CHAKO Vs. DEPUTY COMMISSIONER SHLMOGA DISTRICT

JUDGEMENT

(1.) WITH the consent of the learned Counsels appearing for the petitioners and the respondents, the matter is taken up for hearing.

(2.) HEARD the learned Counsels appearing for the petitioners and respondents at a considerable length of time.

(3.) THE petitioners have assailed the legality and validity of the eviction notice issued by the 2nd respondent on 28-3-2000. Further they sought for a mandamus directing the 1st respondent to dispose of the applications filed by the petitioners on 31-12-1998 under Form 52 under section 94-B of the Karnataka Land Revenue Act for regularisation of their unauthorised occupation in respect of land bearing Sy. Nos. 54 and 55, measuring an extent of 3 acres of Gudihithlu Village, Barangi Hobli, sagara Taluk, Shimoga District.