KADAIAH S/O. GOOLI GOWDA Vs. THE THASILDAR AND OTHERS

JUDGEMENT

(1.) MR . Basavaraj Kareddy, learned Principal Government Advocate representing Respondent Nos. 1 and 2 states, that the Regularization Committee has been constituted by the State Government recently. He further states, that the representations filed by Respondent Nos. 3 to 6 herein for regularization of their unauthorized cultivation, over the land in question, shall be disposed of positively, within three months from today.

(2.) BASED on the determination, rendered by the Regularization Committee, referred to in the foregoing paragraph, learned Government Advocate for Respondent Nos. 1 and 2 states, that in ease, the Regularization Committee does not accept the claim of Respondent Nos. 3 to 6 for regularization of their unauthorized cultivation over the land in question, the proceedings for eviction of Respondent Nos. 3 to 6 will be initiated forthwith.

(3.) IN terms of the statement made to this Court by the learned Government Advocate representing Respondent Nos. 1 and 2, the Regularization Committee while considering the claim of Respondent Nos. 3 to 6, shall afford an opportunity of hearing to the Petitioner herein and only thereupon pass a final order. It is also clarified, that the aforesaid final order shall positively be passed within three months from today. Additionally, in ease, the Regularization Committee does not find favour with the claim, raised by Respondent Nos. 3 to 6, Respondent No. 1 i.e., the Tahsildar, Kunigal Taluk shall initiate enquiry proceedings against Respondent Nos. 3 to 6 without any delay whatsoever.