SUNITHA Vs. STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) Though matter is listed for Preliminary Hearing, with the consent of learned Advocates appearing for parties, it is taken up for final disposal.

(2.) Petitioner claims to be the absolute owner in possession and enjoyment of the property bearing Sy.No.248 (Old Sy.No.224) measuring 2 acres 14 guntas situated at Hatna Village, Dudda Hobli, Mandya taluk. Petitioner contends that she was also in unauthorized occupation of a portion of the property adjacent to the above said property and as such she has filed an application in Form-50 for regularisation of said unauthorized occupation of land to respondent No.3, Tahsildar, Mandya taluk.

(3.) The committee constituted for the purposes of scrutinizing said Form-50 after inspecting the spot and considering that the petitioner is in peaceful possession and enjoyment of the same is said to have recommended for grant of the land to petitioner. In pursuance thereof, grant order No.RUOL 1799/1998-99 dated 30.11.2004 came to be issued in favour of petitioner. Petitioner claims to have paid the upset price and thereafter respondent No.3 has issued saguvali chit. Necessary mutation entries were carried out in revenue records and katha came to be issued in favour of petitioner. Therefore, petitioner claims to be the absolute owner, in possession, occupation and enjoyment of the property adjacent to land bearing Sy.No.248 and she is said to have been paying taxes to the concerned Authority.