POMPAPATHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The case of the petitioners is that, they are the owners of 04 acres 27 cents of land in survey No.30E, 08 acres 69 cents of land in survey No.30F/I, 23 cents of land in survey No.30F/3, 04 acres of land in survey No.30G/1, 05 acres 75 cents in survey No.30H/1, 01 acre 37 guntas in survey No.30H/3, 02 acres 03 cents of land in survey No.30G/1 and 40 cents of land in survey No.30H/3, totally measuring 26 acres 27 cents in Chanal Village, Ballari Taluk and District, and that they made representations to respondent No.3 to enter their names in the revenue records pertaining to the said lands. However, respondent No.3 has not acted upon it. Hence the instant writ petition.

(2.) The learned AGA upon instructions submits that the petitioners have not submitted all the necessary particulars in respect of the lands concerned and if all the details were to be submitted, the same would be considered in accordance with law and suitable action would be taken. It is further submitted that, respondent No.3 shall also make necessary investigation as to any pending proceedings with regard to the lands concerned and suitable action will be taken. The submission of the learned AGA is placed on record. Hence the following order: