H. NARAYANASWAMY S/O. HANUMAPPA Vs. THE STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY DEPARTMENT OF REVENUE MULTISTORIED BUILDING BANGALORE - 560001, THE ASSISTANT COMMISSIONER BANGALORE WORTH SUB-DIVISION BANGALORE AND THE TAHASILDAR YELAHANK

JUDGEMENT

(1.) HEARD Sri. S. Mallikarjuna Swamy, learned counsel appearing for petitioner and Sri. Jagadeesh Mundaragi, learned Additional Government Advocate appearing for respondents No. l to 4. Perused the records. Petitioners mother claims to have submitted an application in Form No. 53 for regularization of unauthorized occupation of land in Survey No. 177 to an extent of 1 acre 30 guntas on 24.11.1998 and it is claimed that it has been duly acknowledged by third respondent. It is contended that after the death of applicant i.e., petitioner's mother, petitioner is said to have continued in possession of the same and has sought for a direction to the authorities to consider the application filed by his mother. It is also contended that on 03.10.2011 a representation was submitted and till date said representation has not been considered by respondent -authorities.

(2.) HAVING heard the learned Advocates appearing for the parties, it is seen that deceased Smt. Chikkakadiramma had submitted an application in the year 1998 as per Annexure -A and authorities have not processed her claim. Thereafter on her demise on 16.11.2010 petitioner herein has submitted one more representation to third respondent authorities as per Annexure -D as to what transpired during this interregnum period i.e., between 1998 to 2011 nothing is forthcoming from records. In that view of the matter, it would suffice if a direction is issued to third respondent to consider the representation said to have been submitted by Smt. Chikkakadiramma and inform the petitioner about the steps taken by said authority if not already intimated to her. Third respondent would be at liberty pass orders on the representations -Annexure -D by informing the petitioner suitably by issuing an endorsement in accordance with law.