Smt. H S Meena vs The State Of Karnataka on 17 March, 2017

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Karnataka High Court

Smt. H S Meena vs The State Of Karnataka on 17 March, 2017

Bench: Ravi Malimath

                          1


     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

               ON THE 17TH DAY OF MARCH, 2017

                        BEFORE

         THE HON'BLE MR.JUSTICE RAVI MALIMATH

         WRIT PETITION No.14241/2014 (KLR-REG)


BETWEEN:

SMT.H.S.MEENA
W/O. VENKANNA,
AGED ABOUT 45 YEARS,
R/AT AREHALLI VILLAGE,
BEHIND GROUND, AREHALLI POST,
BELURU TALUK, HASSAN DISTRICT
PIN CODE 573 101
                                         ...PETITIONER

(BY SRI ABHIJITH M.M., ADVOCATE)

AND:

1.     THE STATE OF KARNATAKA
       REVENUE DEPARTMENT,
       M.S.BUILDING,
       B.R.AMBEDKAR ROAD,
       BANGALORE - 560 001
       REP. BY ITS SECRETARY

2.     THE DEPUTY COMMISSIONER
       HASSAN DISTRICT,
       HASSAN, PINCODE - 573 201

3.     TAHSHILDAR
       BELURU TALUK,
       BELURU, HASSAN DISTRICT.
                             2


     PINCODE - 573 201
                                          ....RESPONDENTS

(BY SRI.T.S.MAHANTESH, AGA)

      THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-2 AND 3 TO GRANT SAID LAND TO
PETITIONER AND REGULARIZATION THE UNAUTHORIZED
CULTIVATION OF THE PETITIONER BY CONSIDERATION OF
THE REPRESENTATIONS IN ACCORDANCE WITH LAW DTD.
13.3.2014 SUBMITTED BY THE PETITIONER PRODUCED
HEREWITH AND MARKED AS ANNEX-F AND G.

     THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING 'B' GROUP, THIS DAY, THE COURT MADE THE
FOLLOWING:

                       ORDER

The petitioner seeks for a writ of mandamus to direct respondent nos.2 and 3 to consider the representations dated 31.12.2013, vide Annexures-F and G.

2. The learned counsel appearing for the respondents submits that if a reasonable time is granted, the same will be considered in accordance with Law.

3. In view of the submission made, the writ petition is disposed off. Respondent nos.2 and 3 are directed to consider the representations dated 31.12.2013, 3 vide Annexures-F and G as expeditiously as possible and pass appropriate orders therein in accordance with Law, within a period of six months from the date of receipt of a copy of this order. Till then the petitioner shall not be dispossessed from the lands in question, in case he is still in possession.

SD/-

JUDGE DR

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