RAMA NAIK Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) HEARD Sri. Mahale, learned Senior Counsel appearing for the petitioner and the Government Advocate for the respondents.

(2.) THE petitioner herein is questioning Annexure-K dt. l1. 8. 2005 issued by the Tahsildar, Gangavati, rejecting the representation of the petitioner to grant saguvali chit in respect of 4 acres of land in Sy. 53 of Virupapur Village, on the ground that the land in question is situated within 5 KMs. from the municipal limits of Gangavati Town and that the petitioner is not entitled for regularisation of unauthorised cultivation.

(3.) AFTER hearing, this court has noticed the following undisputed facts: