SRI DEVARAJA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant-writ petitioner claims that he is in unauthorized occupation of a Government land for a period of more than 20 years. He had filed an application in form No 53 under Section 94B of the Karnataka Land Revenue Act, 1964 [for short, the said Act], seeking for regularization. The matter is pending before the committee constituted for regularization of such unauthorized cultivation.

(2.) Since the application is pending before the said committee, we are not inclined to go into the details of the application, as it is the duty of the committee constituted for the purpose under Rule 108-D of the Karnataka Land Revenue Rules, 1966 [for short, the said Rules] to consider the application.

(3.) Mr Ganapathi, learned advocate for the appellant- writ petitioner, submits that as the Government is taking steps for removal of the unauthorized occupants, and when his client's application is pending before the said committee, the possession of the appellant should be protected.