G.MOHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking a writ in the nature of mandamus directing the respondents to considering his letter / communication dtd. 17/1/2020 submitted to the respondent No.4 - the Commissioner of Tumkuru Development Authority.

(2.) Heard Sri Allah Bakash M., learned counsel for the petitioner and Sri N. Kumar, learned Additional Government Advocate appearing for the respondents.

(3.) The petitioner claims to be one of the members of the special task force, which was formed for nabbing Veerapan and were successful in the effort. All those members of the special task force, who were denied allotment of sites in their favour, were before this Court in W.P.Nos.18063-18072/2010 and connected matters. This Court by a common order dtd. 19/11/2010, directed consideration of their cases by passing the following order: