KEERTHI KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed this petition seeking for a writ of mandamus directing Respondent No.2 to consider the representation (Annexure-A) of the petitioner and return the schedule lands in favour of the petitioner and his family members as per the Government Order dated 09.11.2006 vide Annexure-B; and has also sought a writ in the nature of prohibition to the respondent Nos. 1 to 4 by prohibiting them from transferring the schedule lands to the 5th respondent- Santha Sevalal Development and Management Board (for short, SSDM Board).

(2.) The petitioner,

(3.) Respondent No.5-SSDM Board in WP 6278/2018 has filed objections, contending that,