SHIVANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner in this writ petition has called in question the correctness and legality of the order passed by the Assistant Commissioner at Annexure-B and that of the Deputy Commissioner at Annexure-C.

(2.) The undisputed facts as could be gathered from the impugned orders as well as the pleadings are as follows : 4 acres 4 guntas of land in S. No. 743 situate in Salur village, Shikaripura Taluk, Shimcga District, was originally granted by the competent authority by an order made on 14/16th September 1949 in favour of one Shimoggi Ninganna under the scheme known as 'Grow More Food Campaign', a scheme evolved under the then Mysore Land Grant Rules on lease basis subject to certain conditions.

(3.) Later on, the lessee, Ninganna, having sought for confirmation of the land in question in his favour, the Assistant Commissioner, Sagar Sub Division, Sagar, sent up a recommendation to the Deputy Commissioner, Shimoga, on 23rd October 1963. The said report reads as follows :