H A SIDDIQUI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE unsuccessful writ petitioner is the appellant before us.

(2.) HEARD both sides.

(3.) THE Tahsildar, Heggadadevanakote - the 5th respondent by endorsement notification dated 29. 7. 2008 issued under Section 83 (5) of the Karnataka Land Revenue Act, 1964 found that the petitioner is carrying on a resort in the revenue land bearing Sy. No. 32 of Gandathur village, Heggadadevanakote Taluk to an extent of 3 acres is being used for a resort viz. , non-agricultural purpose unauthorisedly and therefore locked and sealed the cottages therein and the same was challenged by the petitioner-appellant herein in Writ Petition No. 11893 of 2008.