JAYALAKSHMAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is filed by the widow and children of late Bellikeri Appayya, who is granted 2 acres of land in Survey No.115 of Channasandra Village, Hosakote Taluk, vide proceedings bearing No.LND/SR(1)2644/1973-74 dated 22.12. 1973.

(2.) Admittedly, the said Appayya was a lame person(without legs). He had no source of livelihood to maintain himself and his family. Hence, he approached the authorities seeking grant of 2 acres of land to eke out his livelihood. His prayer was favourably considered by the Special Deputy Commissioner of Bangalore District in the aforesaid proceedings and he was granted 2 acres of land in Survey No.115 of Channasandra Village, which was found to be an excess land in Gomal and the same was reduced from Gomal to revenue purpose and granted in his favour.

(3.) It is also seen that before granting the said land in favour of the petitioner a sketch was also prepared under Section 71 of the Karnataka Land Revenue Act, 1964 and after identifying the extent of land, the same was granted in favour of the petitioner. Subsequently there were several correspondences between the grantee and the Government where he would state that he being lame person and having no source of income, he was not in a position to pay the upset price of Rs.200/-. Considering his prayer, the same was reduced from Rs.200/- to Rs.100/-. The said amount was paid by him and thereafter Grant Certificate in Form No.1 was also issued on 22.12.1973.