KANNAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) The grievance of the petitioners is that the application filed by the petitioners in Form No.50, seeking regularization of unauthorized occupation of various portions of in Sy.No.120 of Sogane Village, Shivamogga Taluk and District, have not been considered by the respondent-authorities. Therefore, the prayer made in the writ petition is to issue a writ of mandamus directing the respondent-authorities to consider the applications filed by the petitioners and pass necessary orders.

(3.) Learned counsel for the petitioners has brought to the notice of this Court orders passed by this Court in W.P.Nos.55412-55462/2017 dtd. 16/4/2018. Learned counsel submits all similarly placed persons, who had filed application seeking regularization had approached this Court and this Court directed the respondent authorities to consider the application and pass necessary orders within a stipulated time. Thereafter, the committee is said to have resolved in its meeting dtd. 5/7/2021 to regularize the unauthorized occupation of the petitioners therein. However, when saguvali chits were not issued, the petitioners therein once again filed W.P.No.17616/2021 and this Court by order dtd. 1/2/2022 directed the Tahsildar, Shivamogga Taluk, to issue saguvali chits to the persons in whose favour a decision was taken by the Committee.