P.SUNITHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners herein have filed the instant writ petition seeking for writ of mandamus directing the respondents to consider the petitioners application filed under Rule-18-A Karnataka Land Grant Rules, 1969 dtd. 9/3/2021 and 9/4/2021 vide Anneuxres 'A' series in any existing scheme.

(2.) Heard the learned counsel for the petitioners as well as the learned High Court Government Pleader appearing for respondents.

(3.) The petitioners contend that the land bearing Sy.No.44 totally measuring 10 acres 03 guntas of Rampur Village, Raichur Hobli, Raichur Taluk and District is a Government land and the petitioners have made an applications for grant of house site as provided under Rule 18-A Karnataka Land Grant Rules 1969. It is their grievance that though the said applications have been filed in the year 2021, the same is not considered till date and therefore they have sought for writ of mandamus.