PRABHA G NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner herein had challenged the endorsement dated 13-1-1999 in No. NCR;sr:837 of 1991-92 issued by the respondent 4-Tahsildar. In issuing the same, the said Revenue Authority informed the petitioner that the Deputy Commissioner in his order dated 2-4-1998 rejected the prayer for alienation of 30 cents of land out of the total extent of 44 guntas in Sy. No. 6/1p as there was an embargo under the grant order, not to alienate the granted land for a period of 15 years.

(2.) I heard the learned Counsel for the petitioner Sri Dhananjeya. It is his argument that the impugned endorsement issued by the Tahsildar was without jurisdiction. It was also pointed out by him that the petitioner herein had filed an application dated 30-12-1998 before the Deputy commissioner for seeking permission to alienate the said extent of land for the purpose of developing the rest of the land.

(3.) THIS matter had been listed for preliminary hearing on 18-2-1999, At the instance of the Court, the learned Additional Government Advocate secured the records. Though he was directed to file the objection statement, he submitted that the matter can as well be disposed of on the basis of the records secured by him.