RAJAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner seeking for a writ of mandamus directing respondent Nos.2 and 3 to consider the representations dtd. 16/11/2022 and 12/4/2023 vide Annexures-C and D.

(2.) During the course of arguments, learned counsel for the petitioner restricts his prayer for a direction to respondent No.3 to consider the above stated representations.

(3.) It is the case of the petitioner that he is the absolute owner of plot bearing No.20 measuring 60X40 Sq.ft in all 2400 Sq.ft in Sy.No.93A situated at Krishnapur village, Tq: Hubballi, having purchased the same from one Manish and Smt. Geeta vide registered sale deed dtd. 21/1/2014. It is the contention of learned counsel that initially the property bearing Sy.No.93A measuring 13-Acre 17-Guntas belonged to respondent No.2-HDMC which developed the land for residential purposes under the scheme and sold by way of public auction to several persons. Petitioner contends that he is unable to find out the correct boundaries of his plot and hence, made a representation to respondent No.2 vide letter dtd. 16/11/2022 to fix the boundaries and measure the said plot. The petitioner made a similar representation to respondent No.3 vide letter dtd. 12/4/2023. Despite which no action is taken by respondent Nos.2 and 3. Hence, left with no other alternative, the petitioner is before this Court.