HANUMAIAH Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The case of the petitioners is that they have preferred R.P.No.213/2022-23 which is pending on the file of respondent No.1. It is submitted that he has filed an application under Sec. 55 of Karnataka Land Revenue Act, 1964 (for short 'the Act') along with his appeal which has not been considered so far. Hence, the instant writ petition is filed.

(2.) The learned AGA for respondent Nos.1 to 4 upon instructions submits that the said application will be considered in accordance with law as expeditiously as possible. His submission is placed on record.

(3.) Hence, the following: