ASHOK MURAGEPPAGOUDA PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Smt.Jayna Kothari, learned Senior Counsel appointed as Amicus Curiae. Sri H.R.Showri, learned Additional Government Advocate for respondent Nos.1 to 4 and 6. Smt.Ratna N.Shivayoginath, learned counsel for respondent No.5. Smt.Anusha Nandish, learned counsel for respondent No.7. Sri Kiran V Ron, learned counsel for respondent Nos.8 to 13. Sri Venkatesh P. Dalwai, learned counsel for respondent No.14. This petition has been filed as a Public Interest Litigation (PIL) seeking the following reliefs:-

(2.) Learned counsel for the parties fairly submit that in view of the order passed by this Court today in Writ Petition No.102522/2021, this writ petition be also disposed of with a direction to the Tahsildar to carryout a survey of the land bearing Sy.No.125, excluding 4 acres of land, situated in the ambit of Lakshanhatti Gram Panchayat, Mudhol Taluk, Bagalkote District.

(3.) In view of the aforesaid submission and taking into account the order passed today in Writ Petition No.102522/2021 as well as in the light of the order dtd. 28/5/2021 passed by a Bench of this Court, nothing further survives for adjudication in this petition. The same is accordingly disposed of with a direction to the Tahsildar who shall carryout a survey of the aforesaid land bearing survey No.125 after notice to the parties and identify the land reserved for burial. Needless to state that the aforesaid survey shall be carried out within three months from today.