Sri. M. Shivanna vs The State Of Karnataka on 4 April, 2017

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Karnataka High Court

Sri. M. Shivanna vs The State Of Karnataka on 4 April, 2017

Bench: Ravi Malimath

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          ON THE 04TH DAY OF APRIL, 2017

                     BEFORE

     THE HON'BLE Mr.JUSTICE RAVI MALIMATH

 WRIT PETITION NOS.13486- 13487 OF 2017 (KLR -RES)

BETWEEN:

1.     SRI M. SHIVANNA
       S/O LATE MUNINANJAPPA
       AGED ABOUT 50 YEARS,
       NO 107, KODAGALAHATTI VILLAGE,
       HUNASAMARANAHALLI POST,
       JALA HOBLI, BENGALURU NORTH,
       BENGALURU PIN : 562 157.

2.   SRI M.RAMANJINAPPA
     S/O LATE MUNINANJAPPA
     AGED ABOUT 56 YEARS,
     NO 516, KODAGALAHATTI VILLAGE,
     HUNASAMARANAHALLI POST,
     JALA HOBLI, BENGALURU NORTH,
     BENGALURU PIN : 562157
                                ... PETITIONERS
(By SRI. B.S.NAGARAJ, ADVOCATE)

AND:

1.     THE STATE OF KARNATAKA
       REPRESENTED BY PRINCIPAL SECRETARY
       DEPARTMENT OF REVENUE,
       M.S.BUILDING, DR. AMBEDKAR VEEDHI,
       BENGALURU - 560 001.
                        2


2.    THE DEPUTY COMMISSIONER
      BENGALURU URBAN DISTRICT
      KEMPEGOWDA ROAD,
      BENGALURU - 560 009.

3.    THE THASILDAR
      BENGALURU NORTH (ADDITIONAL) TALUK
      YELAHANKA,
      BENGALURU - 560 064.

4.    THE ADDITIONAL DIRECTOR OF
      LAND RECORDS
      BENGALURU NORTH SUB DIVISION,
      2ND FLOOR, KANDAYA BHAVAN
      KEMPEGOWDA ROAD,
      BENGALURU - 560009.
                              ... RESPONDENTS

(By SMT.PRAMODHINI KISHAN, HCGP)


      THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF
INDIA PRAYING TO DIRECT RESPONDENT NO.3 TO
CONSIDER THE APPLICATION DATED 22.07.2014
AND    16.03.2017   MADE    BY   PETITIONER    AT
ANNEXURES-A AND D RESPECTIVELY.

      THESE   PETITIONS     COMING    ON      FOR
PRELIMINARY HEARING, THIS DAY, THE COURT
MADE THE FOLLOWING:
                     ****
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                        ORDER

Smt.Pramodhini Kishan, learned HCGP takes notice for respondents.

2. Petitioners seek for a writ of mandamus to direct the third respondent to consider their applications dated 22.07.2014 and 16.03.2017 vide Annexures - 'A' and 'D' respectively.

3. Learned HCGP submits that if reasonable time is granted, the same will be considered in accordance with law.

4. The submission of the learned HCGP is noted. The Respondent No.3 is directed to consider the applications of the petitioners dated 22.07.2014 and 16.03.2017 vide Annexures - 'A' and 'D' respectively and pass appropriate orders, in accordance with law, within a period of six months from the date of receipt of a copy of this order. 4

Petitions are accordingly disposed off. Smt.Pramodhini Kishan, learned HCGP to file memo of appearance in four weeks.

SD/-

JUDGE dh

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