Karnataka High Court
Sri Adeppa vs The State Of Karnataka on 25 February, 2020
Bench: Chief Justice, Hemant Chandangoudar
-1-
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF FEBRUARY, 2020
PRESENT
THE HON'BLE MR.ABHAY S. OKA, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE HEMANT CHANDANGOUDAR
WRIT PETITION NO.4276 OF 2020 (LB-RES-PIL)
BETWEEN:
1. SRI ADEPPA
AGED ABOUT 76 YEARS
S/O KOLIMI HANUMANTHAPPA
CHIKKAHALLI VILLAGE
POST - CHIKKAHALLI
Y.N. HOSAKOTE HOBLI
PAVAGADA TALUK
TUMAKURU DISTRICT - 572141
2. SRI GOPINATH
AGED ABOUT 42 YEARS
S/O HANUMANTHAREDDY
CHIKKAHALLI VILLAGE
POST - CHIKKAHALLI
Y.N. HOSAKOTE HOBLI
PAVAGADA TALUK
TUMAKURU DISTRICT - 572141
... PETITIONERS
(BY SRI P. NARAYANAPPA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
DEPARTMENT OF REVENUE
DR. B R AMBEDKAR VEEDI
VIDHANA SOUDHA
BENGALURU - 560001
-2-
2. THE DEPUTY COMMISSIONER
TUMKUR DISTRICT
TUMKUR - 572101
3. THE ASSISTANT COMMISSIONER
MADHUGIRI SUB DIVISION
MADHUGIRI TOWN
TUMKUR DISTRICT
TUMKUR - 572132
4. THE THASILDHAR
PAVAGADA TALUK
PAVAGADA TOWN
TUMKUR DISTRICT
TUMKUR - 561202
5. THE CHIEF EXECUTIVE ENGINEER
TUMKUR ZILLA PANCHAYATH
TUMKUR TOWN-572101
6. THE EXECUTIVE ENGINEER
ZILLA PANCHAYATH OFFICE
MADHUGIRI SUB DIVISION
MADHUGIRI TOWN-572132
7. THE PANCHAYATH DEVELOPMENT OFFICER
CHIKKAHALLI GRAMA PANCHAYATH
CHIKKAHALLI
Y.N. HOSAKOTE HOBLI
PAVAGADA TALUK - 572141
8. THE DEPUTY THASILDHAR
NADA KACHERI
Y.N. HOSAKOTE HOBLI
PAVAGADA TALUK-572141
9. THE SURVEYOUR
TALUK OFFICE
PAVAGADA TALUK
PAVAGADA-561202
10 . THE VILLAGE ACCOUNTANT
Y.N. HOSAKOTE HOBLI
PAVAGADA TALUK - 572141
-3-
11 . INSPECTOR OF POLICE
Y.N. HOSAKOTE POLICE STATION
PAVAGADA TALUK - 572141
12 . THE REVENUE INSPECTOR
Y.N. HOSAKOTE
PAVAGADA TALUK
TUMKUR DISTRICT - 572141
13 . THE ASSISTANT DIRECTOR
OF LAND RECORDS (ADLR)
MADHUGIRI TALUK
TUMKUR DISTRICT - 572131
14 . THE DISTRICT DIRECTOR
OF LAND RECORDS (DDLR)
TUMKUR
TUMKUR DISTRICT - 572101
... RESPONDENTS
(BY SRI V. SREENIDHI, AGA FOR R1-R4 AND R8-R14)
---
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE RESPONDENT NO.5, THE CHIEF EXECUTIVE
ENGINEER, TUMKUR ZILLA PANCHAYATH, TUMKUR TOWN, TO
ACCEPT THE REQUEST SENT BY THE PANCHAYATH,
CHIKKAHALLI GRAMA PANCHAYATH, Y.N. HOSAKOTE,
PAVAGADA TALUK, TUMKUR DISTRICT DATED 17.07.2007 VIDE
ANNEXURE-X AND ETC.
THIS PETITION COMING ON FOR ORDERS THIS DAY,
CHIEF JUSTICE MADE THE FOLLOWING:
ORDER
Perused the prayer in the writ petition. The petitioner is seeking a writ of mandamus against the fifth respondent to act upon the letter dated 17th July 2007 (Annexure-X). Apart from the issue of delay, before approaching this Court seeking a writ of mandamus, the petitioner has not made any representation -4- to the fifth respondent. Only on that ground, we decline to entertain this petition and the same is disposed of.
2. It will be open for the petitioner to make an appropriate representation to the fifth respondent which will be decided in accordance with law.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE SN