AMBIKA Vs. DEPUTY COMMISSIONER CHICKMAGALORE DISTRICT CHICKMAGALORE

JUDGEMENT

(1.) Learned Additional Government Advocate takes notice for respondent Nos.1 and 2.

(2.) Petitioner herein is seeking direction in the nature of mandamus directing the respondents to consider the application filed by her under Section 94-C of the Karnataka Land Revenue Act, 1964, for regularization of house constructed in an extent of 30 feet x 40 feet on site measuring 40 feet x 60 feet in Sy. No.49 situate in Bettagere village, Sringeri Taluk, Chickmagalur District.

(3.) The petitioner is said to be in unauthorized occupation of site measuring 40 feet x 60 feet formed in the aforesaid Sy. No.49, which is a Government land. It is stated that she has constructed a dwelling house in an extent of 30 feet x 40 feet on the said site and herself and her family members are residing in the said house. Petitioner has produced photograph of the house constructed by her as per Annexure 'B' to the petition and copy of the application (bearing No.1701011400091) filed by her in Form No.3A under Rule 108-Q of the Karnataka Land Revenue Rules, 1966, seeking regularization of unauthorized construction as per Annexure 'C' to the petition.