Karnataka High Court
Vikram Dev Varma Gottimukkal S/O ... vs The State Of Karnataka on 12 July, 2024
Author: Pradeep Singh Yerur
Bench: Pradeep Singh Yerur
-1-
NC: 2024:KHC-D:9721
WP No. 102171 of 2024
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 12TH DAY OF JULY, 2024
BEFORE
THE HON'BLE MR JUSTICE PRADEEP SINGH YERUR
WRIT PETITION NO. 102171 OF 2024 (KLR-RES)
BETWEEN:
VIKRAM DEV VARMA GOTTIMUKKAL
S/O RAMAKRISHNAM RAJU GOTTIMUKKAL,
AGE: 43 YEARS, OCC: AGRICULTURE,
R/O: H.NO.3905/1 WARD. NO.10,
HOSAPETE ROAD, GORAVINA THOTA,
HARAPANAHALLI, DAVANAGERI-583131.
... PETITIONER
(BY SRI PRUTHVI K.S., ADVOCATE AND
SRI M.V. HIREMATH, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
R/BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF REVENUE,
M.S. BUILDING, VIDHANA SOUDHA,
BENGALURU-01.
2. THE TAHASILDAR, KOPPAL,
Digitally
signed by
YASHAVANT
DIST: KOPPAL-583231.
NARAYANKAR
Location:
HIGH COURT
... RESPONDENTS
YASHAVANT OF
NARAYANKAR KARNATAKA
DHARWAD
(BY SMT. GIRIJA S. HIREMATH, HCGP)
BENCH
Date:
2024.07.16
11:59:56
+0530
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUES A WRIT IN
THE NATURE OF MANDAMUS DIRECTING THE RESPONDENT NO.2 TO
CONSIDER THE GRIEVANCE OF THE PETITIONER TO ENTER THE
NAME IN THE RECORD OF RIGHTS PURSUANT TO THE GRANT ORDER
DATED 15-06-2023 VIDE ANNEXURE-A.
THIS PETITION COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:
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NC: 2024:KHC-D:9721
WP No. 102171 of 2024
ORDER
1. Heard learned counsel for the petitioner.
2. Learned HCGP is directed to take notice for respondents.
3. It is the case of petitioner that he is the owner of land bearing Sy.No.193*, measuring 03 acre, 00 guntas, situated at Anegundi, taluka Gangavathi, district-Koppal. The said land has been notified by the Government as unauthorized cultivation, pursuant to which auction was conducted, requisite amount was fixed and petitioner paid the same, occupancy rights was granted in his favour, after following due process of law and imposed certain conditions by issuing the 'Saguvali chit' in Form No.7 on 15.06.2003. Despite the occupancy rights granted in his favor by the respondent No.2, no efforts are made to enter the name of petitioner in the record of rights. The petitioner is before this Court as the action is not taken despite issuance of Sagavali chit vide Annexure-A.
4. Learned HCGP representing the State contends that even according to the petitioner, the Saguvali Chit is issued sometime in the year 2003 and no efforts are made by the -3- NC: 2024:KHC-D:9721 WP No. 102171 of 2024 petitioner to move his little finger till now i.e. in the year 2024. Therefore, the petitioner may make a representation. The same would be considered in accordance with law by the respondents authorities.
5. Under the circumstances, this petition could be disposed of by passing the following:
ORDER
i) The petition is disposed.
ii) Liberty is reserved to the petitioner to make a representation to the respondents authorities relying upon Annexure-A, Saguvali Chit.
iii) Upon such representation being made, the same shall be considered by the respondents authorities expeditiously, in accordance with law.
Sd/-
JUDGE VB CT:BCK LIST NO.: 1 SL NO.: 12