DODDAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate is directed to take notice for all the respondents.

(2.) Learned counsel for the petitioners is directed to serve a copy of the writ petition on the learned Additional Government Advocate.

(3.) Earlier the petitioner was before this Court in W.P No.16948/2021. This Court by order dtd. 20/9/2021 accepted the submission of the learned Additional Government Advocate that before carrying out the exercise of phodi and durasth work it was required to verify the genuineness of the claim regarding the grants made in favour of the petitioners. Therefore, this Court directed the Assistant Commissioner to issue notice to all stakeholders including the petitioners, arrive at a finding as regard the grant made and thereafter communicate the said order to the Tahsildar within a period of six months from the date of receipt of the order. The Tahsildar was thereafter required to carryout the phodi and durasth along with the Additional Director of land records.