HARIJAN B.TIPPESWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The case of the petitioners is that, they are in unathorised cultivation of certain lands in Sy.No.96 of Jambunathanahalli of Hosapete Taluka and that, they had made necessary application to respondent No.4 for regularization of their unauthorized cultivation. The same was rejected by respondent No.4. Aggrieved by the same the petitioners preferred Writ Petition Nos.111078/2014 & 111079/2014. The said writ petitions were dismissed. Aggrieved by the same, the petitioners preferred Writ Appeal Nos.100003/2015 & 100004/2015, wherein the petitioners were given liberty to approach the second respondent - the Assistant Commissioner and accordingly, the petitioners approached the same. After hearing the parties concerned, the second respondent was pleased to pass an order dtd. 15/11/2018, wherein the case of the petitioners have been remanded back to the fourth respondent with a direction to reconsider their case on merits. In spite of it, the fourth respondent has not taken any action. Aggrieved by the same, the instant writ petitions are filed with a prayer to direct the fourth respondent to consider the case of the petitioners in accordance with law.

(2.) Learned AGA upon instructions submits that the case of the petitioners shall be considered by the fourth respondent within a period of three months from today and appropriate decision shall be taken.

(3.) His submission is placed on record. Hence, the following: