NANDATAI Vs. TAHASILDAR

JUDGEMENT

(1.) The instant writ petition is filed with the prayer to issue writ of mandamus directing the respondent to consider the representation dtd. 18/1/2023 vide Annexure-A filed by the petitioner to delete the name of the State and restore the name of the petitioner in the revenue records of the land bearing Sy.No.143 measuring 47 acres 00 guntas situated at Mevundi village, Haveri taluk and district.

(2.) Heard the learned counsel for the petitioner and the learned AGA for the respondent-State.

(3.) The Land Tribunal, Haveri had passed an order dtd. 20/4/1998 declaring that the petitioner's father was holding excess land to the extent of 47 acres in Sy.No.143 and the said order was questioned by the petitioner before this Court in WP No.106907/2014 which was allowed by this Court and the order dtd. 20/4/1998 passed by the tribunal was quashed and the matter was remitted to the tribunal to reconsider whether the land to the extent of 47 acres in Sy.No.143 was allotted to the share of the petitioner and thereafter pass an order as to whether the father of the petitioner was holding excess land to the extent of 47 acres in Sy.No.143 after notifying the petitioner. After disposal of the WP No.106907/2014, the petitioner appears to have filed representation dtd. 18/1/2023 before the respondent to delete the name of the State and restore his name in the revenue records of the land bearing Sy.No.143 measuring 47 acres. However since no action has been taken on the said representation, the petitioner is before this court.