BASHEER AHAMED SHARIFF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned AGA is directed to take notice for all the respondents. The prayer made in the writ petition is to issue a writ of mandamus directing the respondent-authorities to conduct phodi and assign sub-number / new number to the petition schedule property.

(2.) Learned Counsel for the petitioner submits that an online application was filed by the petitioner as seen at Annexure 'F' on 25/2/2020. However, till date, no action has been taken by the respondent-Tahsildar on the application filed by the petitioner.

(3.) Consequently, the writ petition stands disposed of with a specific direction to the fourth respondent-Tahsildar, Tumakuru Taluk, to consider the online application dtd. 25/2/2020 filed by the petitioner and pass necessary orders for conducting the phodi and durasth work in accordance with law and as expeditiously as possible and at any rate within a period of two months from the date of receipt of a copy of this order. Ordered accordingly. Learned AGA is permitted to file memo of appearance within four weeks from today.