DODDEGOWDA S/O LATE SIDDEGOWDA Vs. THE DEPUTY COMMISSIONER CHAMARAJANAGAR DISTRICT CKAMARAJANAGAR, THE ASSISTANT COMMISSIONER KOLLEGAL SUB DIVISION CHAMARAJANAGAR AND THE STATE OF KARNATAKA BY ITS SECRETARY REVENUE DEPARTMENT VIDHANA SOUDHA BANG

JUDGEMENT

(1.) SRI Venkatesh Dodderi, the learned Additional Government Advocate is directed to take notice for the respondents.

(2.) THE petitioners' grievance is that the respondents are not re -initiating the proceedings for the acquisition of the lands for the purpose of providing the housing sites to the petitioners, who claim to be the siteless persons.

(3.) SRI . Venkatesh Dodderi, the learned Additional Government Advocate appearing for the respondents submits that the petitioners' representations would be considered in accordance with law.