SMT. KANYAMMA Vs. STATE OF KARNATAKA AND OTHERS

JUDGEMENT

(1.) The petitioner's grievance is that the saguvali chit is not being issued despite the granting of the land to the petitioner.

(2.) Sri Vishwanath H.M., the learned Counsel for the petitioner brings to my notice the official memorandum dated 10 -10 -2005 (Annexure -C) granting the land to 10 persons. He submits that the petitioner's name is at Sl. No. 10 in the said memorandum. He also brings to my notice that the saguvali chit is already issued to the grantee, namely, Chennamma in respect of the land situated at Survey No. 59 of Kuduregere Village.

(3.) Sri T.L. Kiran Kumar, the learned Additional Government Advocate appearing for the respondents submits that the impugned endorsement is issued, as the land now falls within the city limits of Bengaluru in view of the amendment brought to Sections 94 -A and 94 -B of the Karnataka Land Revenue Act, 1964 ('the said Act' for short).