GUDI MALLINATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The case of the petitioner is that, he is the owner of the property measuring 0.03 cents in Survey No.147/A, 0.45 cents in Survey No.150/I, 02 acres 75 cents in Survey No.148, 01 acre 52 cents in Survey No.150/H, situated at Kodihalli Revenue Village of Kottur Taluk, and Vijayanagar District, and that he made representation to respondent No.3 to enter his name in the revenue records pertaining to the said lands. However, respondent No.3 has not acted upon it. Hence the instant writ petition.

(2.) The learned AGA upon instructions submits that the petitioner has not submitted all the necessary particulars in respect of the lands concerned and if all the details were to be submitted, the same would be considered in accordance with law and suitable action would be taken. It is further submitted that, respondent No.3 shall also make necessary investigation as to any pending proceedings with regard to the lands concerned and suitable action will be taken.

(3.) The submission of the learned AGA is placed on record. Hence the following order: