VENKATARAMANAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The grievance of the petitioner is that although several representations have been given by the petitioner seeking assignment of permanent survey number to the land in question, nevertheless, the representations have not been considered and in the land records, the land in question is assigned a temporary survey number as 57/P3.

(2.) Learned Additional Government Advocate submits that respondent No.2-Tahsildar, Yalahanka Taluk may be directed to consider the representations and pass necessary orders within a time frame.

(3.) Consequently, the writ petition stands disposed of with a specific direction to respondent No.2-Tahsildar, Yalahanka Taluk to consider the representations given by the petitioner and conduct the phodi and durasth taking into consideration the phodi and durasth that was caused at the hands of Taluk Surveyor as found at Annexure-G, filed along with memorandum of writ petition, a copy of the same is said to have been furnished to the respondent-Tahsildar along with the representations. The entire exercise shall be completed as expeditiously as possible and at any rate within a period of two months from the date of receipt of a certified copy of this order.