SANTHOSH THAZHATHU Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) In the instant petition, petitioner has sought for the following reliefs:

(2.) On 15.06.2020 petitioner was asked to point out which is the provision of law where the petitioner has a legal/statutory right to seek writ of mandamus for issuance of E-Khata.

(3.) Today, learned counsel for the petitioner could not point out any provisions of law. On the other hand, he has relied on the Karnataka Panchayath Raj Manual, Volume - 2 at page No.1219 (Item No.7), which is relating to FAQs on E-Property, which are question and answers and it is not a statutory provision.