M.N.SRINIVAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE learned Government Pleader is directed to take notice for the respondents 1 to 3.

(2.) IN this writ petition under Articles 226 and 227 of the Constitution of India, the petitioner has sought for writ of mandamus directing the third respondent to comply with the direction of the second respondent vide Annexures -D and E.

(3.) THE petitioner claims that the land bearing Sy.No.27 (New Nos.157, 158 and 159) of Gunnahalli village measuring 18 acres was granted in favour of Narasimhaiah vide Annexure -A. The father of the petitioner had purchased the said land from Narasimhaiah. Mutation has been effected. The name of the petitioner's father has been entered in the RTC and encumbrance certificate. The petitioner's father made application to fix the boundaries by conducting survey. The Deputy Commissioner i.e., the second respondent by order dated 18.8.2010 has directed the third respondent to fix the boundaries with reference to the darakasth records. Thereafter, by communication dated 23.4.2012 the third respondent has been informed to implement order dated 18.10.2010. Inspite of that, the third respondent has not taken any action. Therefore, this writ petition.