SOMAPPA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The petitioner has approached this Court seeking for the following reliefs:

(2.) Heard the learned counsel appearing for the parties and materials available on record.

(3.) The petitioner claims to be in possession and cultivation of the agricultural land bearing Sy. No.178/3A measuring 4 acres 09 guntas situated in Yemmiganur Village, Kampli Taluka Ballari District. He had filed an application in Form No.53 on 8/2/1999 seeking regularization for grant of the said land. Since the said application was not considered by the respondent, he had earlier approached this Court in W.P. No.60814/2011, which was disposed off by this court on 8/2/2011 with a direction to the 3rd respondent / Chairman, Land Grants Committee, Ballari Taluka to consider the application in Form No.53 filed by the petitioner in accordance with law within a period of six months.