G. RAMAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The grievance of the petitioner is as to non- consideration of his application for the Grant of land in question. Learned counsel for the Petitioner vehemently argues that years having lapsed since the application was made in the prescribed Form, the Authorities are sleeping over the matter and therefore, this Court should make an order to shake them up from their slumber.

(2.) Learned AGA appearing for the official respondents opposes the writ petition contending that land in respect of which claim is made, is situate within the specified period under Sec. 94-A and therefore, they are not grantable, whomsoever be the claimant. He also produces the Endorsement dtd. 5/4/2018 issued by the Respondent -Tahsildar pendent elite which reads as under: