H MYLARAIAH Vs. ASSISTANT COMMISSIONER, BANGALORE SOUTH DIVISION

JUDGEMENT

(1.) Though this writ petition is listed for preliminary hearing, with the consent of learned counsel on both sides it is heard finally.

(2.) Petitioner has assailed order dated 15/02/2018, passed by the first respondent/Assistant Commissioner, Bangalore South Division, Bangalore in case No.LND/RA(S)/3/2016-17 (Annexure-D). Petitioner has also sought a direction for restoration of his name in the RTC and mutation register and to remove the board erected on the land in question as shown in photograph at Annexure-G.

(3.) It is the case of the petitioner that he belongs to Scheduled Caste. That land bearing Sy.No.90, measuring 2 acres 20 guntas, situated at Ramohalli Village, Kengeri Hobli, Bangalore South Taluk is in his possession and enjoyment since from time immemorial. That petitioner was, in fact is in unauthorized occupation of the said land. He filed Form No.53, seeking regularization of his unauthorized occupation of the land in question.