PUTTAMALLEGOWDA Vs. CHIEF SECRETARY,GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for the petitioners submits that prayer made in these writ petitions are similar to the one made in W.P.Nos.29918/2019 and 29925/2019.

(2.) They submit that in those writ petitions, this Court has directed the Tahsildar to place the applications filed by the petitioners in Form No.57 before the Akrama Sakrama Committee and expedite the consideration and dispose of the same. It is submitted that similar order may be granted since the issues involved in these writ petitions, are also identical.

(3.) Accepting the said submission, these writ petitions are disposed of by directing the Tahsildar to place the applications of the petitioners which are filed under Form No.57 before the Akrama Sakrama Committee and expedite the said consideration and dispose of the same.