R. SHANKARAPPA Vs. STATE OF KARNATAKAI

JUDGEMENT

(1.) The petitioner has called into question the third respondent's notice, dated 30.11.2013 (Annexure-T1) calling upon him to produce the documents to show that he has obtained the prior approval of the Central Government for doing the non-forest activity in the land stated to be forest land measuring 5 acres at Sy.No.21 (re-numbered as Sy.No.54) of Kenchanahalli Village, Kengeri Hobli, Bangalore South Taluk.

(2.) Sri M.R. Rajagopal, the learned counsel for the petitioner submits that the land in question was given to one Smt. Beaulah Sundhari for an upset price of Rs.25/- per acre, as is evident from the gazette notification (Annexure-A) issued in March 1951. He brings to my notice the official memorandum, dated 12.10.1951 (Annexure-B) giving the sanction to the grant of land for an upset price of Rs.30/- per acre.

(3.) He brings to my notice the grant-certificate (Annexure-C) issued in Form No.II to the said Smt. Beaulah Sundhari in respect of the said 5 acres of land. The said land grant is reflected in the register of darkhasts, a typed copy of which is produced as Annexure-D. A copy of the record of rights register (Annexure-E) shows that mutation entry was also effected in favour of the said Smt. Beaulah Sundhari. On the phoding of the land, the land at Sy.No.21 was re-numbered as Sy.No.54, as is shown by Tippani Uttahru (Annexure-F). It is also followed up by the entry in the Revision Settlement Akar Bandh Uttahru (Annexure-G).