MUNIRAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is grieving before the Writ Court against non-accomplishment of the phodi work in respect of the land in question. Learned counsel for the petitioner argues that though this application is made way back in 2013, i.e., on 14/2/2013 till now no decision is taken on the same, the same having been kept in a cold storage.

(2.) Learned AGA appearing for the Official Respondents contends that in view of Government Notification dtd. 15/10/2022 person seeking phodi work has to apply online and that, making of physical applications is discontinued; and there is no original file concerning the alleged grant and therefore, phodi work cannot be accomplished. So contending, he seeks dismissal of the writ petition.

(3.) Having heard learned counsel for the parties and having perused the petition papers, this Court is inclined to grant a limited indulgence in the matter to the effect that the petitioner should make the application online in terms of the Government Notification dtd. 15/10/2022 supra and if that is done, the same shall be processed within an outer limit of three months. The Writ Petition is accordingly disposed off, all contentions having been kept open.