B L JANARDHANA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) This writ petition is filed by one Janardana impugning the order dated 22.01.2015 in proceedings bearing No.NCR(V) 91/2013-14 on the file of 2nd respondent, namely Assistant Registrar, Revenue Sub Division, Madikeri, which is at Annexure-C.

(2.) The records would indicate that Saguvali Chit was secured by the petitioner in respect of 1 acre 5 guntas of land bearing Sy.No.317/P3 of Heggala village, Virajpet Taluk, on the ground that he has encroached in to said land. It is seen that saguvali chit is granted to him pursuant to the report in proceedings bearing No.TVT/NCR/53/1998-99 with reference to Patta No.227/2010-11 dated 11.3.2011. It is also stated that grant of aforesaid land was made in his favour by Akrama Sakrama Committee of Virajpet Taluk, Virajpet Hobli on 23.10.2010. Thereafter, certain discrepancies were found in the order which is referred to at discrepancy Nos.1 to 5, which are as under:

(3.) Among the said discrepancies, first one of that is application in Form No.50 does not bear the date of receipt of said application, second one is that revenue number which is referred to as GR.number is not mentioned and third one is that receipt of the application in From No.50 is also not registered in the receiving register maintained for entering the applications received in Form No.5. Besides that it is also seen that grant of land for Coffee Plantation is not permissible under Form No.50 and in addition to that the other discrepancy is that the same is said to be not seen in the Demand Register.