GURUNATH SIDDAPPA BHUSHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The prayer in this writ petition is to direct the respondent/authorities to consider the representations submitted by the petitioners vide Annexures, A, A1, A2, A3 and A4.

(2.) The learned AGA submits that as a matter of fact the request of the petitioners is being considered and report has been called for by the Tahashildar.

(3.) Since it is the complaint of the petitioners that their properties suffered enormous damages and they are required to be rehabilitated, it would be necessary to direct the 4th respondent to consider the request of the petitioners within a period of four weeks from the date of receipt of a copy of this order.