H. LAKKAVVA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is filed with a prayer to issue writ of mandamus directing respondent No.5 to consider the application for regularization vide Annexure-D dtd. 13/3/2019 in respect of the property bearing Sy.No.178/C measuring 4 acres.

(2.) Heard the learned counsel for the petitioner and the learned AGA for the respondent-State.

(3.) The petitioner claim to be in unauthorized possession and cultivation of the land bearing Sy.No.178/C measuring 4 acres situated at Holalu village, Hadagali taluk, Vijayanagar district. He submits that he has filed an application in Form No.57 as provided under Rule 108CCC sub-Rules (1) and (2) of the Karnataka Land Grant Rules, 1969 on 13/3/2019. However till date the competent authority has not considered the said application and it is under these circumstance the petitioner is before this Court.