G. AMEED BASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

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

(3.) The petitioner had earlier approached this Court in W.P. No.101840/2021 which was disposed of on 23/4/2021, wherein a direction was issued to the 2nd respondent to consider the application Annexure - E dtd. 15/12/2020 submitted by the petitioner for mutating his name as legal heir of deceased Smt.Shekanbi W/o.Imamsab and pass appropriate orders in accordance with law. This Court had directed the 2nd respondent to complete the said exercise within three months from the date of receipt of certified copy of the order. Thereafter he had approached the Tahasildar on 27/7/2021 and had submitted a representation alongwith copy of the order passed in W.P. No.101840/2021, but till date, no action has been taken by the 2nd respondent on the representation at Annexure - B and the order at Annexure - A has not been complied by the 2nd respondent. It is under these circumstances, he has approached this Court seeking for the aforesaid reliefs.