M B NEMANNA GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed against order dated 22-10-2007 passed by the learned single Judge dismissing the writ petition. In the writ petition the appellant herein has sought for quashing the Endorsement dated 10-9-2007 issued by the Tahsildar refusing to enter katha in his name in respect of Lands in Against Order of single Judge of this Court in W. P. No. 16262 of 2007, D/- 22-10-2007. Sy. Nos. 77, 78 and 79 of G. Agrahara village since entry is in the name of Forest Department.

(2.) The grievance of the appellant is that he has been registered as an occupant of the lands in question under Section 9 of Karnataka (Personal and Miscellaneous) Inams Abolition Act by the Deputy Commissioner vide order dated 20-3-1975. By mistake, the Deputy Commissioner has transferred these lands to Forest Department along with other lands.

(3.) There is delay of 352 days in filing this appeal. Accepting the reasons stated, Misc. W. No. 1172/2009, the same is allowed and the delay in filing this appeal is condoned.