SADASHIVA PARSHURAM PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is directed against the order dated 21-10-1986 passed by the Competent Authority, Belgaum Urban Agglomeration & Special Deputy Commissioner, Belgaum, and also against the order dated 7-9-1987 passed by the Divisional Commissioner, Belgaum.

(2.) The facts of the case in brief are as follows : The petitioner submitted a declaration under section 6(1) of the Urban Land (Ceiling and Regulation) Act, 1976 furnishing the required particulars on 23-8-1976 before the Competent Authority. The statement of the petitioner was recorded by the competent authority on 18-9-1978 After recording of the statement of the petitioner, later on, on 19-8-1978 the Special Deputy Commissioner, Belgaum, who is also the competent authority of Belgaum Urban Agglomeration issued a notice under thE provisions of Section 8(3) of the Act to the petitioner which reads thus-

(3.) In the draft statement it is noticed that there is a specific allegation under item No. 9 that the extent of vacant land to be surrendered by the petitioner is 46 80 square meters and it was in respect of this that the petitioner was called upon to submit his objections. However, the same came to be rejected and an order was passed by the competent authority to the effect that the petitioner is entitled to exemption only in respect of 2000 square meters of (and but he should surrender an area of 2750-71 square meters. This order was passed on 21-10-1986. The petitioner is aggrieved by this order.