S.N. Satyanarayana, J. - (1.) The petitioner herein is impugning the order dated 15.7.2017 passed in proceedings bearing No.SSLR- 13011/37/2016-PMU-SSLR. by the 1st respondent in this proceedings.
(2.) Brief facts leading to this writ petition are as under: Petitioner herein is a Licensed Surveyor which was initially issued to him on 1.10.2008 and the same was being renewed from time to time. It is stated that the petitioner has secured said licence after undergoing training for four months and also passing the examination conducted by the Survey Settlement Training Institute of Karnataka. Thereafter, he has secured the licence for working as Surveyor and his area of operation was within Devanahalli Taluk. It is also stated that he has been entrusted work of survey by the Tahsildar of Devanahalli Taluk from time to time. According to the petitioner, he has been working honestly and he is a man of highest order of integrity. However, the records would speak otherwise.
(3.) The records would indicate that on 14.3.2016 one Nagaraj filed a complaint alleging that the petitioner had demanded a sum of Rs.25,000/- from him for preparing 11-E Sketch of the land bearing Sy.No.5/4 of Chikkachimanahalli village, Devanahalli Taluk, Bengaluru Rural District. It is in this background, while the petitioner was receiving a sum of Rs.20,000/- he was trapped on 15.3.2016 in the office of the applicant Nagaraj. In this behalf, a show cause was issued to the petitioner by the 1st respondent on 4.7.2016, for which a reply was given by the petitioner on 25.7.2016.;