AGASARA MOOKAIAH Vs. LAND TRIBUNAL

JUDGEMENT

(1.) The petitioner is before this Court seeking a writ of mandamus directing the respondents to adjudicate the application filed by the petitioner in Form No.1 of the Karnataka Certain Inams Abolition Act seeking occupancy rights of the land bearing Sy.No.192 of Nadivi Village, Siruguppa Taluka, Ballari District in proceedings bearing No.LRM/ Bhusu/ 21, 22/ 1974-75.

(2.) Heard the learned counsel appearing for the petitioner and the learned AGA for the respondents.

(3.) Learned counsel for the petitioner submits that in spite of a direction issued by this Court in W.P. No.114485/2019, disposed off on 7/4/2021 directing the respondents to consider Form No.1 filed by the petitioner under Sec. 4 of the Karnataka Imans Abolition Act for grant of occupancy rights of the land bearing Sy.No.192 of Nadivi Village, Siruguppa Taluka, Ballari District within a period of four months from the date of receipt of certified copy of the order passed in the said writ petition, till date the first respondent has not disposed off the case.