IMAMHUSSAIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THESE writ petitions are filed with a prayer to issue a writ of mandamus directing the respondents to consider the petitioner's application for regularisation of unauthorised occupancy of three items of lands.

(2.) I heard the learned Counsel for the petitioner, Sri Kiran Gangannavar appearing along with Sri Madanmohan M. Khannur. The respondents though served with notices had remained absent. Therefore, the learned High Court Government Pleader, Sri S. S. Guttal, is directed to take notice for the said respondents. I also heard him.

(3.) THE brief facts of the case are as here under: that the petitioner was a tenant in respect of 4 acres 9 guntas in S. No. 220, 37 guntas in S. No. 276 and 1 acre 2 guntas in S. No. 277 of mishrikote Village, Kalaghatagi Taluk; that he being an illiterate, out of ignorance had not applied for grant of occupancy right before the jurisdictional Land Tribunal. However, even to this date, he is an occupant of the said extents of land and that therefore, the occupancy of the petitioner in respect of the said extents of land is unauthorised and it is for that reason he had filed an application before the respondent 2-Deputy commissioner, praying for regularisation of his unauthorised occupancy.