D.M. SONNEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri J.M. Umesh Murthy, learned HCGP takes notice for the respondents.

(2.) The petitioner, who is aged about 60 years, is before this Court for writ of mandamus directing the 2nd respondent to consider the representation of the petitioner dated 03.11.2017 for issue of Saguvali Chit in favour of the petitioner in respect of land bearing Survey No.112, measuring to an extent of 2 acres 30 guntas situated at Dyapasandra Village, Kasaba Hobli, Malur Taluk, in terms of the grant dated 09.03.2004 as per Annexure-E passed by the 2nd respondent.

(3.) It is the case of the petitioner that he has been in peaceful possession and enjoyment of the land bearing Survey No.112 measuring to an extent of 3 acres of Dyapasandra Village, Kasaba Hobli, Malur Taluk, since 1982. Thereby, he filed an application in Form No.59 for grant of possession of land in his favour with respect to the above land. The Revenue Inspector of Kasaba Hobli has drawn a Mahazar at spot and thereafter the 2nd respondent and Committee had granted to an extent of 2 acres 30 guntas in Survey No.112 of Dyapasandra Village, Kasaba Hobli, Malur Taluk in favour of the petitioner on 09.03.2004 as per order No.LND.UR:109/2003-04. However, in spite of repeated representations made by the petitioner, the 2nd respondent had not issued Saguvali Chit. Therefore, he is before this Court for the reliefs sought for.