MARULASIDDAPPA S/O LATE GANGAPPA AND ORS ; REVANNA S/O LATE REVANNA AND ORS Vs. GOVERNMENT OF KARNATAKA AND ORS

JUDGEMENT

(1.) Sri R.B.Satyanarayana Singh, the learned High Court Government Pleader takes notice for the respondents.

(2.) The petitioners are the applicants for the grant of land. The fifth respondent rejected their applications vide endorsement, dated 2.5.2007 on the ground that the lands in question fall within the forbidden radius of 18 kms. from the limits of City of Bangalore. The said endorsement was challenged by way of appeal before the Assistant Commissioner in No.LND(S) RA 5/2007-08. The Assistant Commissioner, by his order, dated 21.1.2009 (Annexure-S) set aside the proceedings of the Committee for Regularization of Unauthorised Occupation held on 2.2.2007 and consequentially the endorsement, dated 2.5.2007 issued by the Tahsildar. The Assistant Commissioner directed the Tahsildar to consider the case of the petitioners for the grant of land. The petitioners' grievance is that though the Assistant Commissioner has passed the order three years ago, total inaction is shown in the matter. These petitions are filed seeking the enforcement of the Assistant Commissioner's order for the issuance of the saguvali chit to the petitioners.

(3.) Sri R. Bhadrinath, the learned counsel for the petitioners brings to my notice, this Court's order, dated 21.12.2001 passed in W.P.Nos.31316-31409/2000 (Annexure-F). The relevant paragraphs of the said order are extracted hereinbelow: