MUDDERU THIMMAPPA M THEWMAPPA Vs. DEPUTY COMMISSIONER CHITRADURGA

JUDGEMENT

(1.) Though this petition is listed for preliminary hearing, the same is heard on merits and disposed of by this order, with a direction to Sri K. Nagaraja, the learned High Court Government Pleader, to take notice for respondents.

(2.) The petitioner filed an application in Form 50 for grant of 5 acres 20 guntas of land in Sy. No. 86 of Duggavara Village by regularising his unauthorised occupation of the same, under the provisions of Section 94 -A of the Karnataka Land Revenue Act, 1964 (hereinafter called "the Act").

(3.) Chapter XIII -A of the Karnataka Land Revenue Rules, 1966 (hereinafter called "the Rules") deals with the regularisation of unauthorised occupation of land, according to which any person who is in unauthorised occupation of any land may make an application in writing to the Tahsildar of the Taluk in Fonn 50 along with the fee prescribed. The said application will have to be considered either by the committee or by the additional committee constituted by the Government in accordance with Rule 108 -E or Rule 108 -EE of the rules. The Assistant Commissioner of the concerned sub -division or any other officer of the equivalent rank nominated by the State Government shall be the Chairman of the additional committee. Whereas, any one of the members of the committee constituted under Rule 108 -E of the rules may be nominated by the State Government as the Chairman.