HANUMANTHA NAYAK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The prayer in the petition is for a mandamus to consider the representations which are produced as Annexures - F, G, H, J and M.

(2.) It is contended by the petitioners that they are in unauthorized occupation and their application for regularization are therefore required to be considered.

(3.) Learned Additional Government Advocate on the other hand submits that the petitioners cannot be granted the land as they are classified as Amruthmahal Kaval Lands.