M.N. RAVI S/O. LATE C. NARASIMHAIAB Vs. THE DEPUTY COMMISSIONER MYSORE REVENUE DIVISION MYSORE, THE BOGADI VILLAGE PANCHAYATH BOGADI, MYSORE REP. BY ITS PRESIDENT, STATE OF KARNATAKA DEPT. OF REVENUE M.S. BUILDING BANGALORE REP. BY ITS SECRETARY

JUDGEMENT

(1.) NOTICE to respondent No. 2 is dispensed with. Heard the petitioner's counsel and the learned Government Advocate for respondents 1, 3 and 4.

(2.) THE grievance of the petitioner is that respondents 1 and 4 are not considering the representations at Annexures -B and C, dated 16.5.2011 and 9.7.2011, respectively filed by the petitioner for initiating action against the persons who are running an industry in a non -converted land. Thus, this writ petition is filed praying for a direction to respondents 1 and 4 to consider the aforesaid representations.

(3.) BE that as it may, since the petitioner has made representations as per Annexures -B and C, the same shall be considered by respondents 1 and 4 in accordance with law, after due notice to all the persons including the mother and the brothers of the petitioner.