AIROnline 2019 Kar 1819

Karnataka High Court

Hon'ble Judge(s): S. G. Pandit , J

Karnataka Land Revenue Act (12 of 1964) , S.67(2)— Encroachment - Removal of - Deputy Commissioner has passed order directing Tahasildar to remove compound wall of petitioner and to make way for free movement of villagers - Government is claiming right over portion of the property occupied by petitioner - As no notice or formal inquiry conducted before directing Tahasildar to remove compound wall with help of police and to make way for villagers - Order of Deputy Commissioner directed to be considered as notice to which petitioner shall submit his reply to Deputy Commissioner within period of 15 days (Para 8)