V G NISCHAY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard petitioner as party-in-person.

(2.) Petitioner has assailed order dated 06.01.2018 passed by respondent No.2 The Special Deputy Commissioner , Bengaluru Urban District (Annexure-G) in case No.I.N.A.C.R.53/17-18. By that order, petition filed by the petitioner herein has been dismissed.

(3.) Briefly stated the facts are that petitioner herein had filed a petition under Rule 28 A(5)(ii) of the Karnataka Land Grant Rules, 1969 (hereinafter referred to as the 'Rules' for the sake of brevity) seeking grant of 1acre 21 guntas of land in Sy.No.140/1A2 situated at Pattandur Agrahara Village, K.R. Puram Hobli, Bengaluru East Taluk. Petitioner had also sought for grant of the available land in Sy.No.42 of the said village. He had also approached for grant of 132 acres of land or equivalent land in the said village or elsewhere and for a direction to the jurisdictional Tahsildar to hand over physical possession of the land. The application filed by the petitioner was initially numbered as No.LND/CR/E/41/16/17 and later on numbered as I.N.A.C.R.53/17-18.