BHAGYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In the following writ petitions, petitioners have prayed for the following reliefs:-

(2.) During the pendency of the present petitions, respondent-Tahasildar filed affidavit on 5/2/2021. In paragraph 6 of the affidavit, he has given an undertaking that the petitioners' grievance shall be redressed within a period of four months. Such statement of the Tahasildar is taken on record. In the event of not adhering to the statement made in paragraph 6 of the affidavit dtd. 5/2/2021, petitioners are at liberty to make necessary application for revival of the present petitions.