' an order keeping the said order dated 15-12-2004 in abeyance and directing the Assistant Commissioner to submit a report about the persons who are responsible for making false report.